Madras High Court
P.Sathish @ Sathish Pandian vs Sudharani on 15 October, 2025
Author: P.Velmurugan
Bench: P.Velmurugan
CMA(MD)No.616 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.616 of 2021
P.Sathish @ Sathish Pandian ...Appellant
vs.
Sudharani ... Respondent
Prayer : Appeal filed under Secton 19 of the Family Courts Act,
1984, against the fair and decreetal order dated 18.08.2020 made in
GWOP.No.21 of 2016 on the file of the Family Court, Madurai.
For Appellant : Mr.G.Rajaraman
For Respondent : Mr.S.T.Sasidharan Tamilkani
JUDGMENT
(Judgment of the Court was made by P.VELMURUAN, J.) The subject matter of this appeal is regarding custody of the minor child. Though at the time of filing of the petition in GWOP.No.21 of 2016, the child was minor, however, now the minor son Page No.1 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/10/2025 02:35:32 pm ) CMA(MD)No.616 of 2021 has attained majority and therefore, the subject matter of this appeal has become infructuous.
2. Accordingly, the Civil Miscellaneous Appeal is dismissed as infructuous. No costs.
[P.V, J.] [L.V.G, J.]
15.10.2025
Index : Yes / No
Internet : Yes / No
bala
To
The Judge,
Family Court,
Madurai.
Page No.2 of 3
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CMA(MD)No.616 of 2021
P.VELMURUGAN, J.
AND
L.VICTORIA GOWRI, J.
bala
JUDGMENT MADE IN
CMA(MD)No.616 of 2021
DATED : 15.10.2025
Page No.3 of 3
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