The Tamil Nadu Wakf Board vs Kulsum Bi
2021 Latest Caselaw 11228 Mad

                                                                                S.A. No.735 of 2002

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 30.04.2021

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                               S.A. No.735 of 2002
                                                       and
                                      CMP Nos.6047 of 2002 and 1162 of 2008

                      The Tamil Nadu Wakf Board,
                      by its Secretary,
                      No.3, Santhome High Road,
                      Chennai - 600 004.                                 ...   Appellant
                                                                 Vs

                      1. Kulsum Bi
                      2. Habeeb Bi
                      3. Bibi Jan                                        ...   Respondents

                                   Second Appeal filed under Section 100 of the Code of Civil
                      Procedure against the Judgment and decree of the learned V Additional
                      Judge, City Civil Court, I/c of II Additional Court, Madras in A.S. No.193 of
                      1999, dated 09.12.99 confirming the judgment and decree of the learned XI
                      Assistant Judge, City Civil Court, Madras dated 23.12.97 in O.S. No.10638
                      of 1996.

                                  For appellant       : Mr.V. Ramesh
                                  For respondents     : R1 - Died steps due
                                                        R2 & R3 - Not ready in notice




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                                                                                S.A. No.735 of 2002

                                                      JUDGMENT

The matter is listed under the caption "for dismissal", today. The

earlier counsel for the appellant Wakf Board submits that he is no longer the

counsel for the appellant and the Registry has also printed the name of

Mr.Lakshminarayanan the new learned counsel for the appellant. The

appellant has also not taken steps to bring on record the Legal

Representatives of the deceased first respondent, till date. The remaining

respondents have also not been served. It can now be inferred that the

appellant is not interested to prosecute this Second Appeal. Accordingly, the

Second Appeal is dismissed for non prosecution. No costs. Consequently,

connected miscellaneous petitions are closed.

30.04.2021 Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order vsi2

To

1) The V Additional Judge, City Civil Court, I/c of II Additional Court, Madras.

ABDUL QUDDHOSE, J.

http://www.judis.nic.in S.A. No.735 of 2002

vsi2

2) The XI Assistant Judge, City Civil Court, Madras.

S.A. No.735 of 2002

30.04.2021

http://www.judis.nic.in