Abdul Ali vs Mumtaz Begum
2021 Latest Caselaw 17201 Mad

                                                                               S.A.No.1699 of 2003

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 23.08.2021

                                                      CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                 S.A.No.1699 of 2003
                                                         and
                                                CMP No.15554 of 2003


                     Abdul Ali                               ....           Appellant

                                                      Versus


                     1. Mumtaz Begum

                     2. Subaitha Begum

                     3. Haleema Beevi

                     4. Mohammed Saliq                ....              Respondents

                               Second Appeal filed under Section 100 of Civil Procedure Code,
                     against the judgment and decree dated 13.06.2003 made in A.S.No.10 of
                     2003 on the file of the Principal District Court, Nagapattinam, reversing
                     the judgment and decree dated 28.8.2002 made in O.S. No.70 of 2001 on
                     the file of the Additional Sub Court Mayiladuthurai.

                     For Appellant                    : Ms. H. Kavitha
                                                       for Mr.S. Sounthar
                     For Respondents                  : R1 – Served – No appearance

https://www.mhc.tn.gov.in/judis/
                     1/3
                                                                             S.A.No.1699 of 2003

                                                        R2 to R4 died – steps due


                                                    JUDGMENT

( Through Web hearing) Ms.H. Kavitha, representing counsel for Mr.S.Sounthar, learned

counsel on record for the appellant submits that she has received

instructions from her client not to press the Second Appeal. The said

submission is recorded and this Second Appeal is dismissed as withdrawn.

No costs. Consequently, connected miscellaneous petition is closed.

23.08.2021

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

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To

1. The Principal District Judge, Nagapattinam.

2. The Additional Sub Judge, Mayiladuthurai.

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

S.A.No.1699 of 2003

ABDUL QUDDHOSE, J.

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S.A.No. 1699 of 2003

23.08.2021

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