Jan Mohammed Sait vs R. Manickam
2022 Latest Caselaw 8527 Mad

                                                                                   S.A.No.625 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 22.04.2022

                                                          CORAM

                          THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                    S.A.No.625 of 2016

                     1. Jan Mohammed Sait
                     2. Numaria Jan Mohammed Sait                           ....   Appellants

                                                             Vs

                     R. Manickam                                            ....   Respondent

                     PRAYER: Second Appeal filed under Section 100 of C.P.C., to set aside
                     the Judgment and Decree dated 10.09.2013 in A.S.No.16 of 2011 on the
                     file of the District Judge and Appellate Authority of the Nilgiris at
                     Udhagamandalam, confirming the Judgment and Decree in O.S.No.168
                     of 2010 dated 28.10.2011 on the file of the Sub Court, Nilgiris @
                     Udhagamandalam.
                                       For Appellants    : Mr.R.Asokan

                                                       JUDGMENT

The learned counsel for the appellants submitted that this Court

passed an order on 25.03.2022, to effect paper publication for service of

notice on the respondent. A letter dated 31.03.2022 was also sent to the

appellants and till date there is absolutely no response from the

appellants. The learned counsel submitted that he is not in a position to

https://www.mhc.tn.gov.in/judis S.A.No.625 of 2016

take any steps to effect publication, since the appellants have not

responded to the letter.

2. Recording the submissions of the learned counsel for the

appellants, the second appeal is closed. No costs.

                                                                                      22.04.2022

                     Index             :Yes/No
                     Internet :Yes/No
                     Lpp
                     To

1.The District Judge and Appellate Authority The Nilgiris at Udhagamandalam,

2.The Sub Judge, The Nilgiris at Udhagmandalam.

N. ANAND VENKATESH, J.

https://www.mhc.tn.gov.in/judis S.A.No.625 of 2016

Lpp

S.A.No.625 of 2016

22.04.2022

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