Seyed Fathima vs Maimoon Ayisa Ummal
2022 Latest Caselaw 17210 Mad

                                                                              S.A.(MD) No.591 of 2016



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 02.11.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                             S.A.(MD) No.591 of 2016

                     Seyed Fathima                              ... Appellant/Appellant/Plaintiff

                                                         Vs

                     1.Maimoon Ayisa Ummal
                     2.Azarab
                     3.Monna Ahamed
                     4.Kaleel Rahman
                     5.Mohammed Mira Natchi
                     6.Mohammed Neina
                     7.Executive Officer,
                       Kayalpattinam Panchayat,
                       Kayalpattinam.

                     8.Commissioner,
                       Panchayat Union,
                       Tiruchendur.                             ... Respondents/
                                                                    Respondents 1, 2 & 4 to 9/
                                                                    Defendants 1, 2 & 4 to 9

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 31.07.2014 made in A.S.No.67 of 2010 on
                     the file of the Subordinate Court, Tuticorin, confirming the judgment and
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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD) No.591 of 2016



                     decree dated 17.03.2010 made in O.S.No.187 of 2004 on the file of the
                     Additional District Munsif's Court, Tiruchendur.

                                   For Appellant     :      No appearance

                                   For Respondents :        Mr.M.P.Senthil for RR1 &2

                                                   JUDGMENT

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

want of batta regarding the 6th 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, this Second Appeal is dismissed for

default. No costs.

02.11.2022 Internet:Yes Index:Yes/No

abr

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.591 of 2016

To

1.The Subordinate Judge, Tuticorin.

2.The Additional District Munsif, Tiruchendur.

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.591 of 2016

N.SESHASAYEE, J.

abr

S.A.(MD) No.591 of 2016

02.11.2022

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