Madras High Court
Raaviyathu Basariya vs Syed Abubackar Baduusha Levval on 17 August, 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 17.08.2022
CORAM:
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
A.S(MD)Nos.97 of 2012,144 of 2014 and165 of 2022
A.S(MD)Nos.97 of 2012
1.Raaviyathu Basariya
2.Syedu Fathimagani
3.M.M.V.Thangammal @ Mohamedhu Sulaihal
4.Syed Ibrahim Levvai
5.A.S.Yashmin Banu
6.A.S.Jemin Abdul Kafoor
7.Karuppiah @ Sekar
8.Kala :Appellants/Defendants 3,4,5,7,8,11,29 and
30
.vs.
1.Syed Abubackar Baduusha Levval
2.K.M.Mariam Beevi
3.Mumtaj Begam
4.Jennadhul Firshoush Banu
5.A.S.Syed Raviya Ammal
1/9
https://www.mhc.tn.gov.in/judis
6.A.S.Fayisathul Sidhikka Rani
7.A.S.Feroshkhaan Levval
8.A.Amjith Hussain Levval
9.Ithrish Ibrahim Levval
10.Saaliha Banu
11.Jahir Husain Levval
12.Mohammethu Ibrahim Levval
13.Samsunisha Begam
14.Kaathar Batcha Levval
15.Thahir Suldhan
16.Syed Ibrahim
17.Mohammethu Varusaigani Levval
18.Mohammedhu Sulaiman
19.Fathima Jinna
20.Mumtaj Begam
21.Jainambugani
22.Kulanthal @ Chidambaram
23.Sarbuinsha Begam :Respondents 2 to 23/Defendants
1,2,6,9,10.12,14 to 28 and 31
A.S(MD)Nos.144 of 2014
A.S.Feroshkhaan :Appellant/12th Defendant
.vs.
https://www.mhc.tn.gov.in/judis
1.Syed Abubackar Baduusha Levvai
2.K.M.Mariam Beevi
3.Mumtaj Begam
4.Raaviyathu Basriya,
5.Syedu Fathimagani
6.M.M.V.Thangammal @ Mohamedhu Sulaihal
7.Jennadhul Firshoush Banu
8.Syed Ibrahim Levvai
9.A.S.Yashmin Banu,
10.A.S.Syed Raviya Ammal
11.A.S.Fayisathul Sidhikka Rani
12.A.S.Jemin Abdul Kafoor
13.A.Amjith Hussain Levvai
14.Ithrish Ibrahim Levvai
15.Saaliha Banu
16.Jahir Husain Levval
17.Mohammethu Ibrahim Levval
18.Samsunisha Begam
19.Kaathar Batcha Levval
20.Thahir Suldhan
21.Syed Ibrahim
https://www.mhc.tn.gov.in/judis
22.Mohammethur Varusaigani Levvai
23.Mohammedhu Sulaiman
24.Fathima Jinna
25.Mumtaj Begam
26.Jainambugani
27.Kulanthai @ Chidambaram
28.Karuppaiah @ Sekar
29.Kala
30.Sarbuinsha Begam :Respondents 2 to 30/Defendants
1 to 11 and 14 to 30
A.S(MD)Nos.165 of 2022
S.Mumtaj Begum :Appellant/26th Defendant
.vs.
1.Syed Abubackar Baduusha Levvai
:Ist Respondent/Second Plaintiff
2.K.M.Mariam Beevi
3.Mumtaj Begum
4.Raaviyathu Bazariya,
5.Syedu Fathimakani
6.M.M.V.Thangammal @ Mohamedh Sulaihal
7.Jennadhul Firshoush Banu
8.Syed Ibrahim Levvai
https://www.mhc.tn.gov.in/judis
9.A.S.Yashmin Banu,
10.A.S.Syed Ravya Ammal
11.A.S.Fayisathul Chittikarani
12.A.S.Jamin Abdul Kafoor
13.A.S.Feroz Khan Levvai
14.A.Amjith Hussain Levvai
15.Ithrish Ibrahim Levvai
16.Saaliha Banu
17.Jahir Husain Levval
18.Mohammethu Ibrahim Levval
19.Samsunisha Begam
20.Kaathar Basha Levval
21.Dahir Sulthan
22.Sayyed Ibrahim
23.Mohammed Varusai Kani Levvai
24.Mohammed Suleiman
25.Fathima Jinnah
26.Jai Nambugani
27.Kulandai @ Chidambaram
28.Karuppaiah @ Sekar
29.Kala
https://www.mhc.tn.gov.in/judis
30.Sarbuinsha Begam :Respondents /Defendants
27 to 31
(Defendants No.2,15 to 22, 24, 25 and 30 remained exparte, hence
notice may be dispensed with)
COMMON PRAYER: First Appeals filed under Section 96 of the Civil
Procedure Code against the judgment and decree made in O.S.No.
44 of 2005, dated 6.7.2012, on the file of Additional District Court,
Ramanathapuram. .
A.S(MD)No.97 of 2012
For Appellants :Mr.R.Manimaran
For Respondent-1 :Mr.S.Jeyakarthik
For Respondent-4 :Mr.V.Nagarajan
For Respondents 3 :Mr.A.Narayanan
and 8
For Respondent-7 :Mr.D.Rajkumar
For Respondent-17 :Mr.G.Vidhya Maheswaran
For Respondent-20 :Mr.J.Barathan
For Respondent-22 :Mr.B.Tamil Nidhi
A.S(MD)No.144 of 2014
For Appellant :Mr.T.Antony Arul Raj
https://www.mhc.tn.gov.in/judis
For Respondent-1 :Mr.S.Jeyakarthik
For Respondent-3 :Mr.A.Narayanan
and 13
For Respondents 4 :Mr.K.Karthick
6,8 to 10, 12, 28
and 29
For Respondent-7 :Mr.V.Nagarajan
For Respondent-11 :No appearance
and 26
For Respondent-22 :Mr.A.Pushpanathan
For Respondent-25 :Mr.J.Barathan
For Respondent-27 :Mr.B.Tamil Nidhi
For Respondents 14 to
21, 23, 24 and 30 :Notice dispensed with
A.S(MD)No.165 of 2022
For Appellant :Mr.M.Kaliraj
For Respondent-1 :Mr.Jeyakarthick
For Respondents :Mr.R.Manimaran
4 to 6
8,9,12,28 and 29
For Respondents :Mr.A.Narayanan
13 and 19
For Respondents :Mr.V.Nagarajan
7 and 23
For Respondent-13 :Mr.D.Rajkumar
For Respondent-27 :Mr.B.Tamil Nidhi
https://www.mhc.tn.gov.in/judis
COMMON JUDGMENT
****************
The appeal suits are of the year 2012, 2014 and 2022. The
service of notice completed on the respondents. Today when the
matter is taken up for hearing, learned counsel for the appellant/s is
not ready to argue the appeal suits. This shows that they are not
interested in prosecuting the appeal suits. Therefore, this Court has
no other option except to dismiss the appeal suits for non
prosecution. Therefore the Appeal suits are dismissed for non-
prosecution. No costs.
17.08.2022
Index:Yes/No
Internet:Yes/No
vsn
To
1.The Additional District Judge,
Ramanathapuram.
2.The Section Officer,
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
P.VELMURUGAN.,J.
vsn
COMMON JUDGMENT MADE IN
A.S(MD)Nos.97 of 2012,144 of 2014
and 165 of 2022
17.08.2022
https://www.mhc.tn.gov.in/judis
