Kayalpattinam Cholukkar Street ... vs S.A.Mohammed Farook
2022 Latest Caselaw 6194 Mad

                                                                             S.A.(MD)No.14 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 25.03.2022

                                                      CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A.(MD)No.14 of 2010

                   Kayalpattinam Cholukkar Street Kurivithurai
                   Pallivasal Managing Committee,
                   through its Secretary,
                   S.M.Kabeer, Kayalpattinam,
                   Tiruchendur Taluk,
                   Thoothukudi District.         ... Appellant / Appellant / Plaintiff

                                                      -Vs-


                   1.S.a.Mohammed Farook

                   2.Tamil Nadu Wakf Board,
                     through its Commissioner
                     Chennai.                     ... Respondent / Respondent / Defendant


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree dated 08.03.2005 passed in O.S.No.
                   146 of 2004 on the file of the Subordinate Judge, Thoothukudi as confirmed
                   by the Judgment and Decree dated 05.05.2009 in A.S.No.43 of 2005 on the
                   file of the Additional District Court (Fast Track court No.I), Thoothukudi.


                                      For Appellant          : Mr.G.Prabhu Rajadurai
                                      For R2                 : Mr.K.K.Senthil


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


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                                                                          S.A.(MD)No.14 of 2010

                                                                     G.R.SWAMINATHAN.J.,


                                                                                           rmi
                                                    JUDGMENT

The first respondent is no more. Steps have not been to bring the

legal heirs of the deceased first respondent on record. The second appeal is

dismissed as abated. No cost.

25.03.2022

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Judge, Thoothukudi.

2.The Additional District Court (Fast Track court No.I), Thoothukudi.

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

Judgment made in S.A.(MD)No.14 of 2010

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