R.P.M.Mumtaj Meeran vs Subbulakshmi Krishnan
2022 Latest Caselaw 1689 Mad

                                                                              S.A.No.1137 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 02.02.2022

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              S.A.No.1137 of 2003


                     R.P.M.Mumtaj Meeran                         ... Appellant/
                                                                     Appellant/Plaintiff
                                                       Vs.
                     1.Subbulakshmi Krishnan
                     2.M.Sahul Hameed
                     3.S.Jeenath Begam
                     4.M.Mohamed Meeran
                     5.Mohamed Khan
                     6.Kasiral Beevi
                     7.K.Ganiammal
                     8.Kadar Ammal @ Thinisa
                     9.Mohideen Fathimal
                     10.M.Sahul Hameed                           ... Respondents/
                                                                     Respondents/Defendants

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree of the learned Principal
                     District Judge, Tirunelveli, dated 16.06.2000, made in A.S.No.92 of
                     1998, confirming the judgment and decree, dated, 17.04.1999 of the
                     learned Additional Subordinate Judge, Tenkasi in O.S.No.127 of 1992.




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.1137 of 2003

                                            For Appellant   : No appearance
                                            For Respondents : Mr.T.S.Mohammed Mohideen
                                                              for R1
                                                              No appearance
                                                              for R2 to R4


                                                           JUDGMENT

The learned counsel for the appellant had reported no instructions

on 31.01.2022. Hence, the matter was listed after printing the name of

the appellant on 01.02.2022. On the said date, there was no

representation on the side of the appellant. Hence, the matter is listed

today under the caption “for dismissal”. Even today, there is no

representation on the side of the appellant. The Second Appeal stands

dismissed. No costs.

                                                                                  02.02.2022

                     gbg
                     Index              :       Yes / No
                     Internet           :       Yes / No

https://www.mhc.tn.gov.in/judis S.A.No.1137 of 2003

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 Principal District Judge, Tirunelveli.

2.The Additional Subordinate Judge, Tenkasi.

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

https://www.mhc.tn.gov.in/judis S.A.No.1137 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1137 of 2003

Dated:

02.02.2022

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