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Zakira Begum vs Syed Zahiruddeen
2022 Latest Caselaw 11785 Mad

Citation : 2022 Latest Caselaw 11785 Mad
Judgement Date : 4 July, 2022

Madras High Court
Zakira Begum vs Syed Zahiruddeen on 4 July, 2022
                                                                                  A.S.No.60 of 2017

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 04.07.2022

                                                     CORAM :

                                   THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                                    AND
                                   THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                                 A.S.No.60 of 2017


                   Zakira Begum                                              .. Appellant

                                                         Vs.

                   Syed Zahiruddeen                                         .. Respondent

                             Appeal filed under Section 96 of the Code of Civil Procedure read
                   with Order XLI Rule 1 of the Code of Civil Procedure against the decree
                   and judgment dated 20.06.2016 made in O.S.No.75 of 2009 on the file of
                   the III Additional Family Court, Chennai.
                             For Appellant       : Mr.K.T.Mohideen Abdul Khader
                                                   - no appearance

                             For Respondent      : no appearance

                                                 JUDGMENT

(JUDGMENT WAS MADE BY M.DURAISWAMY, J.)

A representation has been made by Mr.Md.Ashfaq Rafi, learned

counsel that the sole respondent had died long ago, however, no steps have

Page 1/3 https://www.mhc.tn.gov.in/judis A.S.No.60 of 2017

been taken so far to bring on record the legal representatives of the deceased

sole respondent, hence, the appeal may be dismissed as abated.

2.In view of the submission made by the learned counsel, the First

Appeal is dismissed as abated. No costs.




                   Index          : Yes/No                       [M.D., J.] [S.M., J.]
                   va                                                    04.07.2022




                  Page 2/3

https://www.mhc.tn.gov.in/judis A.S.No.60 of 2017

M.DURAISWAMY, J.

and SUNDER MOHAN, J.

va

A.S.No.60 of 2017

04.07.2022

Page 3/3 https://www.mhc.tn.gov.in/judis

 
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