Muthumohamed vs Ummusalma @ Ummusalma Beevi
2023 Latest Caselaw 4315 Mad

                                                                        S.A.(MD)No.213 of 2023

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 17.04.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                             S.A.(MD)No.213 of 2023
                                                      and
                                            C.M.P.(MD)No.4575 of 2023


                     Muthumohamed                                        ... Appellant


                                                      /Vs./



                     1.Ummusalma @ Ummusalma Beevi

                     2.K.Shahjahan

                     3.K.Malik

                     4.K.Syed Aligapuri

                     5.Sulaikalbegam

                     6.Noorul Jesima

                     7.Sowkarbanu

                     8.Reihana

                     9.Mathina                                           ... Respondents

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD)No.213 of 2023




                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code to set aside the Judgment and Decree dated 21.12.2021 made in
                     A.S.No.27 of 2019 on the file of the Subordinate Judge, Kovilpatti,
                     confirming the judgment and decree dated 15.04.2019 made in O.S.No.
                     261 of 2012 on the file of the District Munsif Court, Kovilpatti, by
                     allowing this second appeal.


                                        For Appellant     : Mr.V.Meenakshisundaram
                                        For Respondents : Mr.V.S.Rishikesh (R1)




                                                        JUDGMENT

The learned counsel appearing for the appellants submits that this

second appeal has now become infructuous, in view of the fact that the

respondents have already taken possession of the suit schedule property

from the appellants, pursuant to an order passed in an Execution Petition.

2. Recording the said statement made by the learned counsel

appearing for the appellants, this Second Appeal is dismissed as

https://www.mhc.tn.gov.in/judis S.A.(MD)No.213 of 2023

infructuous. No costs. Consequently, connected Miscellaneous Petition

is closed.

                                                                        17.04.2023
                     Index        : Yes / No
                     NCC          : Yes / No
                     Sm


                     TO:

1.The Subordinate Judge, Kovilpatti.

2.The District Munsif Court, Kovilpatti.

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

https://www.mhc.tn.gov.in/judis S.A.(MD)No.213 of 2023

ABDUL QUDDHOSE, J.

sm

Judgment made in S.A.(MD)No.213 of 2023

Dated:

17.04.2023

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