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Mohammed Iqbal vs M.Azam
2023 Latest Caselaw 10184 Mad

Citation : 2023 Latest Caselaw 10184 Mad
Judgement Date : 10 August, 2023

Madras High Court
Mohammed Iqbal vs M.Azam on 10 August, 2023
                                                                            S.A.(MD).No.345 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 10.08.2023

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              S.A.No.345 of 2005

                 Mohammed Iqbal                                                    ... Appellant
                                                      Vs.


                 1.M.Azam
                 2.A.Mohammed Kasim                                               ... Respondents


                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree passed in A.S.No.46 of 2002, dated
                 08.11.2004, on the file of the Sub Court, Ambasamudram, reversing the judgment
                 and decree passed in O.S.No.85 of 1998, dated 08.07.2002, on the file of the
                 District Munsif cum Judicial Magistrate, Cheranmahadevi.


                                   For Appellant    : Mr.G.Prabhu Rajadurai
                                   For R1           : Mr.D.Nallathambi
                                   For R2           : Mr.A.Arumugam




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD).No.345 of 2005



                                                      JUDGMENT

The sole appellant has passed away on 22.07.2021. However, till date

no steps have been taken to bring on record the legal representatives of the

deceased sole appellant. Hence, the Second Appeal is dismissed as abated. No

costs.

10.08.2023

akv

To

1.The Sub Court, Ambasamudram.

2.The District Munsif cum Judicial Magistrate, Cheranmahadevi.

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

https://www.mhc.tn.gov.in/judis S.A.(MD).No.345 of 2005

KRISHNAN RAMASAMY,J.

akv

S.A.(MD).No.345 of 2005

10.08.2023

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

 
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