Sujithkumar vs Jenifer
2024 Latest Caselaw 18161 Mad

Madras High Court

Sujithkumar vs Jenifer on 11 September, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                  C.M.A.No.266 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 11.09.2024

                                                          CORAM

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

                                                   C.M.A.No.266 of 2020

                     Sujithkumar                                            ..Appellant

                                                          Vs.

                     Jenifer                                                ..Respondent



                     Prayer: Civil Miscellaneous Appeal filed under Section 19 (1) of Family
                     Courts Act against the fair and decreetal of the learned Principal District
                     Judge, Salem, dated 31.07.2019 in I.D.O.P.No.258/2016.

                                  For Appellant     : No appearance

                                  For Respondent    : Mr.K.Sathish Kumar


                                                       JUDGMENT

(The order of the Court was made by Mrs.J.Nisha Banu,J.)

When the Civil Miscellaneous Appeal was taken up for hearing on

26.07.2024, learned counsel for the appellant stated that he has given

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change of vakalat for the appellant. Therefore, this Court had directed the

Registry to print the name of the appellant in the cause list and issued

notice to the appellant.

2. When the matter was called on 12.08.2024, the name of the

appellant was printed in the cause list and since the service of notice to

the appellant was awaited, the matter got adjourned to 27.08.2024.

3. Today when the matter is called, though the notice has been

served on the appellant on 06.08.2024, once again there is no

representation for the appellant. This Court has taken all it's efforts to

communicate the appellant, however, it appears that the appellant is not

willing to get along with the case. Therefore, we have no other option

except to dismiss the Civil Miscellaneous Appeal for non-prosecution.

Accordingly, the Civil Miscellaneous Appeal is dismissed for non-

prosecution. No costs.

                                                                     (J.N.B,J.)    (R.K.M., J.)
                     Index             : Yes / No                          11.09.2024
                     Internet          : Yes
                     sk

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

To

The Principal District Judge, Salem

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

J. NISHA BANU, J.

and R.KALAIMATHI,J.

sk

11.09.2024

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