Ayub Ali @ Vaisool Karunai Ayub Ali vs J.Zahabar
2022 Latest Caselaw 14137 Mad

                                                                         A.S(MD)No.204 of 2008


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 08.08.2022

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                             A.S(MD)No.204 of 2008
                                                     and
                                             M.P.(MD) No.1 of 2008


                     1.Ayub Ali @ Vaisool Karunai Ayub Ali

                     2.Ohudu (Died)

                     3.Faritha

                     4.Mustafa

                     5.Luthfiya                                           ...Appellants

                     (Appellants 3 to 5 and 6th respondent are brought
                     on record as legal heirs of the deceased second
                     appellant vide Court order dated 29.07.2022 made
                     in C.M.P(MD) No.9580 of 2016)

                                                      Vs.

                     1.J.Zahabar
                       S/o.Jainulabdeen,
                       Valantharvari Through Power of Attorney,
                      Agent A.Khaja Mohideen

                     2.Seeni Mohideen



                     1/4
https://www.mhc.tn.gov.in/judis
                                                                            A.S(MD)No.204 of 2008


                     3.Mohammed Ibrahim

                     4. K.S.G.Amaran

                     5.Chunga Chum Shing

                     (Respondents 2 to 5 remained exparte in the trial
                     Court. Hence, the notice to respondents 2 to 5
                     are not necessary)

                     6.Jamees Khan                                           ...Respondents



                     PRAYER: Appeal Suit filed under Section 96 of the Code of Civil

                     Procedure, against the judgment and decree dated 28.01.2008 passed in

                     O.S.No.22 of 2004, by the learned Additional District Judge, (Fast Track

                     Court), Ramanathapuram.


                                  For Appellants    : No Appearance

                                  For Respondents : Mr.A.Nawazkhan - for R6

                                                     R1 - died



                                                   JUDGMENT

Today when the matter is listed under the caption for final

hearing, none appeared on behalf of the appellants either in person or

https://www.mhc.tn.gov.in/judis A.S(MD)No.204 of 2008

through counsel. Since the appeal is pending from the year 2008, the

appellants are not interested to prosecute the appeal. Hence, this Court

has no other option, except to dismiss the appeal for non-prosecution.

2. Accordingly, this Appeal Suit stands dismissed for

non-prosecution. No costs. Consequently, connected miscellaneous

petition is closed.

08.08.2022

Index:Yes/No

Internet:Yes/No

rm

To

1.The Additional District Judge, (Fast Track Court), Ramanathapuram.

2.The Section Officer, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis A.S(MD)No.204 of 2008

P.VELMURUGAN, J.

rm

A.S(MD)No.204 of 2008

08.08.2022

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