Safiullah vs Suraiya Begam ...
2023 Latest Caselaw 4416 Mad

                                                                                  S.A.No.1933 of 2001

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 18.04.2023

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                S.A.No.1933 of 2001

                 1.Safiullah
                 2.Suraiya Begam                          ...Appellants/Respondents/Defendants


                                                        -Vs-
                 Suraiya Begam                                 ..Plaintiff/Appellant/Respondent




                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree dated 04.09.2001 made in A.S.No.154 of 2001
                 on the file of the II Additional District Court, Trichy, reversing the judgment and
                 decree dated 20.04.2001 made in O.S.No.886 of 1996 on the file of the Principal
                 District Munsif, Trichy.
                                      For Appellant    : No-appearance
                                      For Respondents : No-appearance




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.1933 of 2001




                                                        JUDGMENT

When the matter was taken up for hearing on 11.04.2023, the learned

counsel for the appellants has filed a memo stating that he has no received any

instruction from the appellants. Hence, the Registry was directed to remove the

name of the learned counsel for the appellants and print the names of the

appellants in the cause list. Today also, there is no representation for the

appellants. The appeal is in the year 2001. Despite sufficient opportunity given to

the appellants, the appellants have not come forward to prosecute the appeal.

Therefore, this Second Appeal is dismissed for non-prosecution with costs of

Rs.1,00,000/- (Rupees One Lakh only) payable by the appellants to the Registry.

In case the appellants have filed any application to restore the appeal, Registry is

directed not to take the application on file unless the appellants deposit the said

amount imposed by this Court.

                                                                                     18.04.2023

                 NCC      : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 SSB

https://www.mhc.tn.gov.in/judis S.A.No.1933 of 2001

To

1.II Additional District Court, Trichy

2.Principal District Munsif, Trichy.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1933 of 2001

P.VELMURUGAN, J.

SSB

S.A.No.1933 of 2001

18.04.2023

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