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R. Ubaidullah vs K.P.Ahmadali
2021 Latest Caselaw 14308 Mad

Citation : 2021 Latest Caselaw 14308 Mad
Judgement Date : 16 July, 2021

Madras High Court
R. Ubaidullah vs K.P.Ahmadali on 16 July, 2021
                                                                                  S.A.No.661 of 2009

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 16.07.2021

                                                     CORAM
                                    THE HON'BLE Ms.JUSTICE P.T.ASHA

                                               S.A.No.661 of 2009

                      1. R. Ubaidullah
                      2. R. Jaffar Ali
                      3. Minor Abdul Jabbar
                         (By Guardian Mustharibegam)
                      4. Baijun Nusha                           ... Appellants
                                                    Vs

                      1. K.P.Ahmadali
                      2. Karuppusami                            ... Respondents

                      PRAYER : Second Appeal is filed under Section 100 of code of Civil

                      Procedure praying against the judgment and decree of the learned Sub

                      Judge, Udumalapet dated 14.11.2008 made in A.S.No.20 of 2007

                      confirming the judgment and decree made by the learned District Munsif,

                      Udumalapet dated 23.06.2006 made in O.S.No.127 of 2004.

                                  For Appellants          : No Appearance
                                  For Respondents         : M/s.P.V.Rajeswari for R1




                      1/4

http://www.judis.nic.in
                                                                                 S.A.No.661 of 2009

                                                    JUDGMENT

There was no representation on the side of the appellants on

23.04.2021, 21.06.2021 and 12.07.2021. On 12.07.2021, this Court

directed that the matter to be posted under the caption “for dismissal” on

16.07.2021. When the matter was listed today, once again, there is no

representation on the side of the appellants. Hence, this Second Appeal is

dismissed for default. No order as to costs.

16.07.2021 Internet:Yes

kal

http://www.judis.nic.in S.A.No.661 of 2009

To

1. The Sub Court, Udumalapet.

2. The District Munsif Court, Udumalapet.

http://www.judis.nic.in S.A.No.661 of 2009

P.T.ASHA, J.,

kal

S.A.No.661 of 2009

16.07.2021

http://www.judis.nic.in

 
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