B.Chand Sharif vs Naseema Bibi
2021 Latest Caselaw 21790 Mad

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                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 29.10.2021

                                                         CORAM:

                                     THE HON'BLE MRS.JUSTICE S. SRIMATHY

                                                     S.A.No.670 of 2009


                     B.Chand Sharif                                                .. Appellant

                                                            /Vs/

                     Naseema bibi                                                ... Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C., against

                     the decree and judgment passed in A.S.No.67 of 2006 dated 31.12.2008

                     on the file of the Principal District Court, Coimbatore confirming the

                     decree and judgment passed in O.S.No.650 of 1997 dated 30.01.2006 on

                     the file of the First Additional Sub-Court, Erode.



                                    For Appellant         : Mr.V.S.Arun Ganesh

                                    For Respondent        : M/s.Sarvabhauman Associates




https://www.mhc.tn.gov.in/judis/
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                                                                                S.SRIMATHY, J.

                                                                                               vkr
                                                        ORDER

When the matter is taken up today for hearing, it is reported by

the learned counsel for the appellant that the sole appellant had passed

away. Though this Court had given an opportunity to take steps to

implead the legal heirs of the deceased sole appellant, the legal heirs did

not take any steps to implead themselves as parties. Therefore, it shows

that the legal heirs of the deceased sole appellant have no interest to

proceed further with the second appeal.

2. Hence, the second appeal is dismissed as abated. No costs.

29.10.2021

Index : Yes/No Internet : Yes/No vkr To

1. The Principal District Court, Coimbatore.

2. The First Additional Sub-Court, Erode.

S.A.No.670 of 2009

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