Shakil vs Sameena Bee
2024 Latest Caselaw 5523 MP

Madhya Pradesh High Court

Shakil vs Sameena Bee on 22 February, 2024

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                        1
                            IN    THE     HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
                                           ON THE 22 nd OF FEBRUARY, 2024
                                           SECOND APPEAL No. 3087 of 2019

                           BETWEEN:-
                           1.    SHAKIL S/O BALLU, AGED ABOUT 40 YEARS,
                                 OCCUPATION: AGRICULTURIST, R/O VILLAGE
                                 BORGAONKHURD, TEH. AND DISTT. KHANDWA
                                 (MADHYA PRADESH)

                           2.    SMT. SHAINA W/O SHRI SHAKIL, AGED ABOUT 40
                                 YEARS, OCCUPATION: AGRICULTURISTS, R/O
                                 VILLAGE BORGAONKHURD, TEH. AND DISTT.
                                 KHANDWA (MADHYA PRADESH)

                                                                              .....APPELLANTS
                           (BY NONE)

                           AND
                           1.    SAMEENA BEE S/O LATE MANGU KHA, AGED
                                 ABOUT 70 YEARS, R/O VILL. BORGAONKHURD,
                                 TEH AND DISTT. KHANDWA (MADHYA PRADESH)

                           2.    IDU KHA S/O LATE SHRI MANGU KHA, AGED
                                 ABOUT    50   YEARS,     R/O  VILLAGE
                                 BORGAONKHURD TEH. AND DISTT. KHANDWA
                                 (MADHYA PRADESH)

                           3.    RAJAK KHA S/O LATE SHRI MANGU KHA, AGED
                                 ABOUT      48     YEARS,    R/O VILLAGE
                                 BORGAONKHURD TEH. AND DISTT. KHANDWA
                                 (MADHYA PRADESH)

                           4.    SMT. JAREENBI W/O LATE SHRI MANGU KHA,
                                 AGED ABOUT 40 YEARS, KHAIGAWADA, TEH. AND
                                 DISTT. KHANDWA (MADHYA PRADESH)

                           5.    IBRAHIM S/O LATE SHRI MANGU KHA, AGED
                                 ABOUT      45    YEARS,    R/O VILLAGE
                                 BORGAONKHURD TEH. AND DISTT. KHANDWA
                                 (MADHYA PRADESH)

Signature Not Verified
Signed by: RAJESH
MAMTANI
Signing time: 26-02-2024
19:04:05
                                                         2
                           6.    RUBINA BEE W/O LATE SHRI MANGU KHA, AGED
                                 ABOUT 38 YEARS, R/O IMANKHEDA, TEH.
                                 PANDANA,    DISTT.   KHANDWA    (MADHYA
                                 PRADESH)

                           7.    STATE OF M.P. THROUGH COLLECTOR DISTT.
                                 KHANDWA (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (RESPONDENTS NO.1 TO 6 BY SHRI K.S.RAJPUT - ADVOCATE)
                           (RESPONDENT NO.7 BY MS.TULSA KOSTHA - PANEL LAWYER)

                                 This appeal coming on for admission this day, th e court passed the
                           following:
                                                              ORDER

Records are received.

The suit of the respondent/plaintiff has been decreed by the trial Court vide judgment and decree dated 31.8.2019. The appeal preferred by appellants/defendants has been dismissed. Hence, this second appeal by the defendants/appellants.

None one appeared on behalf of appellants even in pass over round. It appears that appellants have lost interest in further prosecuting this appeal.

Accordingly, it is dismissed for want of prosecution. Let copy of this order alongwith records of the trial Court and first appellate Court be sent back to the concerned Courts.

(AVANINDRA KUMAR SINGH) JUDGE RM