Syed Moideen vs S.Shek Ahamed
2021 Latest Caselaw 1863 Mad

                                                                      C.M.A.No.120 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 27.01.2021

                                                     CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                               C.M.A.No.120 of 2021
                                                       and
                                               C.M.P.No.806 of 2021

                     1.Syed Moideen
                     2.Fathima Beevi                                   ..Appellants
                                                       Vs.

                     1.S.Shek Ahamed

                     2.The Director,
                       Directorate of Distance Education,
                       Annamalai University, Annamalai Nagar.

                     3.The Branch Manager,
                       Indian Overseas Branch, Chidambaram.

                     4.The Branch Manager,
                       State Bank of India, Chidambaram.

                     5.The Branch Manager,
                       Indian Bank, Chidambaram.

                     6.The Branch Manager,
                       Canara Bank, Chidambaram.

                     7.The Branch Manager,
                       CCDC Bank, Chidambaram.

                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                              C.M.A.No.120 of 2021



                     8.The Branch Manager,
                       LIC of India, Chidambaram.

                     9.Deputy Post Master,
                       HSB-I, Chidambaram.                                     ..Respondents

                     Prayer : Civil Miscellaneous Appeal filed under Section 47 of the
                     Guardians and Wards Act, against the order passed in G.O.P.No.179 of
                     2012 on the file of the Principal District Judge at Erode dated
                     06.06.2016 thereby allowing the petition filed by the 1st respondent
                     seeking for his appointment as guardian of a minor Z.Syed Thameem
                     Ashik.


                                     For Appellants   : Mr.V.Balamurugane


                                                  JUDGMENT

The learned counsel appearing on behalf of the appellants,

through Video-Conferencing, made a submission that the minor, who is

the subject matter of the present appeal, now attained the age of majority

and the date of birth of the minor is 11.08.2000 and now he is around 20

years of age.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.120 of 2021

2. This being the factum, no further adjudication needs to be

undertaken and accordingly, the Civil Miscellaneous Appeal in

C.M.A.No.120 of 2021 stands closed. No costs. Consequently,

connected miscellaneous petition is closed.

27.01.2021

kak Index: Yes/No

To

1.The Principal District Judge, Erode.

2.The Sub-Assistant Registrar, A.E.Section, High Court of Madras.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.120 of 2021

S.M.SUBRAMANIAM, J.

kak

C.M.A.No.120 of 2021

27.01.2021

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