Haseena Begum vs Meer Hameed
2021 Latest Caselaw 9977 Mad

                                                                               S.A.No.758 of 2008


                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                          DATED :       19.04.2021

                                                   CORAM

                              THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                              S.A.No.758 of 2008


                      Haseena Begum                                  ...   Appellant

                                                     Vs.

                      1.Meer Hameed
                      2.Syed Hameer Basha

                      3.Tamil Nadu Wakf Board
                      rep.by its Secretary,

                      4.Haji Syed Jeelani Hussain
                      5.Syed Masood Ahamed Saheb                     ...   Respondents

                      PRAYER:      Second Appeal filed under Section 100 of the Code of
                      Civil Procedure against the Decree and Judgment passed in A.S.No.44
                      of 2006 on 22.10.2007 by the learned Principal District Judge,
                      Cuddalore District, Cuddalore confirming the Decree and Judgment
                      passed in O.S.No.54 of 1999 on 25.04.2006 by the learned
                      Subordinate Judge, Chidambaram.




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                                                                                  S.A.No.758 of 2008


                                                                             P.T. ASHA, J,

                                                                                              mps
                                 For Appellant          :   Mr.S.Balasubramanian
                                 For Respondents :          Mr.Srinath Sridevan
                                                            for R2 and R2

                                                            R3 and R4 – No appearance

                                                   JUDGMENT

It is informed that the appellant died on 08.05.2010 and no

steps have been taken to bring on record the legal representatives of

the deceased appellant till date. The Second Appeal is therefore

dismissed as abated. No costs.

                                                                                    19.04.2021

                      Index      : Yes/No
                      Internet   : Yes/No
                      mps
                      To

1.The Principal District Judge, Cuddalore District, Cuddalore.

2.The Subordinate Judge, Chidambaram.

S.A.No.758 of 2008

http://www.judis.nic.in