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Mohammed Sultan Bivi vs Ramalingam Asari
2021 Latest Caselaw 10256 Mad

Citation : 2021 Latest Caselaw 10256 Mad
Judgement Date : 21 April, 2021

Madras High Court
Mohammed Sultan Bivi vs Ramalingam Asari on 21 April, 2021
                                                                               S.A.No.1266 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 21.04.2021

                                                         CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                     S.A.No.1266 of 2005
                                                             and
                                                    CMP No.17150 of 2005

                     Mohammed Sultan Bivi                                ...Appellant

                                                            vs.

                     Ramalingam Asari                                  ...Respondent

                     Prayer: Second Appeal filed under Section 100 CPC, against the
                     judgment and decree dated 10.03.2004 in A.S.No.15 of 2003 on the file
                     of the Sub Court, Panruti, preferred against the judgment and the decree
                     dated 28.11.2002 in O.S. No.404 of 1996 before the District Munsif
                     court, Panruti


                                    For Appellant      : Ms.R.Meenal
                                    For Respondent    : Mr.R.Sunil Kumar




https://www.mhc.tn.gov.in/judis/
                     1/3
                                                                           S.A.No.1266 of 2005

                                                   JUDGMENT

The learned counsel for the appellant submits that the sole

appellant died long time back. Since, no steps have been taken to bring

on record, the Legal Representatives for the deceased sole appellant, the

Second Appeal is dismissed as abated. No costs. Consequently,

connected miscellaneous petition is closed.

21.04.2021

vsi2 Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order

To

1.The Sub Judge, Panruti.

2. The District Munsif, Panruti

https://www.mhc.tn.gov.in/judis/

S.A.No.1266 of 2005

ABDUL QUDDHOSE, J.

vsi2

S.A.No.1266 of 2005

21.04.2021

https://www.mhc.tn.gov.in/judis/

 
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