Madras High Court
M.B.Avinash vs Vinothika on 15 October, 2025
Author: P.Velmurugan
Bench: P.Velmurugan
CMA(MD)No.414 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 15.10.2025
CORAM :
THE HONOURABLE MR. JUSTICE P.VELMURUGAN
and
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
CMA(MD)No.414 of 2021
and
CMP(MD)No.3646 of 2021
M.B.Avinash ...Appellant
vs.
Vinothika ... Respondent
Prayer : Appeal filed under Secton 19(1) of the Family Courts
Act, 1984, against the fair and decreetal order dated 20.03.2020 made in
I.A.No.352 of 2019 in HMOP.No.279 of 2018 on the file of the Family
Court, Dindigul, Dindigul District.
For Appellant : Mr.A.Marthanda Varman
For Respondent : No appearance
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CMA(MD)No.414 of 2021
JUDGMENT
(Judgment of the Court was made by P.VELMURUAN, J.) No appeal will lie against interlocutory order passed by the Family Court which is barred under Section 19 of the Family Courts Act, 1984. The impugned order passed by the Family Court in I.A.No.352 of 2019 in HMOP.No.279 of 2018 appears to be an interlocutory order and therefore, this Civil Miscellaneous Appeal is not maintainable.
2. Accordingly, the Civil Miscellaneous Appeal is dismissed. No costs. Consequently, connected miscellaneous petition is closed.
[P.V, J.] [L.V.G, J.]
15.10.2025
Index : Yes / No
Internet : Yes / No
bala
To
The Judge,
Family Court,
Dindigul.
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CMA(MD)No.414 of 2021
P.VELMURUGAN, J.
AND
L.VICTORIA GOWRI, J.
bala
JUDGMENT MADE IN
CMA(MD)No.414 of 2021
DATED : 15.10.2025
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