K.Sundarrajan vs H.Jahangeerkhan
2022 Latest Caselaw 7611 Mad

                                                         1        S.A.(MD)No.932 OF 2010

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 11.04.2022

                                                 CORAM

                       THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                        S.A.(MD)No.932 of 2010 and
                                           M.P.(MD)No.1 of 2010

                     1. K.Sundarrajan

                        Saraswathi (Died)        ... Appellants / Appellants /
                                                        Defendants

                     2. Kannika Maheswari

                     3. S.Karthick              ... Appellants / Appellants /
                                                     LRs. of the second defendant



                                                   Vs.
                     Saral Begam (Died)

                     1. H.Jahangeerkhan

                     2. H.Faritha Begam

                     3. H.Raria Begam

                     4. H.Regina Begam

                     5. Ajiya Begam

                     6. H.Jabarulla Khan

                     7. H.Vahitha Begam

                     8. H.Sahul Hameed         ... Respondent / Respondent /
                                                     LRs. of the plaintiff

https://www.mhc.tn.gov.in/judis
                     1/4
                                                               2          S.A.(MD)No.932 OF 2010

                                  Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the Judgment and Decree passed in A.S.No.54
                     of 2000 dated 21.05.2010 on the file of the Additional District
                     Judge / Fast Track Court, Periakulam, by confirming the
                     Judgment and Decree passed in O.S.No.387 of 1999 dated
                     05.07.2000 on the file of the District Munsif cum Judicial
                     Magistrate, Bodinaickanoor.
                                  For Appellants : Mr.A.Arumugam,
                                                   for M/s.Ajmal Associates.
                                  For Respondents : Mr.S.M.A.Jinnah

                                                       ***
                                                   JUDGMENT

The learned counsel appearing for the appellants

reports no instructions.

2. This second appeal is dismissed for

non-prosecution. Registry shall entertain a petition for

restoration only if a sum of Rs.10,000/- is paid as cost by the

appellants to the High Court Legal Services Committee,

Madurai Bench of Madras High Court, Madurai.

Consequently, connected miscellaneous petition is closed.

                                                                                   11.04.2022

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

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

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 Additional District Judge / Fast Track Court, Periakulam.

2. The District Munsif cum Judicial Magistrate, Bodinaickanoor.

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

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

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.932 of 2010

11.04.2022

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

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