Rashya Banu vs Hayarunnissa (Died)
2022 Latest Caselaw 14155 Mad

                                                                           S.A.No. 1035/2005

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 08.08.2022

                                                     CORAM

                             THE HONOURABLE MR. JUSTICE C.V.KARTHIKEYAN

                                               S.A.No. 1035 of 2005
                                                       And
                                             C.M.P.No. 14122 of 2005
                                                       And
                                              C.M.P.No. 143 of 2008

                    1. Rashya Banu

                    2. Halihul Rahuman                ... Defendants/Appellants/Appellants

                                                      Vs.

                    1. Hayarunnissa (died)

                    2. S.Nasima Parveen

                    [2nd Respondent brought on record as LRs deceased sole respondent viz.,
                    Hayarunnissa vide Court order dated 31.03.2021 made in CMPs 15199,
                    15200 and 15201 of 2018 in S.A.No. 1035 of 2005].

                                             ... Plaintiffs/Respondents/Respondents



                    PRAYER: This Second Appeal is filed under Section 100 of Civil
                    Procedure Code, against the Judgment and Decree in A.S.No. 166 of 2004
                    on the file of the Court of Additional Sub-Ordinate Judge, Mayiladuthurai,
                    dated 29.04.2005 in confirming the Judgment and Decree passed in

https://www.mhc.tn.gov.in/judis                         1
                                                                              S.A.No. 1035/2005

                                                                       C.V.KARTHIKEYAN, J.
                                                                                              vsg

                    O.S.No. 24 of 2004 on the file of the Court of Additional District Munsif,
                    Mayiladuthurai, dated 29.09.2004.
                                                           ***
                                  For Appellants     : Mr. A.Muthukumar

                                  For 2nd Respondent : Mr. B.Jawahar

                                                      JUDGMENT

Both the appellants have died. Steps have not been taken. Hence, the

Second Appeal is dismissed as abated and also on the ground of non

prosecution. Consequently, connected Miscellaneous Petitions are closed.

                                                                                      08.08.2022
                    Index     :Yes/No
                    Internet:Yes/No
                    vsg
                    To

1. Additional Sub-Court, Mayiladuthurai.

2. Additional District Munsif Court, Mayiladuthurai.

S.A.No. 1035 of 2005 And C.M.P.No. 14122 of 2005 And C.M.P.No. 143 of 2008