Noorjahan vs Ragamath Nisha
2021 Latest Caselaw 23574 Mad

                                                                                  S.A.No.366 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 01.12.2021

                                                    CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                               S.A.No.366 of 2012
                                              and M.P.No.1 of 2012

                     1.Noorjahan
                     2.Saribagani
                     3.Iysantchiyal
                     4.Fareetha Begum
                     5.Tajnisha                                  ... Appellants/
                                                                        Defendants 1 to 5
                                                        Vs.
                     1.Ragamath Nisha
                     2.Mohamed Hussain
                     3.Halimanatchiyal
                     4.Mohamed Ali
                     5.Abdul Rahman
                     6.Mohamed Abdul Kadar
                     7.Katheeja Natchiyal
                     8.Mohamed Tazoudine
                     9.Zeenathul Munawara                        ... Respondents 1 to 9/
                                                                        Plaintiffs 1 to 9
                     10.Mohamed Hussan Kuthoos
                     11.Mohamed Goudh                            ... Respondents 10 & 11/
                                                                        Defendants 6 & 7
                     PRAYER: This Second Appeal has been filed under Section 100 of CPC
                     against the judgment and decree passed in A.S.No.16 of 2008, by the
                     learned Additional District Judge, Puducherry, dated 21.04.2009,
                     confirming the judgment and decree passed in O.S.No.358 of 2005, by
                     the Principal District Munsif, Karaikal, dated 28.03.2008.

https://www.mhc.tn.gov.in/judis
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                                                                                       S.A.No.366 of 2012




                                     For Appellant          : No appearance
                                     For R1 to R9           : Ms.S.Janani
                                                                  For M/s.Sai
                                     For R10 & R11          : Set exparte


                                                         JUDGMENT

On the last hearing viz., on 30.11.2021, the learned counsel for the

appellants represented that he has no instructions from his clients and

hence, the names of the appellants have been printed in the cause list.

Even today (01.12.2021), none appeared for the appellants.

2.Ms.S.Janani, learned counsel for M/s.Sai, learned counsel for the

respondent Nos. 1 to 9 is present.

3.In view of the above, this Second Appeal stands dismissed for

default. Consequently, connected Miscellaneous Petition is closed. No

costs.

01.12.2021

Internet : Yes dua

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

S.A.No.366 of 2012

RMT.TEEKAA RAMAN, J.

Dua

To

1.The Additional District Judge, Puducherry.

2.The Principal District Munsif, Karaikal.

S.A.No.366 of 2012

01.12.2021

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