Manickam ... 8Th Defendant/ vs Sabira Begam
2022 Latest Caselaw 9467 Mad

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 06.06.2022

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                             A.S(MD)No.151 of 2008


                     Manickam                               ... 8th defendant/Appellant

                                                     .Vs.

                     1.Sabira Begam
                     2.Kuraisabegam
                     3.Sahar Banu
                     4.Rabiyathul Bashiria
                     5.Saithani Begum
                     6.Syed Niamathullah                     ...Plaintiffs 1 to 6/Respondents
                       Fathima Bivi (died)
                     7.Mohamed Arif
                     8.Zahir Hussain
                     9.Roja @ Sirajunisa
                     10.Hasina Begum
                     11.Sahira Banu
                     12.Sunaitha Begum                       ...Defendants 2 to 7/Respondents


                     PRAYER: Appeal Suit filed under Section 96 of Civil Procedure Code,
                     to set aside the judgment and decree passed in O.S.No.111 of 2004, dated
                     31.10.2007 on the file of the I Additional District Judge, Fast Track No.I,
                     Thanjavur.




                     1/4
https://www.mhc.tn.gov.in/judis
                                    For Appellant          : Mr.R.Giridharan
                                    For R1 to R6            : Mr.V.K.Vijayaraghavan


                                                    JUDGMENT

************

Sole appellant died in the year 2015 itself. Even though the

plaintiff filed an appeal in A.S.(MD)No.8 of 2009 in which, he has taken

the steps in the year 2015, whereas, in the appeal in A.S.(MD)No.151 of

2008 the appellant has not taken any steps to bring on record the legal

representative of the deceased sole appellant. Once the sole appellant

died, if steps have not taken within 90 days, the appeal will be dismissed

as abated automatically. Hence, this appeal is dismissed as abated. No

costs.

06.06.2022 Index:Yes Internet:Yes

am

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

1.The I Additional District Judge, Fast Track No.I, Thanjavur.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis P.VELMURUGAN,J.

am

A.S(MD)No.151 of 2008

06.06.2022

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