Jegabar Ali vs Noorjahan
2022 Latest Caselaw 10575 Mad

                                                                                  S.A.(MD) No.11 of 2012



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 20.06.2022

                                                           CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                    S.A.(MD) No.11 of 2012

                     1.Jegabar Ali
                     2.Jerina Begam                             ... Appellants/Appellants/
                                                                    Plaintiffs

                                                             -vs-

                     1.Noorjahan
                     2.Basheer Mohammed
                     3.Akbar Ali
                     4.Shahila Banu
                     5.Balgees Beevi                            ... Respondents/Respondents/
                                                                    Defendants 1, 2, 6, 7 & 8

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 04.11.2009 made in A.S.No.85 of 2007 on
                     the file of Principal Sub Court, Kumbakonam confirming the judgment and
                     decree dated 12.12.2006 made in O.S.No.423 of 2011 on the file of II
                     Additional District Munsif Court cum Judicial Magistrate, Kumbakonam.

                                   For Appellants      :        No appearance



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                     Page 1 of 2


https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD) No.11 of 2012



                                                                           N.SESHASAYEE, J.

                                                                                                 abr

                                   For Respondents   :         Mr.V.Chandrasekar

                                                         ******

                                                     JUDGMENT

There is no representation for the appellants for the second

consecutive time. Hence, the appeal is dismissed for default. No costs.

20.06.2022 Internet:Yes Index:Yes/No

abr

To

1.The Principal Sub Court, Kumbakonam.

2.The II Additional District Munsif cum Judicial Magistrate Court, Kumbakonam.

S.A.(MD) No.11 of 2012

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