Jameela Beevi vs Jumma Khan
2022 Latest Caselaw 9943 Mad

                                                                        S.A.Nos.2042 and 2043 of 2000

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 13.06.2022

                                                   CORAM:

                                  THE HONOURABLE MRS.JUSTICE R.HEMALATHA

                                          S.A.Nos.2042 and 2043 of 2000
                 Jameela Beevi                               ...Appellant in both S.As.
                                                                   / Respondent / Plaintiff
                                                      -Vs-
                 1.Jumma Khan
                 2.Kabur Khan
                 3.Abdul Ajis
                 4.Nallathambi                         ... Respondents in S.A.No.2042 of 2000 /
                                                                   Appellants / Defendants
                 1.Jumma Khan
                 2.Kabur Khan
                 3.Ajis Khan
                 4.Amanulla
                 5.Asai
                 6.Nallathambi                         ... Respondents in S.A.No.2043 of 2000 /
                                                                   Appellants / Defendants


                 PRAYER: Second Appeals filed under Section 100 of the Code of Civil
                 Procedure to set aside the decree and judgment made in A.S.Nos.138 and 137 of

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                                                                                S.A.Nos.2042 and 2043 of 2000

                 1999 dated 10.07.2000, on the file of the Sub-ordinate Judge, Sivagangai
                 reversing the decree and judgment made in O.S.Nos.254 and 184 of 1994 dated
                 15.06.1999 on the file of the District Munsif, Manamadurai.


                                           For Appellant      : Mr.S.Manohar (in both S.As.)
                                           For R1 to R3       : No Appearance (in both S.As.)
                                           For R4             : Mr.V.Venkataseshan
                                                              (in S.A.No.2042 of 2000)
                                           For R4 and R5      : Died
                                                              (in S.A.No.2043 of 2000)
                                           For R6             : Mr.V.Venkataseshan
                                                              (in S.A.No.2043 of 2000)


                                                    COMMON JUDGMENT

                                  It is seen from the records that the appellant, the respondents 1 and 2 in

                 S.A.No.2042 of 2000 and the respondents 1 to 5 in S.A.No.2043 of 2000 are no

                 more. Till date, no steps have been taken to implead the legal heirs. Hence, these

                 Second Appeals are dismissed as abated. No costs.



                                                                                    13.06.2022
                 Index : Yes / No
                 Internet : Yes / No
                 Myr

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https://www.mhc.tn.gov.in/judis
                                                          S.A.Nos.2042 and 2043 of 2000




                 To

                 1.The Sub-ordinate Judge,
                    Sivagangai.


                 2.The District Munsif,
                    Manamadurai.


                 3.The Section Officer,
                    V.R.Section,
                    Madurai Bench of Madras High Court,
                    Madurai.




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https://www.mhc.tn.gov.in/judis
                                      S.A.Nos.2042 and 2043 of 2000




                                           R.HEMALATHA, J.

Myr

S.A.Nos.2042 and 2043 of 2000

13.06.2022

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