Dr.Ranjith Kamal Udhayakumar vs Rekha
2025 Latest Caselaw 7241 Mad

Citation : 2025 Latest Caselaw 7241 Mad
Judgement Date : 18 September, 2025

Madras High Court

Dr.Ranjith Kamal Udhayakumar vs Rekha on 18 September, 2025

                                                                                 CMSA(MD)Nos.45 and 46 of 2021

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 18.09.2025

                                                        CORAM:

                                  THE HONOURABLE MS.JUSTICE R.POORNIMA

                                        CMSA(MD)Nos.45 and 46 of 2021

                     (1)CMSA(MD)No.45 of 2021:-

                     Dr.Ranjith Kamal Udhayakumar               : Appellant/Respondent/Petitioner

                                                              Vs

                     Rekha                                      : Respondent/Appellant/Respondent

                     PRAYER in CMSA(MD)No.45 of 2021: This Civil Miscellaneous
                     Second Appeal is filed under section 28 of Hindu Marriage Act r/w
                     Section 100 of the Civil Procedure Code, to set aside the Judgment and
                     Decree, dated 04/06/2021 passed in CMA No.8 of 2019 on the file of the
                     III Additional District Judge, Thanjavur @ Pattukkottai, reversing the
                     Judgment and Decree, dated 05/03/2019 passed in HMOP No.60 of 2018
                     on the file of the Subordinate Judge, Pattukottai.


                     (2)CMSA(MD)No.46 of 2021:-

                     Dr.Ranjith Kamal Udhayakumar               : Appellant/Respondent/Respondent

                                                              Vs

                     Rekha                                      : Respondent/Appellant/Petitioner




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https://www.mhc.tn.gov.in/judis              ( Uploaded on: 22/09/2025 07:10:15 pm )
                                                                                       CMSA(MD)Nos.45 and 46 of 2021

                     PRAYER in CMSA(MD)No.45 of 2021: This Civil Miscellaneous
                     Second Appeal is filed under section 28 of Hindu Marriage Act r/w
                     Section 100 of the Civil Procedure Code, to set aside the Judgment and
                     Decree, dated 04/06/2021 passed in CMA No.4 of 2020 on the file of the
                     III Additional District Judge, Thanjavur @ Pattukkottai, reversing the
                     Judgment and Decree, dated 05/03/2019 passed in HMOP No.90 of 2018
                     on the file of the Subordinate Judge, Pattukottai.


                                       For Appellant                 : Ms.J.Anandhavalli

                                       For Respondent                 : Mr.S.Deenadhayalan

                                                     COMMON ORDER

Both parties present before this Court. Since there is a chance for

settlement, the matter is referred to Mediation and Conciliation Centre,

attached to this Bench.

2.This Court hereby appointed Mr.N.Alaguram Jothi, Advocate

and Mr.K.Samidurai, Advocate as Mediators to mediate between the

parties and try to conciliate them. Both parties are directed to appear

before the Mediators, on 07/10/2025.

3.Post the matter on 17/10/2025 for reporting settlement, if any.

                     er                                                                          18/09/2025




https://www.mhc.tn.gov.in/judis                    ( Uploaded on: 22/09/2025 07:10:15 pm )

CMSA(MD)Nos.45 and 46 of 2021

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