COMMON JUDGMENT
(Judgment of the Court was delivered by C.V.Karthikeyan J.) The appellant had filed M.C No.139 of 2011 before the Family Court, Coimbatore seeking maintenance from the respondent. The respondent had filed HMOP No.929 of 2011 again before the Family Court, Coimbatore seeking restitution of conjugal rights. Both the matters were heard together and by common order dated 24.01.2017, the petition seeking maintenance was dismissed and the petition seeking restitution of conjugal rights was allowed. Challenging the common order, the above appeal and criminal revision case have been filed and have been pending from the year 2017. 2.Heard both sides.
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3.Since the appellant did not join with the respondent, the respondent subsequently filed HMOP No.1995 of 2024 under Section 13(1)(ia) & 13(1)(ib) of the Hindu Marriage Act seeking dissolution of marriage which took place on 06.06.1985. An exparte decree had been passed by the Principal Family Court, Coimbatore on 08.09.2025.
4.In view of that subsequent event, since there is a valid decree dissolving the marriage, the appellant herein will have to necessarily workout her remedy over that particular decree. We would close the appeal and the criminal revision case, as of now they have become infructuous, with liberty to the appellant to reopen them depending on the nature of order passed, if any appeal is preferred against the judgment dated 08.09.2025 in HMOP No.1995 of 2024. As on today, we are informed that no appeal had been preferred against the order in HMOP No.1995 of 2024 dated 08.09.2025. No costs. Consequently connected miscellaneous petition is closed.
(C.V.K.,J.) (K.R.S.,J.)
05-03-2026
smv Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No
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C.V.KARTHIKEYAN, J.
AND
K.RAJASEKAR, J.
smv
CMA No. 2685 of 2017 and
Crl.R.C.No.553 of 2018 05-03-2026
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