R.Thangadurai vs S.Mumthaj Begum
2021 Latest Caselaw 20748 Mad

                                                                                   SA(MD)No.215 of 2009


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 07.10.2021

                                                            CORAM

                               THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                  SA.(MD)No.215 of 2009 &
                                                    MP(MD)No.1 of 2009
                1.R.Thangadurai
                2.R.Shenbagarajan
                3.T.Shanthadevi                                                      ... Appellants
                                                               Vs.
                1.S.Mumthaj Begum
                2.Nilabar Nisha
                3.Sulthan Syed Ibrahim
                4.Saibunnissa                                                       ... Respondents
                Prayer:            Second Appeal filed under Section 100 of Civil Procedure Code,
                against the Judgment and Decree dated 21.02.2007 in A.S.No.62 of 2000 on the
                file of the Additional District Judge cum Fast Track Court No.4, Periyakulam,
                confirming the Judgment and Decree dated 04.07.2000 in O.S.No.35 of 1997
                on the file of the District Munsif Court cum Judicial Magistrate,
                Bodinayakanur.


                                      For Appellants     : No appearance

                                      For Respondents : Mr.A.Arumugam
                                                        for M/s.Ajmal Associates
                                                        for R2 and R4
                                                        R1-Died
                                                        R3-No appearance

https://www.mhc.tn.gov.in/judis/
                1/2
                                                                                  SA(MD)No.215 of 2009


                                                                         G.R.SWAMINATHAN, J.


                                                                                                 mbi

                                                    JUDGMENT

On the last occasion, when the matter was listed, the learned counsel for

the appellants reported no instructions. Therefore, the Registry was directed to

print the name of the appellants. The appellants names are also printed in the

cause list. Even today, there is no representation for the appellants. The

Second Appeal is dismissed for non-prosecution. No Costs. Consequently, the

connected Miscellaneous Petition is closed.

                                                                                       07.10.2021
                Index              : Yes / No
                Internet           : Yes/ No
                mbi

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 Additional District Judge cum Fast Track Court No.4, Periyakulam

2. The District Munsif Court cum Judicial Magistrate, Bodinayakanur

S.A.(MD)No.215 of 2009

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