Kathija Beevi vs P.K.Ibrahim
2022 Latest Caselaw 5698 Mad

                                                                         S.A.(MD)No.772 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 21.03.2022

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.772 of 2010


                   1.Kathija Beevi

                   2.Mehamooda Beevi              ... Appellants / Appellants / Defendants

                                                    -Vs-


                   P.K.Ibrahim                     ... Respondent / Respondent / Plaintiff


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree dated 26.02.2010 passed in A.S.No.
                   90 of 2009 by the learned Additional Sub Court, Tirunelveli as confirmed
                   by the Judgment and decree dated 07.01.2009 and passed in O.S.No.352 of
                   2004 by the 2nd Additional District Munsif Court, Tirunelveli.


                                      For Appellants       : Mr.G.Prabhu Rajadurai


                                      For Respondent       : Mr.H.Arumugam




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


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                                                                            S.A.(MD)No.772 of 2010

                                                                       G.R.SWAMINATHAN.J.,


                                                                                               rmi


                                                      JUDGMENT

The first appellant is no more. The legal heirs of the first appellant

have not come on record to prosecute the appeal. The decree is an

indivisible decree. Therefore, the second appeal is dismissed as abated. No

cost.

21.03.2022

Internet : Yes/No Index : Yes/No rmi To

1.The Additional Sub Court, Tirunelveli.

2.The 2nd Additional District Munsif Court, Tirunelveli.

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

Judgment made in S.A.(MD)No.772 of 2010

21.03.2022

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