Rashida Banu vs S.Jeyaraman
2022 Latest Caselaw 480 Mad

                                                                           S.A.No.1908 of 2004

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated 07.01.2022

                                                        CORAM

                                   THE HONOURABLE Mrs. JUSTICE J.NISHA BANU

                                            Second Appeal No.1908 of 2004
                                              and CMP No.15339 of 2004


                     Rashida Banu                                              .. Plaintiff/
                                                                       1st respondent/appellant

                                                             Vs

                     1.S.Jeyaraman
                     2.K.Kolandan                                        .. Defendants/
                                                                         Appellant/ Respondents


                     Prayer: Second Appeal is filed against the judgment and decree dated

                     31.10.2002,       made in A.S.No. 85 of 2002, on the file of the Chief

                     Judicial Magistrate, Namakkal, in reversing the Judgment and Decree

                     dated 24.12.1996 made in O.S.No.121 of 1995, on the file of the

                     Principal District Munsif, Namakkal.

                                      For Appellant        ...    No apperance
                                      For Respondent       ...   No appearance




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https://www.mhc.tn.gov.in/judis
                                                                            S.A.No.1908 of 2004

                                                       JUDGMENT

The second appeal has been filed as against the reversing judgment.

When the matter was taken up for hearing on 01.12.2021, it was reported

that the learned counsel for the appellant on record died and therefore

notice was ordered to the appellant and it is returned stating that

'insufficient address', as there was no such person residing in that address.

Notice was also affixed in the High Court notice Board.

Today when the matter was taken up none appeared on behalf of

the appellant as well as respondents. Since the learned counsel for the

appellant died and the learned counsel for the respondent is also not

present, the second appeal is dismissed for non prosecution. No costs.

Consequently connected Miscellaneous Petition is closed.

07.01.2022

RR

https://www.mhc.tn.gov.in/judis S.A.No.1908 of 2004

To

1. The Chief Judicial Magistrate, Namakkal

2. The Principal District Munsif, Namakkal

3. V.R. Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis S.A.No.1908 of 2004

J.NISHA BANU, J.

RR

S.A.No.1908 of 2004

07.01.2022

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