Kamaludeen vs Sakeela Begum
2022 Latest Caselaw 17712 Mad

                                                                                      S.A.No.609 of 2004



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 17.11.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                                    S.A.No.609 of 2004
                                                           and
                                                   C.M.P.No.5134 of 2004

                     Kamaludeen                                    ... Appellant/Appellant/
                                                                       Defendant

                                                            Vs

                     Sakeela Begum                                 ... Respondent/Respondent/
                                                                       Plaintiff

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 23.12.2003 made in A.S.No.301 of 2003 on
                     the file of the Principal District Court, Tiruchirapalli confirming the
                     judgment and decree dated 24.06.1996 made in O.S.No.292 of 1997 on the
                     file of the District Munsif's Court, Thuraiyur.

                                   For Appellant       :    Mr.S.Ramesh


                                                     JUDGMENT

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

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https://www.mhc.tn.gov.in/judis S.A.No.609 of 2004

2. On 02.11.2022, this Court directed the appellant to take notice on the

respondent and file proof of service. Till date no proof of service has been

filed, which shows that the appellant is not interested in prosecuting the

appeal, which is of the year 2004. Hence, this Court is constrained to

dismiss the appeal. Accordingly, this Second Appeal is dismissed. No

costs. Consequently, connected miscellaneous petition is dismissed.

17.11.2022 Internet:Yes Index:Yes/No

abr

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https://www.mhc.tn.gov.in/judis S.A.No.609 of 2004

To

1.The Principal District Judge, Tiruchirapalli.

2.The District Munsif, Thuraiyur.

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.No.609 of 2004

N.SESHASAYEE, J.

abr

S.A.No.609 of 2004

17.11.2022

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