Kadeeja Beevi @ Kadeeja Malik vs Najeema
2021 Latest Caselaw 24853 Mad

                                                                              S.A.No.1494 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 16.12.2021

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.1494 of 2003


                     1.Kadeeja Beevi @ Kadeeja Malik
                     2.Malik Mohammed                              ... Appellants/
                                                                       Appellants/Defendants
                                                       Vs.
                     1.Najeema
                     2.Mendes(given up)
                     3.Melvin Suresh Mendes (given up)            ... Respondents/
                                                                      Respondents/Plaintiffs

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree as made in A.S.No.26
                     of 2002 dated 31.03.2003 on the file of the Additional Subordinate Judge
                     II, Nagarcoil, confirming the judgment and decree as made in O.S.No.91
                     of 1997 dated 08.07.2002 on the file of the Principal District Munsif,
                     Nagarcoil.


                                     For Appellants  : Mr.R.Karthikeyan
                                     For Respondents : No appearance




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1494 of 2003



                                                        JUDGMENT

The learned counsel for the appellants has appeared and filed a

memo to the effect that they are reporting no instructions. The learned

counsel for the 1st respondent has also filed a similar memo to the effect

that both the appellants have passed away in the year 2007. Though both

the appellants have passed away in the year 2007 no steps have been

taken so far to implead the legal heirs. The learned counsel for the

appellants also submits that the legal heirs have not responded to get

themselves impleaded in the second appeal. Both the memos are

recorded. Hence, the Second Appeal is dismissed as abated. No costs

16.12.2021

Index : Yes / No Internet : Yes / No gbg

Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis S.A.No.1494 of 2003

To

1.The Additional Subordinate Judge II, Nagarcoil.

2.The Principal District Munsif, Nagarcoil.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1494 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1494 of 2003

Dated:

16.12.2021

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