S.Ravikumar vs S.Kamalatchi
2024 Latest Caselaw 17687 Mad

Madras High Court

S.Ravikumar vs S.Kamalatchi on 5 September, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                 C.M.A.No.1545 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 05.09.2024

                                                          CORAM

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

                                                   C.M.A.No.1545 of 2019
                     S.Ravikumar                                            ..Appellant
                                                          Vs.

                     S.Kamalatchi                                           ..Respondent


                                  Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Courts Act, 1984, to set aside the fair and decreetal order dated
                     29.01.2019 passed in I.A.No.288 of 2018 in I.A.No.9 of 2013 in
                     H.M.O.P.No.86 of 2014 on the file of the Family Court, Tiruvallur.
                                        For Appellant     : Mr.R.Ravindran
                                        For Respondent    : Mr.K.S.Loganathan


                                                   JUDGMENT

(The Judgment of the Court was delivered by J.Nisha Banu,J.)

This Civil Miscellaneous Appeal has been filed against the order

dated 29.01.2019 passed in I.A.No.288 of 2018 in I.A.No.9 of 2013 in

H.M.O.P.No.86 of 2014 on the file of the Family Court, Tiruvallur,

whereby the custody of the girl child viz., Ishwarya was handed over to

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

the respondent/mother.

2. The respondent/wife has filed the main O.P. seeking divorce.

When it was pending, she filed I.A.No.9/2013, seeking custody of her

child. The Lower Court vide order dated 21.12.2014, had partly allowed

the said I.A. and handed over the custody of the daughter minor Ishwarya

to the respondent wife.

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

counsel appearing for the appellant / husband would state that now the

minor girl child has attained the age of majority and hence this CMA may

be closed.

4. In view of the above submission of the learned counsel for the

appellant, since the minor girl child has attained the age of majority,

nothing survives for further adjudication in this matter.

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

5. Accordingly, this Civil Miscellaneous Appeal is closed. No

costs.

                                                                    (J.N.B,J.)    (R.K.M., J.)
                     Index             : Yes / No                         05.09.2024
                     Internet          : Yes
                     sk


                     To

The Family Court Judge, Tiruvallur.

J. NISHA BANU, J.

and R.KALAIMATHI,J.

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

sk

05.09.2024

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