Pakkir Mohideen vs Nabeesa Beevi
2022 Latest Caselaw 17202 Mad

                                                                              S.A.(MD) No.260 of 2016



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 02.11.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                               S.A.(MD) No.260 of 2016

                     Pakkir Mohideen                            ... Appellant/1st Respondent/
                                                                    1st Defendant

                                                          Vs

                     1.Nabeesa Beevi,
                       Rep., by Power Agent,
                       Jmal Mohamed.                            ... 1st Respondent/Appellant/
                                                                    Plaintiff

                     2.Thangavel                                ... 2nd Respondent/
                                                                    2nd Respondent/2nd Defendant

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 28.02.2007 made in A.S.No.18 of 2006 on
                     the file of the Sub Court, Pattukottai reversing the decree and judgment
                     dated 30.11.2005 made in O.S.No.254 of 2004 on the file of the District
                     Munsif's Court, Pattukottai.

                                   For Appellant      :    No appearance

                                   For Respondents :       Mr.K.Govindarajan for R1



                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD) No.260 of 2016




                                                   JUDGMENT

This matter is listed today under the caption 'notice section default cases' for

want of batta regarding the 2nd respondent.

2. Today when the matter is taken up for hearing, none appears on behalf of

the appellant. The appeal is of the year 2016, and till date the appellant has

not taken steps to pay the batta which shows that the appellant is not

interested in prosecuting the appeal. Hence, this Court is inclined to dismiss

the appeal for default. Accordingly, the same is dismissed for default. No

costs.

02.11.2022 Internet:Yes Index:Yes/No

abr

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.260 of 2016

To

1.The Sub Judge, Pattukottai.

2.The District Munsif, Pattukottai.

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

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.260 of 2016

N.SESHASAYEE, J.

abr

S.A.(MD) No.260 of 2016

02.11.2022

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