Pandiarajan vs Meenakshi
2024 Latest Caselaw 17545 Mad

Madras High Court

Pandiarajan vs Meenakshi on 4 September, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                              C.M.A.(MD)No.785 of 2018

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 04.09.2024

                                                           CORAM:

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

                                                   C.M.A.(MD)No.785 of 2018
                 Pandiarajan                                                    ... Appellant

                                                            versus

                 Meenakshi                                                      ... Respondent


                 PRAYER: Civil Miscellaneous Appeal filed under Section 19 of the Family
                 Courts Act, to set aside the fair and decreetal order made in H.M.O.P.No.19 of
                 2016 dated 29.04.2017 on the file of the Family Court, Sivagangai.


                                  For Appellant         : No appearance

                                  For Respondent        : No appearance

                                                         JUDGMENT

(Judgment of the Court was delivered by P.VELMURUGAN.,J)

When the matter came up for hearing before this Court on 22.08.2024,

there was no representation on either side. Therefore, the matter was directed to

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

be listed under the caption “For Dismissal” on 30.08.2024. Again, when the

matter was taken up for hearing on 30.08.2024, at the request of the learned

counsel for the appellant, the matter was adjourned today. But, today, there is no

representation for the appellant. Therefore, this Civil Miscellaneous Appeal is

dismissed for non prosecution. No costs.

                                                                      [P.V.,J.]     [K.K.R.K.,J.]
                                                                             04.09.2024

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

                 To

                 The Family Court,
                 Sivagangai.

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

P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN,J.

ogy

Judgment made in

04.09.2024

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