Selva Venkatesan vs Janani
2025 Latest Caselaw 7351 Mad

Madras High Court

Selva Venkatesan vs Janani on 22 September, 2025

                                                                                          C.M.S.A(MD)NO.31 of 2022


                     BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED :22.09.2025

                                                           CORAM:

                                      THE HON'BLE MS JUSTICE R.POORNIMA

                                              C.M.S.A(MD)No.31 of 2022

                     Selva Venkatesan             ... Appellant/Appellant/Petitioner

                                                            .Vs.

                     Janani                       ... Respondent/Respondent/Respondent

                     PRAYER:Civil Miscellaneous Appeal filed under Section28(1) of
                     the Hindu Marriage Act and Section 100 of C.P.C., praying this
                     Court to set aside the           judgment and decree       made in
                     H.M.C.M.A.No.21 of 2019, dated 3.6.2022, on the file of Additional
                     District and Sessions Judge(FTC), Tenkasi confirming the
                     judgment and decree made in H.M.O.P.No.136 of 2017, dated
                     11.4.2019, on the file of Principal Subordinate Judge, Tenkasi.

                                        For Petitioner               : No appearance

                                                        JUDGMENT

When the matter was taken up for hearing on 09.09.2025, there was no representation on behalf of the appellant and hence, the Registry is directed to list the matter under the caption ‘’for dismissal’’ on 22.09.2025(today). Even today also, there is no representation for the appellant. Therefore, this Court has no other

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option except to dismiss the appeal for default.

2.Accordingly, the Civil Miscellaneous Second Appeal stands dismissed for default. No costs.

22.09.2025 NCS : Yes/No Index : Yes / No Internet : Yes / No

vsn

To

1.The Additional District and Sessions Judge(FTC). Tenkasi

2.The Principal Subordinate Judge, Tenkasi.

Copy to

The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/09/2025 03:09:24 pm ) C.M.S.A(MD)NO.31 of 2022

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/09/2025 03:09:24 pm ) C.M.S.A(MD)NO.31 of 2022

R.POORNIMA.,J.

vsn

ORDER MADE IN

22.09.2025

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