Madras High Court
T.Ashok Kumar vs ) Muthu Latha on 11 June, 2019
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.06.2019
CORAM :
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
C.R.P.(PD)(MD)No.602 of 2014
and
M.P.(MD) No.1 of 2014
T.Ashok Kumar ... Petitioner / Petitioner
vs.
1) Muthu Latha
2) Minor Santhiya
3) Minor Danasekaran ...Respondents/
Respondents
PRAYER: Civil Revision Petition filed under Article 227 of the
Constitution of India against fair and decretal order dated 05.10.2013 in
I.A.No.274 of 2013 in H.M.O.P No.602 of 2011 on the file of Family
Court, Madurai.
For Petitioner : Mr.S.Ramakrishnan
For Respondents : Mr.G.Mariappan
ORDER
Learned counsel for the respondents submits that after the order impugned in this revision petition, H.M.O.P.No.602 of 2011 came up for http://www.judis.nic.in 2 SENTHILKUMAR RAMAMOORTHY, J.
sts hearing before the Family Court, Madurai and in view of the non payment of interim maintenance, the H.M.O.P. filed by the revision petitioner herein was struck of vide order dated 05.11.2013. Accordingly, he submitted that the revision petition has been rendered infructuous.
In view of the submissions made by the learned counsel for the respondents and on perusal of the order dated 05.11.2013 in H.M.O.P.No.602 of 2011, this Civil Revision Petition is dismissed as infructuous. However, there shall be no order as to costs. Consequently, M.P.(MD) No.1 of 2014 is closed.
11.06.2019
Index : Yes / No
Internet : Yes / No
sts
To
The Family Court,
Madurai.
Order made in
C.R.P.(PD)(MD)No.602 of 2014 http://www.judis.nic.in