Najmunisha @ Noorjakhan vs Jumma Beevi
2021 Latest Caselaw 11108 Mad

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           Dated : 29.04.2021

                                                CORAM

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                         SA(MD)No.865 of 2005


                1.Najmunisha @ Noorjakhan
                (died)

                2.Akbar

                3.Haja Mohideen

                4.Abdul Karim

                5.Suba Haritha Banu

                6.Abdul Sathar

                7.Yacub

                8.Nazira Begum

                9.Fathima                                    ... Plaintiffs/Appellants /
                                                                          Appellants

                (Appellants 3 to 9 were brought on record
                as Lrs of the deceased 1st appellant vide
                order of the court dated 12.02.2008)

                                                  Vs.
                Jumma Beevi                             ... Defendant / Respondent /
                                                             Respondent



                1/4
https://www.mhc.tn.gov.in/judis/
                Prayer: Second Appeal is filed under Section 100 of Civil Procedure
                Code, against the judgment and decree dated 12.01.2005 made in A.S
                No.90          of   2004   on   the     file   of    the    Principal   District   Court,
                Ramanathapuram,             confirming         the   judgment     and    decree    dated
                17.10.2003 made in O.S No.333 of 1989 on the file of the Additional
                District Munsif, Ramanathapuram.


                          For Appellants              : Mr.D.Senthil


                                                       JUDGEMENT

This second appeal was filed by advocate Mr.V.Sitharanjandas.

He passed away quite sometime back. His colleague Mr.D.Senthil,

informs the court that even though he wrote letters to the appellant,

there has been no response. It is also seen that the first appellant

passed away and his legal heirs were brought on record vide order

dated 12.02.2008. Since the appellants have not come forward to

prosecute the appeal, the appeal is dismissed for default. No costs.

                                                                                        29.04.2021

                Index    : Yes / No
                Internet : Yes/ No
                skm

https://www.mhc.tn.gov.in/judis/ Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Principal District Judge, Ramanathapuram.

2.The Additional District Munsif, Ramanathapuram.

Copy to :

The Record Keeper, V.R.Section, Madurai Bench of the Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ G.R.SWAMINATHAN, J.

skm

SA(MD)No.865 of 2005

29.04.2021

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