A.Zakir Hussain vs S.Jeyaraman :Plaintiff/
2022 Latest Caselaw 9635 Mad

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 08.06.2022

                                                          CORAM:

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                 A.S(MD)No.22 of 2005

                     1.A.Zakir Hussain

                     2.A.Ismail

                     3.A.Nazeemudin

                     4.Fathima Beevi                      :Respondents 1,2,4 and 5/Appellants

                                                   .vs.


                     1.S.Jeyaraman                        :Plaintiff/Respondent No.1

                     2.A.Muhamed Subani                   :Defendant No.3/Respondent No.2



                     PRAYER: First Appeal filed under Section 96 of the Civil Procedure
                     Code against the judgment and decree made in O.S.No.141 of
                     1997, dated 12.2.2002, on the file of Sub-Court, Palani.


                                       For Appellants           :No appearance

                                       For Respondents          :No appearance

                                                    JUDGMENT

*********

In the earlier hearing date, notice was ordered to be sent to

https://www.mhc.tn.gov.in/judis the appellants 1 to 3. Though notice was sent, cause-list shows that

tapal returned with an endorsement as ''no residence''.The fourth

respondent already died and steps not taken. The first respondent

also died and steps not taken. The appeal already dismissed as

against the second respondent on 15.12.2011 itself. Though the

name of the appellants 1 to 3 printed in the cause-list, none

appears on behalf of them. Therefore the First Appeal is dismissed

for non prosecution. No costs.

08.06.2022

Index:Yes/No

Internet:Yes/No

vsn

To

1.The Sub-Judge, Palani.

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

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

vsn

JUDGMENT MADE IN A.S(MD)No.22 of 2005

08.06.2022

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