Rafin Beevi vs Saroja
2021 Latest Caselaw 22276 Mad

                                                                                   S.A.No.1674 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 12.11.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.1674 of 2002


                     Rafin Beevi
                     W/o.Abdul Kapoor                          ....Appellant/Appellant/Plaintiff

                                                            -vs-

                     Saroja
                     W/o.Krishnan                            ... Respondent/Respondent/Defendant

                     PRAYER : Second Appeal is filed under Section 100 of C.P.C, to set aside
                     the decree and judgment of the Additional Subordinate Judge Court,
                     Kumbakonam passed in A.S.No.32 of 2000 dated 17.01.2002 confirming
                     the decree and judgment of the Second Additional District Munsif Court,
                     Kumbakonam passed in O.S.No.752 of 1994 dated 16.09.1999.


                                   For Appellant     : Mr.V.K.Vijayaraghavan
                                                       Advocate

                                   For Respondent     : Mr.M.V.Krishna
                                                        Advocate




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1674 of 2002




                                                         JUDGMENT

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

counsel for the appellant reports that both the sole appellant as well as the

sole respondent have passed away and he is not able to get instruction and

he has also filed a memo to that effect.

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

for default. No costs.

                                                                                    12.11.2021

                     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.1674 of 2002

To

1.The Additional Subordinate Judge, Kumbakonam

2.The Second Additional District Munsif, Kumbakonam

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

R.VIJAYAKUMAR,J.

https://www.mhc.tn.gov.in/judis S.A.No.1674 of 2002

msa

S.A.No.1674 of 2002

12.11.2021

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