Revathy vs Koodalingam
2024 Latest Caselaw 18629 Mad

Madras High Court

Revathy vs Koodalingam on 20 September, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

    2024:MHC:3445




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 20.09.2024

                                                         CORAM:

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

                                                C.M.A(MD)No.439 of 2019
                                                         and
                                                C.M.P(MD)No.5266 of 2019

                 Revathy                                           ... Appellant/Respondent

                                                            .Vs.

                 Koodalingam                                       ... Respondent/Petitioner

                 PRAYER: Civil Miscellaneous Appeal filed under Section 19 of the Family
                 Courts Act to set aside the fair order and decretal order made in H.M.O.P.No.179
                 of 2017, dated 4.10.2018, on the file of Family Court, Sivagangai.


                                     For Appellant         : No appearance

                                                        JUDGMENT

(Order of the Court was made by P.VELMURUGAN,J)

When the matter was taken up for hearing on 5.9.2024, there was no

representation for the appellant.Therefore the Registry was directed to list the

https://www.mhc.tn.gov.in/judis matter under the caption ‘’for dismissal’’ today.Hence the matter is listed today

under the caption’’for dismissal’’. Even today, there is no representation for the

appellant.Further the appellant has not taken any steps to serve notice on the

respondent. Therefore this Court has no other option except to dismiss the Civil

Miscellaneous Appeal for non-prosecution.

2.Accordingly, the Civil Miscellaneous Appeal is dismissed for non-

prosecution. No costs. Consequently, connected Miscellaneous Petition is closed.

(P.V.,J.) (K.K.R.K.,J.) 20.09.2024

NCS : Yes/No Index : Yes / No Internet : Yes / No vsn

To

The Judge, Family Court, Sivagangai.

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

The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis P.VELMURUGAN,J.

and K.K.RAMAKRISHNAN,J.

vsn

JUDGMENT MADE IN

and

20.09.2024

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