P.J.Alambeer vs V.C.Santha
2021 Latest Caselaw 13480 Mad

                                                                              S.A.No.484 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 07.07.2021

                                                          CORAM
                                     THE HON'BLE MR.JUSTICE C.SARAVANAN
                                                 S.A.No.484 of 2012
                                    and M.P.No.1 of 2012 and CMP.No.12970 of 2016
                                             (Through Video Conferencing)


                     P.J.Parisha Begun(deceased)
                     1.P.J.Alambeer
                     2.P.Z.Muzhammed Hussain
                     3. P.Z.Jainullabudeen                                     .. Appellants

                                                             vs.

                     1.V.C.Santha
                     2.A.V.Sampath
                     3.S.Mohan
                     4.S.Sekar
                     5.S.Ashok
                     6.T.A.M.Rashid Khan
                     7.Mohammed Jahari
                     8.Hadija Begum
                     9.Mohammed Zunair
                     10.Abdul Jabbar
                     11.Mohammed Mustapha
                     12.Juberia Parveen                                     .. Respondents



                               Prayer: This Second Appeal has been filed under Section 100 of
                     the Code of the Civil Procedure, against the judgment and decree dated


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                     1/4
                                                                                S.A.No.484 of 2012

                     14.03.2011 made in A.S.o.470 of 2006 on the file of the
                     Additional District and Sessions Judge, Fast Track Court I, Chennai,
                     confirming the Judgment and decree dated 05.01.2006 made in
                     O.S.No.5983/2004 on the file of the VI Assistant Judge, City Civil Court,
                     Chennai.


                                           For Appellant      : No Appearance
                                          For Respondent     : No Appearance



                                                    JUDGMENT

Ms.Rajakumari, learned counel representing the learned counsel

for the appellant submits that the counsel on record is indisposed due to

throat infection.

2. The learned counsel further submits that the appellant has

withdrawn the vakalat and given a change of vakalat.

3. Considering the fact that the appellants appear to be not

interested in pursuing with this appeal, this appeal is dismissed for non

prosecution with liberty to restore the same, provided an application for

restoration of the appeal is filed at an earliest point of time with proper

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

S.A.No.484 of 2012

explanation. No costs. Consequently, connected miscellaneous petition

is closed.

07.07.2021 kkd

To:

1.The Additional District and Sessions Judge, Fast Track Court 1, Chennai.

2.The VI Assistant Judge, City Civil Court, Chennai.

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

S.A.No.484 of 2012

C.SARAVANAN,J.

kkd

S.A.No.484 of 2012

07.07.2021

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