A.E.M.U.Kathoon Beevi (Died) vs G.Balaiah Nadar
2022 Latest Caselaw 1194 Mad

                                                                             S.A.No.926 of 2002

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 25.01.2022

                                                   CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.926 of 2002


                     1.A.E.M.U.Kathoon Beevi (Died)                  ... Appellant/
                                                                         Appellant/
                                                                         Plaintiff
                     2.Mumtaz Beevi
                     3.Zulaiha Beevi
                     4.Yahiya
                     5.U.M.A.Haleem
                     6.U.M.Salim
                     7.U.M.Ansar
                     8.U.M.Mansoor
                     9.U.M.Ibrahim                                  ... Proposed Appellants

                     (Appellants 2 to 9 are brought on record as legal heirs of the
                     deceased sole appellant vide order of Court, dated 24.09.2003
                     made in C.M.P.Nos.10050 to 10052 of 2002)

                                                      Vs.

                     1.G.Balaiah Nadar
                     2.G.Devaraj Nadar
                     3.D.Gnanamuthu Singaraj
                     4.D.Jesudas Kennedy
                     5.D.Rajan Jeyakaran                            ... Respondents/
                                                                        Respondents 1 to 5/
                                                                        Defendants 1 to 5

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree of the Additional

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.926 of 2002

                     District Judge-Cum-Chief Judicial Magistrate, Tuticorin passed in
                     A.S.No.42 of 2000, dated 26.09.2000 by confirming that of the judgment
                     and decree in O.S.No.168 of 1993, dated 05.11.1998 on the file of the
                     Sub-Judge, Tuticorin.


                                           For Appellants    : No appearance

                                           For Respondents : Mr.M.P.Senthil
                                                             for R3 to R5



                                                            JUDGMENT

The second appeal was listed on 21.01.2022, there was no

representation on the side of the appellants. Hence, the appeal is listed

today under the caption “For Dismissal”. Even today, there is no

representation on the side of the appellants. Therefore, the second appeal

stands dismissed for default. No costs.

                                                                               25.01.2022


                     Index             :       Yes / No
                     Internet          :       Yes / No
                     btr

https://www.mhc.tn.gov.in/judis S.A.No.926 of 2002

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 Additional District Judge-Cum-Chief Judicial Magistrate, Tuticorin.

2.The Sub-Judge, Tuticorin.

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

https://www.mhc.tn.gov.in/judis S.A.No.926 of 2002

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.926 of 2002

Dated:

25.01.2022

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