Habibunnisa vs Noor Maideen
2021 Latest Caselaw 21193 Mad

                                                                                   A.S.No.362 of 2013



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 22.10.2021

                                                      CORAM:

                                   THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                 A.S.No.362 of 2013
                                                        and
                                                  M.P.No.1 of 2013


                 1. Habibunnisa
                 2. Najimunnisa
                 3. Bathusha Maideen
                    Represented by his General Power of
                    Attorney N.A.Abdul Alim,
                    Sowgath Ali Street,
                    Kootha Nallur Town,
                    Neendamangalam Taluk,
                    Tiruvarur District.                                     ... Appellants
                                                     -vs-

                 Noor Maideen                                               ... Respondent

                 PRAYER: First Appeal is filed under Section 96 r/w Order XLI Rule 1 of the

                 Code of Civil Procedure, to set aside the Judgment and Decree passed in

                 O.S.No.71 of 2010 dated 30.11.2012 on the file of Sub Court, Mannargudi.


                                         For Appellants   : No appearance

                                          For Respondent : M/s.P.T.Rama Devi



                 1/4
https://www.mhc.tn.gov.in/judis/
                                                                                      A.S.No.362 of 2013



                                                      ORDER

[The case was heard through video conferencing]

When this appeal came up for hearing on 21.10.2021, the learned

counsel appearing for the appellants has reported “no instructions” from the

appellants and hence, the Registry was directed to print the name of the

appellants 1 to 3 in the cause-list and post this matter today and accordingly, it

is listed today.

2. Even today i.e., on 22.10.2021, inspite of the name of the appellants 1

to 3 being printed in the cause-list, there is no representation for the

appellants. Hence, this appeal is dismissed for non-prosecution. Consequently,

connected miscellaneous petition is closed.

                                                                                     22.10.2021


                 Internet : Yes / No
                 Index    : Yes / No
                 gv/ham

https://www.mhc.tn.gov.in/judis/ A.S.No.362 of 2013

To:

1.The Sub-Court, Mannargudi.

2. The Section Officer, VR Section, High Court, Madras

https://www.mhc.tn.gov.in/judis/ A.S.No.362 of 2013

A.A.NAKKIRAN, J.

gv/ham

A.S.No.362 of 2013

22.10.2021

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