Rajan vs A.Sarojini
2024 Latest Caselaw 20128 Mad

Madras High Court

Rajan vs A.Sarojini on 24 October, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                                    C.M.A(MD)No.40 of 2019


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 24.10.2024

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                    AND
                                  THE HON'BLE MR.JUSTICE K.K.RAMAKRISHNAN

                                                C.M.A(MD)No.40 of 2019

                 Rajan                                                .. Appellant / Petitioner

                                                           Vs.

                 1.A.Sarojini

                 2.T.Anbu                                             .. Respondents/Respondents

                 PRAYER: Civil Miscellaneous Appeal filed under Section 19 of the Family

                 Courts Act, against the fair and executable order dated 07.09.2018 passed in

                 H.M.O.P.No.59 of 2018 on the file of the District Judge, Family Court,

                 Kanniyakumari District Division at Nagercoil.


                                    For Appellant         : Mr.D.Nallathambi

                                    For Respondents       : Mr T.Selvakumaran for R1

                                                          : No appearance for R2



                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                   C.M.A(MD)No.40 of 2019


                                                     JUDGMENT

(Order of the Court was made by P.VELMURUGAN,J)

When the matter was taken up for hearing on 03.10.2024, the learned

counsel for the appellant sought adjournment. Hence, to afford a final

opportunity, the matter was ordered to be posted today and it was made clear that

no further adjournment will be entertained.

2. Today, when the matter is taken up for hearing, the learned counsel for

the appellant is not ready to argue the matter. Despite giving sufficient

opportunity, since the learned counsel for the appellant is not ready to argue the

case, this Civil Miscellaneous Appeal is dismissed for non prosecution. No Costs.

                                                                         (P.V.,J.)    (K.K.R.K.,J.)
                                                                               24.10.2024



                 NCS : Yes/No
                 Index : Yes / No
                 Internet : Yes / No

                 PJL

https://www.mhc.tn.gov.in/judis

To The District Judge, Family Court, Kanniyakumari District Division at Nagercoil.

https://www.mhc.tn.gov.in/judis

P.VELMURUGAN,J.

and K.K.RAMAKRISHNAN,J.

PJL

24.10.2024

https://www.mhc.tn.gov.in/judis