Syed Musthafa vs Amina Bi
2021 Latest Caselaw 15262 Mad

                                                                                     S.A.No.776 of 2009

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 29.07.2021

                                                          CORAM

                                     THE HONOURABLE MS.JUSTICE P.T.ASHA

                                              Second Appeal No.776 of 2009
                                                          and
                                                    M.P.No.1 of 2009

                  Syed Musthafa                                                       ... Appellant

                                                            Vs.
                  1.Amina Bi

                  2.Kadher Bi @ Bima Bi

                  3.Gulshan Bi @ Salma Bi

                                                                                 ... Respondents

                  Prayer:- The Second Appeal filed under Section 100 of C.P.C., against the
                  judgment and decree as made in A.S. No.52 of 2007 dated 02.12.2008 on the
                  file of the Principal Subordinate Judge, Tiruvannamalai confirming the
                  judgment and decree as made in O.S. No.76 of 2006 dated 20.04.2007 on the
                  file of the Additional District Munsif Court, Chengam, Tiruvannamalai.
                                     For Appellant      : M/s.R.Karthikeyan
                                     For Respondents : R1- Died
                                                         No Appearance for R2 & R3


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https://www.mhc.tn.gov.in/judis/
                                                                                     S.A.No.776 of 2009

                                                                                      P.T.ASHA, J.


                                                   JUDGMENT

(The case has been heard through video conference) The death of the sole appellant has been reported to this Court as early

as on 21.08.2020, however, no steps have been taken to bring the legal heirs

of the deceased / sole appellant on record from August 2020.

2.Considering the order passed by this Court dated 25.06.2021, this

Second Appeal stands dismissed as abated. Consequently, the connected

miscellaneous petition is also dismissed. No costs.

29.07.2021 rkp

To:

1.The Principal Subordinate Judge, Tiruvannamalai.

2.The Additional District Munsif Court, Chengam, Tiruvannamalai.

Second Appeal No.776 of 2009 and M.P.No.1 of 2009

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