Saroja vs Mimoom Beevi
2021 Latest Caselaw 22195 Mad

                                                                                     S.A.No.583 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 11.11.2021

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                     S.A.No.583 of 2003
                                                            and
                                                  C.M.P No.5319 of 2003

                     Saroja
                     W/o.Ramaiah
                     Through Power of Attorney
                     Ravichandaran                              ....Appellant/Appellant/Defendant

                                                              -vs-

                     Mimoom Beevi
                     W/o.Mohammed Kasim                      ... Respondent/Respondent/Plaintiff

                     PRAYER : Second Appeal is filed under Section 100 of C.P.C, to set aside
                     the decree and judgment passed in O.S.No.198 of 1995 dated 24.07.1998 on
                     the file of District Munsif Court, Aranthangi as confirmed in A.S.No.59 of
                     1999 dated 21.09.2001 on the file of Additional District Judge cum Chief
                     Judicial Magistrate Court, Pudukkottai.


                                  For Appellant    :     Mr.K.Baalasundharam
                                                          Advocate
                                   For Respondent       : Mr.P.Muthuvel
                                                          Advocate

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.583 of 2003


                                                         JUDGMENT

Today, when the Second Appeal is taken up for hearing, learned

counsel for the appellant reported that there is no instruction from the

appellant.

2.Recording the above submission, this Second Appeal is dismissed.

No costs. Consequently the connected Miscellaneous petition is closed.

                                                                                     11.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     msa

                     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.

https://www.mhc.tn.gov.in/judis S.A.No.583 of 2003

To

1.The Additional District Judge cum Chief Judicial Magistrate, Pudukkottai.

2.The District Munsif, Aranthangi

3.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.583 of 2003

R.VIJAYAKUMAR,J.

msa

S.A.No.583 of 2003 and C.M.P No.5319 of 2003

11.11.2021

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