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S.Feroz Ahmed vs Zaibunnisa
2021 Latest Caselaw 20743 Mad

Citation : 2021 Latest Caselaw 20743 Mad
Judgement Date : 7 October, 2021

Madras High Court
S.Feroz Ahmed vs Zaibunnisa on 7 October, 2021
                                                              1        S.A.No.1165 OF 1996

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 07.10.2021

                                                   CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.No.1165 of 1996

                     1.    S.Feroz Ahmed
                     2.    S.K.Ajeez Ahmed
                     3.    Sahavar Sulthana
                     4.    Nazrath Sulthana
                     5.    Israth Sulthana
                     6.    Nihar Sulthana
                     7.    Yasmin Sulthana
                     8.    Sahin Sulthana
                     9.    Munavar Sulthana             ... Appellants /
                                                            Appellants in Cross Appeal/
                                                            Respondents 7 to 15 /
                                                            Nil (Heirs of D5)
                                                      Vs.
                     1.    Zaibunnisa
                     2.    Nasni
                     3.    A.M.Jabin
                     4.    A.Nazir
                     5.    A.Sharin
                     6.    M.A.Jaffar            ... Respondents / Respondents /
                                                          Plaintiffs 1, 3 to 7

                     7. M.Mohamed Hameedudin ... Respondent / Respondent /
                                                  1st Defendant
                     8. M.Shamsudin          ... Respondent / Respondent /
                                                  2nd Defendant
                     9. Mazar                ... Respondent / Respondent /
                                                  3rd Defendant
                     10.Kaniz Fathima        ... Respondent / Respondent /
                                                  4th Defendant
                     11. Chotta John         ... Respondent / Respondent /
                                                  6th Defendant

https://www.mhc.tn.gov.in/judis/
                     1/4
                                                               2        S.A.No.1165 OF 1996



                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the judgment and decree in Cross Appeal in
                     A.S.No.16 of 1993 on the file of the District Judge, Trichy,
                     confirming the judgment and decree dated 29.10.1992 made
                     in O.S.No.89 of 1985 on the file of the Sub Court, Trichy.




                                   For Appellants   : Mr.P.Thiyagarajan


                                                      ***




                                                JUDGMENT

Shri.P.Thiyagarajan, learned counsel representing for

the appellants states that in the office bundle, he has come

across the letter dated 26.01.2004 purportedly written by the

appellants stating that the matter can be dismissed as settled

out of Court. The said letter dated 26.01.2004 has also been

notarised. The learned counsel has also produced the letter in

original.

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

2. In view of the letter dated 26.01.2004 written by

the appellants, this second appeal is dismissed as settled out

of Court. The said letter shall form part of the record. No

costs.



                                                                                07.10.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

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.

To:

1. The District Judge, Trichy.

2. The Sub Judge, Trichy.

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

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

G.R.SWAMINATHAN,J.

PMU

S.A.No.1165 of 1996

07.10.2021

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

 
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