Sainudinkhan vs Harirun Beevi
2023 Latest Caselaw 11473 Mad

                                                                    S.A(MD)Nos.791 and 792 of 2005

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 29.08.2023

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                        S.A(MD)Nos.791 and 792 of 2005

                 1.Sainudinkhan
                 2.Rajaiyan
                                                           ... Appellant in SA(MD)No.791 of 2005

                 Rajaiyan
                                                           ... Appellant in SA(MD)No.792 of 2005

                                                        Vs.
                 Harirun Beevi
                                                                                  ... Respondents

                 COMMON PRAYER: These Second Appeals are filed under Section 100 of the
                 Civil Procedure Code, against the common Judgment and Decree dated
                 13.08.2004 made in A.S.Nos.22 and 31 of 1999 respectively on the file of the
                 Subordinate Court, Kuzhithurai confirming the Judgment and Decree dated
                 17.02.1999 made in O.S.Nos.4 of 1989 and 589 of 1984 respectively on the file of
                 the I Additional District Munsif, Kuzhithurai.




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https://www.mhc.tn.gov.in/judis
                                                                         S.A(MD)Nos.791 and 792 of 2005

                 In both appeals:
                                          For Appellants   : Mr.D.Sadiq Raja
                                          For Respondents : No appearance




                                                  COMMON JUDGMENT

                                  It is seen that the sole respondent in both the appeals died on

                 06.02.2014. A memo dated 19.02.2014 has been filed to that effect. However, till

                 date no steps have been taken. Hence, these Second Appeals are dismissed as

                 abated. No costs.


                                                                                         29.08.2023

                 skn
                 To
                 1.The Subordinate Court, Kuzhithurai

                 2.The I Additional District Munsif, Kuzhithurai.

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




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https://www.mhc.tn.gov.in/judis
                                       S.A(MD)Nos.791 and 792 of 2005



                                     KRISHNAN RAMASAMY,J.

skn

S.A(MD)Nos.791 and 792 of 2005

29.08.2023

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