Gowher Jan ... Cross vs Haseen Sharmilee
2021 Latest Caselaw 21570 Mad

                                                                           Cros.Obj(MD)No.8 of 2014


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 27.10.2021

                                                   CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                         Cros.Obj(MD)No.8 of 2014
                                                    in
                                          S.A.(MD)No.872 of 2013

                Gowher Jan                                        ... Cross Appellant


                                                     Vs.

                M.Sikkandar Basha (Died)
                1.Haseen Sharmilee
                2.Mahoboob Shabba
                3.Mahoboob Reenu                                  ... Respondents


                Prayer : Cross Appeal filed under Order 41 Rule 22 of Civil Procedure Code,

                after receiving the Court notice dated 14.03.2014 in S.A.(MD)No.872 of 2013

                against the judgment and decree dated 22.04.2013 passed in A.S.No.9 of 2011

                on the file of the learned Principal District Judge, Thoothukudi, reversing the

                judgment and decree dated 17.06.2011 passed in O.S.No.47 of 2001 on the file

                of the learned Subordinate Judge, Thoothukudi.




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                                                                                    Cros.Obj(MD)No.8 of 2014



                                   For Appellant   : Mr.G.Prabhu Rajadurai

                                   For Respondents : No appearance


                                                    JUDGEMENT

Interestingly, this cross appeal was filed by the respondent in the second

appeal. The legal representatives of the cross objector also have not come on

record. Therefore, this cross appeal is also dismissed as abated. No costs.

                                                                                27.10.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

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 Principal District Court, Thoothukudi.

2.The Sub Court, Thoothukudi.

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

Cros.Obj(MD)No.8 of 2014

Copy to:

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

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

Cros.Obj(MD)No.8 of 2014

G.R.SWAMINATHAN, J.

ias

Cros.Obj(MD)No.8 of 2014 in S.A.(MD)No.872 of 2013

27.10.2021 (2/2)

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