Haseen Sharmilee vs Gowher Jan
2021 Latest Caselaw 21571 Mad

                                                                                 S.A.(MD)No.872 of 2013


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 27.10.2021

                                                         CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                S.A.(MD)No.872 of 2013

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


                                                           Vs.

                Gowher Jan                                                  ... Respondent




                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,

                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.


                                   For Appellants    : No appearance

                                   For Respondent : Mr.G.Prabhu Rajadurai


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                                                                                    S.A.(MD)No.872 of 2013


                                                    JUDGEMENT

None appears for the appellants.

The respondent passed away as early as on 09.11.2016. The learned

counsel for the respondent had given a letter to the learned counsel for the

apepllants on 24.01.2020 informing about the demise of the respondent and

also giving the list as legal representatives. But till date no steps have been

taken. Therefore, the second appeal is 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.

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S.A.(MD)No.872 of 2013

To:

1.The Principal District Court, Thoothukudi.

2.The Sub Court, Thoothukudi.

Copy to:

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

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

S.A.(MD)No.872 of 2013

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.872 of 2013

27.10.2021 (1/2)

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