Ojirammal Beevi vs S.S.Syed Beebi
2021 Latest Caselaw 15028 Mad

                                                                        S.A.(MD)No.950 of 2008


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 27.07.2021

                                                CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                          S.A.(MD)No.950 of 2008
                                                  and
                                           M.P.(MD)No.1 of 2008

                Ojirammal Beevi                                    ... Appellant
                                                    Vs.

                1.S.S.Syed Beebi
                2.Ameena Beebi
                3.S.S.Aayisha Beebi
                4.The Branch Manager,
                  The Tamil Nadu Mercantile Bank,
                  Palani Branch,
                  Baikadai Chandhu,
                  Gandhi Road, Palani Town,
                  Dindigul District.
                5.Shanmuganathan
                6.The Branch Manager,
                  The Tamil Nadu Mercantile Bank,
                  Mettupalayam Branch,
                  Old Survey No.900/8,
                  Ooty Main Road,
                  Mettupalayam.

                7.The Managing Partner,
                  M/s.Rajendra and Co.,
                  Old Survey No.900/9,
                  Ooty Main Road,
                  Mettupalayam.

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                                                                             S.A.(MD)No.950 of 2008



                8.Hotel Thriveni,
                  Old Survey No.900/8,
                  Ooty Main Road,
                  Mettupalayam.

                9.M/s.Katthun Agency,
                  Rep. by its Owner,
                  74-G, Sathimai Road,
                  Chirumugai,
                  Coimbatore District.

                10.A.Asaraff Ali

                11.A.Asif Abuthakir (Minor)

                12.A.Syed Askhar Asan (Minor)

                13.A.Mohammed Asarath Ali (Minor)
                (R11 to R13 are minors rep. by its Father R10 Asraff Ali)

                14.A.Ubayathullah

                15.Maimunisha Beebi @ Fathima Beebi (Minor)

                16.Shaibulla (Minor)                                    ... Respondents
                (R15 & R16 are minors rep. by its Father R14
                A.Ubayathullah)


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,

                against the judgment and decree in A.S.No.36 of 2003 dated 06.04.2006 passed

                by the Additional District and Sessions Judge Cum Fast Track Court, Dindigul

                confirming the judgment and decree in O.S.No.101 of 1999 dated 29.11.2002,

                on the file of the Sub Court, Palani.


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                                                                                       S.A.(MD)No.950 of 2008


                                   For Appellant     : Mr.K.P.Narayanakumar
                                   For Respondents : Mr.P.Srinivas for R1 to R3
                                                       No appearance for R4 to R6


                                                      JUDGEMENT

The sole appellant passed away in the year 2016. Though the learned

counsel appearing for the appellant endeavoured to contact the legal heirs of

the deceased sole respondent, they have not come forward to bring themselves

on record to prosecute the second appeal. Therefore, the second appeal is

dismissed as abated. No costs. Consequently, connected miscellaneous

petition is closed.

                                                                                    27.07.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

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.

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S.A.(MD)No.950 of 2008

G.R.SWAMINATHAN, J.

ias

To:

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

2.The Subordinate Court, Palani.

Copy to:

The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

S.A.(MD)No.950 of 2008

27.07.2021

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