Hari Prasad vs Vidhya
2024 Latest Caselaw 20558 Mad

Madras High Court

Hari Prasad vs Vidhya on 29 October, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                   C.M.P.No.24511 of 2024
                                                                           and C.M.A.SR.No.100615 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 29.10.2024

                                                            CORAM

                              THE HONOURABLE MRS. JUSTICE J.NISHA BANU
                                               AND
                              THE HONOURABLE MRS. JUSTICE R.KALAIMATHI

                                                  C.M.P.No.24511 of 2024
                                                           and
                                                C.M.A.SR.No.100615 of 2024

                     Hari Prasad                                       ...Petitioner/Appellant

                                                      Vs.
                     Vidhya                                            ...Respondent/Respondent

                     C.M.P.No.24511 of 2024
                                  Civil Miscellaneous Petition filed under Section 149 of C.P.C to
                     condone the delay of 150 days in paying the deficit court fee of Rs.1400/-
                     in the above CMA.SR.No.100615/2024

                     C.M.A.SR.No.100615 of 2024
                                  Appeal filed under Section 19 of Family Courts Act against the
                     judgment          and   decree    passed   by   the   learned    Family     court,
                     Thiruvannamalai, Thiruvannamalai District in D.V.C.No.1/2020 by order
                     dated 30.06.2022.
                                        For Petitioner/Appellant : Mr.E.Kannadasan


                                                            ORDER

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

and C.M.A.SR.No.100615 of 2022

(The order of the Court was made by Mrs.J.Nisha Banu,J.) The above CMP has been filed to condone the delay of 150 days in

paying the deficit court fee in the above appeal.

2. Heard the learned counsel for the petitioner/appellant.

3. The above appeal has been filed against the judgment and

decree passed by the learned Family Court, Thiruvannamalai,

Thiruvannamalai District in D.V.C.No.1/2020 by order dated 30.06.2022.

4. It is brought to the notice of this Court that in another appeal

filed in C.M.A.No.2029 of 2022, against the judgment and decree

passed by the learned Family Court, Thiruvannamalai, Thiruvannamalai

District in HMOP.No.406 of 2020 dated 30.06.2022, the appellant and the

respondent had filed a compromise memo. In the said compromise memo,

the parties have also referred to the present appeal

(CMA.SR.No.100615/2022) and had stated that the same may be

disposed of. This Court, vide order dated 22.06.2022, disposed of the said

appeal (CMA.No.2029/2022) in terms of the compromise memo filed by

the parties.

5. In view of the order dated 22.06.2023 passed by this Court in

C.M.A.No.2029 2022, no order is required in this condone delay petition.

Accordingly, the condone delay petition is closed and consequently, the https://www.mhc.tn.gov.in/judis

and C.M.A.SR.No.100615 of 2022

Appeal is rejected at the SR stage itself. No costs.

                                                                   (J.N.B,J.)    (R.K.M., J.)
                     Index        : Yes / No                             29.10.2024
                     Internet     : Yes
                     vsi


                     To

The Family Court, Thiruvannamalai, Thiruvannamalai District.

J. NISHA BANU, J.

and R.KALAIMATHI,J.

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

and C.M.A.SR.No.100615 of 2022

vsi

and

29.10.2024

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