M.Kader Fathima ... 3Rd Defendant ... vs M.Sahul Hameed ... Plaintiff / 1St
2022 Latest Caselaw 6627 Mad

                                                                     S.A.(MD)Nos.187 & 188 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 30.03.2022

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                       S.A.(MD)Nos.187 & 188 of 2010
                                                    and
                                            M.P.(MD)No.1 of 2010


                   In S.A.(MD)No.187 of 2010
                   M.Kader Fathima           ... 3rd Defendant / Appellant / Appellant

                                                     -Vs-


                   1.M.Sahul Hameed             ... Plaintiff / 1st Respondent / Respondent

2.P.S.Paramasivan Thondaman

3.Muthukutty Thondaman ... Defendants 1 & 2 / Respondents 2 & 3/ Respondents

PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code, against the decree and judgment of the learned Principal Sub Court, Tirunelveli dated 24.06.2009 in A.S.No.43 of 2008 confirming the decree and judgment of the learned Principal District Munsif, Tirunelveli dated 19.06.2008 in O.S.No.533 of 2006.

                                     For Appellant      : Mr.Ananth C.Rajesh
                                     For R1                 : Mr.V.Balaji
                                     For R3                 : no appearance

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

S.A.(MD)Nos.187 & 188 of 2010

In S.A.(MD)No.188 of 2010 M.Kader Fathima ... Plaintiff / Appellant / Appellant

-Vs-

1.M.Sahul Hameed

2.P.S.Paramasivan Thondaman

3.Muthukutty Thondaman ... Defendants / Respondents / Respondents

PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code, against the decree and judgment of the learned Principal Sub Court, Tirunelveli dated 24.06.2009 in A.S.No.49 of 2008 confirming the decree and judgment of the learned Principal District Munsif, Tirunelveli dated 19.06.2008 in O.S.No.551 of 2006.

                                         For Appellant      : Mr.Ananth C.Rajesh
                                         For R1                 : Mr.V.Balaji
                                         For R3                 : no appearance


                                              COMMON JUDGMENT

The first respondent appears to have passed away. The letter sent by

the counsel to the first respondent was returned with an endorsement

'deceased'. The legal heir particulars are not available. The appellant is

therefore in a quandary. In order to meet the ends of justice, the second

appeals are closed with liberty to the appellant to reopen and revive the https://www.mhc.tn.gov.in/judis

S.A.(MD)Nos.187 & 188 of 2010

second appeals as and when the impugned decree is put to execution. No

cost. Consequently, connected miscellaneous petition is closed.

30.03.2022

Internet : Yes/No Index : Yes/No rmi

To

1.The Principal Sub Court, Tirunelveli.

2.The Principal District Munsif, Tirunelveli.

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

G.R.SWAMINATHAN.J., https://www.mhc.tn.gov.in/judis

S.A.(MD)Nos.187 & 188 of 2010

rmi

Judgment made in S.A.(MD)Nos.187 & 188 of 2010 and M.P.(MD)No.1 of 2010

30.03.2022

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