Nagoore Beevi vs Havva Ammal
2022 Latest Caselaw 9750 Mad

                                                                              S.A.No. 1676 of 1999


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 09.06.2022

                                                    CORAM :

                                  THE HONOURABLE Mrs. JUSTICE R. HEMALATHA

                                              S.A.No. 1676 of 1999


                     Nagoore Beevi                            ... Appellant


                                                       Vs.


                     1.Havva Ammal
                     2.Mohammed Maideen
                     3.Habeeb Rahman
                     4.Abdul Hameed
                     5.Jacubar Sadi
                     6.Mohammed Ibrahim (Minor)
                     rep. by Natural Guardian and mother
                     7.Mohammed Fathima
                     8.Ummal Regana
                     9.Poushiya Begam
                     10.Jenima
                     11.Jensa                                        ... Respondents


                     Prayer : Second Appeal filed under Section 100 CPC against the decree

                     and of the Additional District Judge Cum Chief Judicial Magistrate,

                     Pudukottai passed in A.S.No.37 of 1998, dated 22.01.1999 confirming the

                     decree and Judgment of the District Munsif Court, Aranthangi passed in

                     O.S.No.236 of 1993, dated 26.08.1996.

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


                     1/3
                                                                                  S.A.No. 1676 of 1999


                                  For Appellant             : Mr.M.R.S. Prabhu
                                                                 for Mr.V.K. Vijayan

                                  For respondent Nos.2,3,5 and 7 to 10 : No appearance


                                                    JUDGMENT

It is seen from the records that the respondent Nos.1 and 11

died and till date no steps have been taken to implead the legal heirs of the

deceased respondent Nos.1 and 11.

2. Hence, the Second Appeal is dismissed as abated. No costs.

09.06.2022

Index : Yes/No Internet :Yes/No trp

To

1. The Additional District Judge Cum Chief Judicial Magistrate, Pudukottai

2. The District Munsif Court, Aranthangi

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

S.A.No. 1676 of 1999

R. HEMALATHA, J.,

trp

S.A.No. 1676 of 1999

09.06.2022

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