Abdul Malik vs Lalkhan
2021 Latest Caselaw 9850 Mad

                                                                                      S.A. No.912 of 2005

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 17.04.2021

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                   S.A. No.912 of 2005


                      1.Abdul Malik
                      2.Mohamed Kadar                                                    ...
                      Appellants
                                                           Vs

                      1.Lalkhan
                      2.Shaik Basha Sahib                                       ...     Respondents

                      PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                      judgment and decree of the Principal Subordinate Judge, Villupuram made
                      in A.S.No.39/2004 dated 31.3.2005 reversing the well considered judgment
                      and decree of the II Additional District Munif, Ulundhurpet made in
                      O.S.No.288/1996 dated 26.02.2004.




                                  For Appellants            : No appearance
                                  For Respondents           : Mr.T.S.Baskaran




                      1/2



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                                                                                  S.A. No.912 of 2005




                                                                         ABDUL QUDDHOSE, J.
                                                                                                  nl
                                                      JUDGMENT

There is no representation on the side of the Appellants. The

Appellants are also dead as seen from the causelist. Till date no steps have

been taken by the learned counsel for the Appellant to bring on record the

legal representatives for the deceased Appellants. Hence, the Second Appeal

is dismissed as abated. No costs.

17.04.2021

nl

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

To

1. The Principal Subordinate Judge, Villupuram

2. The II Additional District Munif, Ulundhurpet

S.A. No.912 of 2005

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