Syed Nabees (Minor) vs Thirasana Beevi
2021 Latest Caselaw 3318 Mad

                                                                                  A.S.(MD)No.143 of 2019

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 10.02.2021

                                                     CORAM:

                           THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                             A.S.(MD)No.143 of 2019
                                         and C.M.P.(MD)No.7374 of 2019

                 Syed Nabees (Minor)
                 Through his guardian/father
                 M.Mujipur Rahman.                                              ... Appellant

                                                       Vs.

                 1.Thirasana Beevi
                   Rep.by her Power Agent
                   Raja Mohammed.

                 2.Kathoon Beevi                                                ... Respondents


                 PRAYER: Appeal Suit filed under Section 96 of Civil Procedure Code, against
                 the judgment and decree dated 31.01.2019 passed in O.S.No.36 of 2013 by the
                 Principal District Judge, Pudukkottai, by allowing the suit as the same is liable to
                 be set aside.

                                    For Appellant      : No Appearance

                                    For Respondents : Mr.R.P.Ramachandiran for R1
                                                        No Appearance for R2




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                                                                                  A.S.(MD)No.143 of 2019

                                                 JUDGMENT

When the matter came up for hearing on 08.02.2021, there was no

representation on behalf of the appellant. Hence, with a view to afford an

opportunity, the matter was ordered to be listed today i.e., on 10.02.2021 under

the caption “for dismissal”. Even today, there is no representation on behalf of the

appellant. Learned counsel for the first respondent is ready. Hence, the Appeal

Suit is dismissed for non-prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

10.02.2021 Index : Yes/No Internet : Yes/No

vsm

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.

http://www.judis.nic.in A.S.(MD)No.143 of 2019

To

1.The Principal District Judge, Pudukkottai

2.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in A.S.(MD)No.143 of 2019

N.SATHISH KUMAR, J.

vsm

A.S.(MD)No.143 of 2019

10.02.2021

http://www.judis.nic.in