Eravancheri Muslim Jamiya vs Abdul Rasheed
2021 Latest Caselaw 21677 Mad

                                                                        S.A.No.1319 of 2009
                                                                       and M.P.No.1 of 2009


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :     28.10.2021

                                                     CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.1319 of 2009
                                                        and
                                                 M.P.No.1 of 2009

                     Eravancheri Muslim Jamiya
                     Majid Jamath
                     Eravancheri,
                     Kodavasal Taluk,
                     Rep. by its President                             ... Appellant

                                                        Vs.

                     1.Abdul Rasheed
                     2.Hirunissa (Died)
                     3.Habib Ammal
                     4.Hirunissa
                     5.Mohammed Mansur
                     6.Basheer Mohammed
                     7.Khaja Mohideen
                     8.Noor Mohammed
                     9.Abdul Azeez
                     10.Abdul Jabbaar
                     11.Mohammed Yahya                                 ... Respondents
                     (RR3 to 9 LRs of the deceased as per
                      Memo dated 30.06.2021 and 20.07.2021
                     (S.R.No.16942, 19905) vide court order dated
                     23.07.2021 made in S.A.No.1319 /2009 and

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis/
                                                                                  S.A.No.1319 of 2009
                                                                                 and M.P.No.1 of 2009


                     M.P.No.1 of 2009 (PTAJ)
                     (Respondents 3 to 6 & 8 and 9 given up)


                     Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 31.07.2009 in A.S. No.9 of 2008,
                     on the file of the Subordinate Court, Thiruvarur, upholding the decree
                     and judgment dated 30.07.2008 in O.S. No.132 of 2001, on the file of the
                     District Munsif Court, Nannilam.



                                            For Appellants      : No appearance
                                            For R1              : Ms.H.Kavitha
                                                                  for Mr.S.Sounthar
                                            For R2              : Abated
                                            For RR3 to 6, 8 & 9 : Given up


                                                      JUDGMENT

The learned counsel for the appellant reported no instructions

for the appellant on 12.08.2021. Hence, the Registry was directed to

issue drafted notice to the appellant and print its name in the cause list.

Though the notice is served on the appellant and its name is also printed

in the cause list today, there is no representation on behalf of the

appellant.

https://www.mhc.tn.gov.in/judis/ S.A.No.1319 of 2009 and M.P.No.1 of 2009

2. In view of the same, this Second Appeal is dismissed for

default. No costs. Consequently, connected miscellaneous petition is

closed.

28.10.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl/ham

https://www.mhc.tn.gov.in/judis/ S.A.No.1319 of 2009 and M.P.No.1 of 2009

R. HEMALATHA, J.

mtl/ham

To

1. The Subordinate Court, Thiruvarur.

2. The District Munsif Court, Nannilam.

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

S.A.No.1319 of 2009 and M.P.No.1 of 2009

28.10.2021

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