Shaji vs P.Jeya Sree
2024 Latest Caselaw 20129 Mad

Madras High Court

Shaji vs P.Jeya Sree on 24 October, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                                    C.M.A(MD)No.491 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.491 of 2019



                 Shaji                                                 .. Appellant / Petitioner

                                                            Vs.

                 P.Jeya Sree                                           .. Respondent/Respondent

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

                 Courts Act, against the fair and decreetal order dated 30.04.2019 passed in

                 H.M.O.P.No.153 of 2018 on the file of the learned Judge, Family Court,

                 Kanniyakumari District at Nagercoil.


                                    For Appellant          : Mr.S.Seenivasan

                                    For Respondent         : Mr.P.Jeya Sree




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https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A(MD)No.491 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, there was no

representation for the respondent. Hence, to afford a final opportunity, the matter

was ordered to be posted today.

2. Today, when the matter is taken up for hearing, none appeared for the

respondent. Despite giving sufficient opportunity, the respondent is not ready to

argue the case even the matter is pending from the year 2019, this Civil

Miscellaneous Appeal is dismissed for non prosecution. No Costs.

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

NCC : Yes/No Index : Yes / No Internet : Yes / No

PJL

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

To The Judge, Family Court, Kanniyakumari District 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