T.Rangarajan vs Vasanthi
2025 Latest Caselaw 8468 Mad

Madras High Court

T.Rangarajan vs Vasanthi on 7 November, 2025

                                                                                               A.S.No.260 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 07.11.2025

                                                               CORAM

                                  THE HON'BLE DR. JUSTICE A.D. MARIA CLETE

                                                  A.S.No.260 of 2020
                                               and CMP.No.3201 of 2020

                T.Rangarajan                                                                   ... Appellant

                                                                      Vs.
                1. Vasanthi
                2. Gowri                                                                     ... Respondents

                          First Appeal is filed under Section 96 of the Civil Procedure Code, to set
                aside the judgment and decree dated 21.04.2016 made in O.S.No.20 of 2011 on
                the file of the Family Court, Salem allowing this First Appeal.



                                   For Appellant                    : No appearance

                                   For Respondents             : R1 & R2 send no appearance
                                                            JUDGMENT

When the matter was listed for hearing on 04.11.2025, there was no

representation for the appellant, hence, Registry was directed to list the matter

under the caption “for dismissal” on 07.11.2025 (i.e.,) today. When the matter

is called today there is no representation for the appellant and hence it is clear

and evident that the appellant is not interested in prosecuting the first appeal.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 11:48:28 am )

2. Hence, this first appeal is dismissed for non prosecution. No costs.

Consequently, connected miscellaneous petition is also closed.

07.11.2025

Index : Yes/No Speaking order/Non-speaking order dpq

To

1. The Family Court Salem.

2. The Section Officer, VR Section, High Court of Madras Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 11:48:28 am )

Dr.A.D. MARIA CLETE, J.

dpq

07.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 11:48:28 am )