Madras High Court
M.Meenakshi vs B.Ramaiah on 19 October, 2016
Author: Pushpa Sathyanarayana
Bench: Pushpa Sathyanarayana
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 19.10.2016 C O R A M THE HONOURABLE Mrs.JUSTICE PUSHPA SATHYANARAYANA AND THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN C.M.A .No.3611 of 2005 and C.M.P.No.18290 of 2005 M.Meenakshi .. Appellant -Vs.- B.Ramaiah .. Respondent Civil Miscellaneous Appeal against the judgment and decree dated 21.06.2004 passed by the learned I Additional Principal Judge, Family Court, Chennai in FCOP No.461 of 2004. For appellant ... Mr.K.Elangoo For respondent ... Mr.V.R.Shanmuganathan J U D G M E N T
(Judgment of the Court was delivered by Pushpa Sathyanarayana,J.) When the matter is taken up today, the learned counsel appearing for the respondent/ husband, by producing the copy of the order dated PUSHPA SATHYANARAYANA,J., AND R.SUBRAMANIAN,J., 17.02.2011, passed by the learned II Additional Principal Judge, Family Court, Chennai in O.P.No.173 of 2008, submitted that subsequent to the impugned judgment, the parties have been granted decree of divorce.
2. In view of the above said fact, this Civil Miscellaneous Appeal is dismissed as nothing survives for adjudication in this appeal. However, it is open to the appellant/wife to re-open the matter, in case, the judgment passed by the learned II Additional Principal Judge, Family Court, Chennai dated 17.02.2011 in O.P.No.173 of 2008 is reversed in appeal. Consequently, the connected miscellaneous petition is also closed.
(P.S.N.J) (R.S.M.J)
vj2 19.10.2016
To
1. The I Additional Principal Judge, Family Court, Chennai
2. The II Additional Principal Judge, Family Court, Chennai.
C.M.A. No.3611 of 2005