T.GOPI Vs. M.JAYASUDHA

JUDGEMENT

(1.) The present Civil Miscellaneous Appeals have been filed by the appellant/husband against the common judgment and decree dtd. 15/10/2019 made in O.P.Nos.4727 of 2014 and 2398 of 2015 by the learned V Additional Principal Judge, V Additional Family Court, Chennai, in which the petition in O.P.No.4727 of 2014 filed by the appellant/husband for divorce was dismissed and the petition in O.P.No.2398 of 2015 filed by the respondent/wife for restitution of conjugal rights was allowed.

(2.) On perusal of the records, it is seen that on 20/11/2024, when the matters were taken up for hearing, this Court directed the appellant/husband to pay the entire arrears of maintenance to the respondent/wife so as to enable him to argue the matters and adjourned the matters to 4/12/2024. Again on 4/12/2024, when the matters were listed, there was no representation on behalf of the appellant and hence, the matters were directed to be listed on 5/12/2024 under the caption "for dismissal".

(3.) Thereafter, on 5/12/2024, when the matters were listed under the caption "for dismissal", Mr.Meenakshi Sundaram, learned counsel has entered appearance on behalf of the appellant on change of vakalat and at his request, the matters were adjourned to 6/1/2025.