Ansar Bi vs Kudubi
2021 Latest Caselaw 16084 Mad

                                                                                    S.A.No.1372 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 06.08.2021

                                                            CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                       S.A.No.1372 of 2007


                     Ansar Bi                                                      ..... Appellant

                                                                vs

                     Syed Ghouse (deceased)

                     1. Kudubi
                     2. Ansar
                     3. Darvish Mohideen
                     4.Grayath
                     5.Sanma
                     6.Dilwar                                                     ... Respondents

                                   Second   Appeal filed under Section 100 of CPC against the
                     Judgment and Decree dated 22.08.2006 in A.S.No.151 of 2003 on the file
                     of Fast Track Court No.III, Chennai             in reversing the judgment and
                     decree dated 19.09.2002 made in O.S.No.5642 of 1991 passed by XV
                     Assistant Judge, City Civil Court, Chennai.


                                       For appellant             :No appearance
                                       For respondents 1 and 2 :Died
                                       For respondents 3 to 6    :Served


https://www.mhc.tn.gov.in/judis/
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                                                                                  S.A.No.1372 of 2007

                                                                    ABDUL QUDDHOSE, J.

                                                                                              sr

                                                        JUDGMENT

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

is no representation on the side of the appellant today.

2. Even on the last hearing date i.e., on 28.07.2021, there was no

representation for the appellant. Therefore, it can now be inferred that

the appellant is not interested to prosecute the Second Appeal.

Accordingly, the Second Appeal is dismissed for non prosecution. No

costs.

06.08.2021

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

To

1. The Fast Track Court No.III, Chennai

2. The XV Assistant Judge, City Civil Court, Chennai.

S.A.No.1372 of 2007

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