Syed Meera Natchiyar vs S.P.Naina Mohammed(Died)
2023 Latest Caselaw 3732 Mad

                                                                                 S.A.No.477 of 2000


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 03.04.2023

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                S.A.No.477 of 2000


                     Syed Meera Natchiyar                            .... Appellant/Respondent
                                                                                /Plaintiff

                                                     -Vs-

                     S.P.Naina Mohammed(Died)
                     2.Balkeesh Beevi
                     3.Jannath Beevi
                     4.Shajahan Beevi
                     5.Ajmeer Haja
                     6.Mohammed Kasim
                     7.Bairosbegam
                     8.Sathik
                     9.Sithilobabsegam
                     10.Sagarabanu
                     (Respondents 2 to 10 are brought on record as
                     LRS of the deceased sole respondent vide
                     Court order dated 08.02.2023)                   ... Respondents/Appellant
                                                                               /Defendnat




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https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.477 of 2000




                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree passed in A.S.No.80 of 1997 on the
                     file of the Principal Sub-Court, Tirunelveli, dated 02.12.1999 reversing the
                     judgment and decree in O.S.No.358 of 1989 on the file of the District
                     Munsif Court, Valliyoor, dated 15.07.1996.



                                            For Appellant   : Mr.C.M.Mari Chelliah Prabhu
                                                            for M/s.Eddy & Embboss Law Firm

                                            For Respondents : Mr.T.Arul
                                                             for M/s.R.Ponkarthikeyan


                                                    JUDGMENT

When the second appeal is taken up for hearing today, the learned

counsel appearing for the appellant appeared and seeks adjournment, which

shows that he is not ready to proceed with the appeal. Since the appeal is of

the year 2000, this Court has no other option except to dismiss the appeal

for default.

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https://www.mhc.tn.gov.in/judis S.A.No.477 of 2000

2.In view of the above, this Second appeal is dismissed for

default. No costs.

03.04.2023 Index:Yes/No Internet:Yes/No Ns To

1. The Principal Sub-Court, Tirunelveli.

2.The District Munsif Court, Valliyoor,

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.477 of 2000

P.VELMURUGAN,J.

Ns

S.A.No.477 of 2000

03.04.2023

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