Rasheeda Beevi vs Abdul Majeed (Died)
2022 Latest Caselaw 4561 Mad

                                                                        S.A.(MD)No.784 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 08.03.2022

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.784 of 2010

                   Rasheeda Beevi                    ... Appellant / Respondent / Plaintiff

                                                   -Vs-


                   1.Abdul Majeed (died)

                   2.A.Kader Meera                ... Respondents / Appellants / Defendants

                   3.S.M.Ayush Maryam

                   4.A.Jumma Khan

                   5.A.Thameem (died)

                   6.A.Sithi Umma

                   7.A.Rowther Naina

                   8.A.Nasrudin Sulaiha                             ... Respondents

                     (Respondents 3 to 8 are suo motu impleaded vide order
                      dated 23.02.2022 made in S.A.(MD)No.784 of 2010)

                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree dated 29.03.2010 made in A.S.No.
                   23 of 2009 on the file of the Sub Court, Sivagangai reversing the Judgment
                   and decree dated 29.01.2009 made in O.S.No.88 of 2004 on the file of the
                   District Munsif Court cum Judicial Magistrate, Ilayangudi.
https://www.mhc.tn.gov.in/judis


                   1/3
                                                                          S.A.(MD)No.784 of 2010



                                           For Appellant   : Mr.G.Mohan Kumar
                                           For R2          : Mr.M.Mohana Sundaram


                                                      JUDGMENT

The learned counsel appearing for the appellant reports 'no

instructions'.

2. The second appeal is dismissed for default. Registry shall

entertain a petition for restoration only if a sum of Rs.10,000/- is paid as

cost by the appellant to the High Court Legal Services Committee, Madurai

Bench of Madras High Court, Madurai.

08.03.2022

Internet : Yes/No Index : Yes/No rmi

To

1.The Sub Court, Sivagangai.

2.The Distrit Munsif Court cum Judicial Magistrate, Ilayangudi.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.784 of 2010

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.784 of 2010

08.03.2022

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