Kalaiarasi vs Vasudevan
2025 Latest Caselaw 7745 Mad

Madras High Court

Kalaiarasi vs Vasudevan on 10 October, 2025

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                                            C.M.A.No.1115 of 2016


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 10.10.2025

                                                             CORAM:

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                                                AND

                         THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR

                                                 C.M.A.No.1115 of 2016

                 Kalaiarasi                                     ...                     Appellant

                                                                -vs-

                 Vasudevan                                      ...                     Respondent


                 PRAYER :         Appeal against the judgment and decree, dated 10.03.2016,
                 passed in H.M.O.P.No.72 of 2014, by Family Court, Villupuram.



                                  For Appellant : No appearance

                                  For Respondent : No appearance


                                                           JUDGMENT

(By Dr.G.Jayachandran,J.)

This appeal, along with Civil Miscellaneous Petitions, is listed

today under the caption ''For Dismissal''.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/10/2025 08:39:40 pm )

2. When the matter came up for consideration on 26.09.2025,

there was no representation on either side and hence this Court passed the

following order :

''Appeal by the wife, aggrieved by the judgment of the Family Court, dissolving the marriage on the ground of cruelty and desertion, was earlier dismissed by this Court for default on 04.12.2017 and later restored vide order, dated 25.07.2019.

Today, when the matter is listed, there is no representation for the appellant.

Post the matter under the caption ''For Dismissal'' on 10.10.2025.''

3. Even today, though the matter is listed under the caption ''For

Dismissal'', there is no representation on either side.

4. For the aforesaid reason, this Civil Miscellaneous Appeal stands

dismissed. No costs. Consequently, the connected C.M.P.Nos.8351 and 8352

of 2016 are closed.

                                                                                  (DR.G.J.,J.) (M.S.K.,J.)
                 dixit                                                                10.10.2025


                 To

                 Family Court,
                 Villupuram.


                 ____________





https://www.mhc.tn.gov.in/judis                ( Uploaded on: 16/10/2025 08:39:40 pm )





                                                                  DR.G.JAYACHANDRAN,J.
                                                                                  AND
                                                            MUMMINENI SUDHEER KUMAR, J.



                                                                                                 dixit









                                                                                        10.10.2025




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https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/10/2025 08:39:40 pm )