Abdullah (Died) vs State Bank Of India(Adb)
2023 Latest Caselaw 15874 Mad

Madras High Court

Abdullah (Died) vs State Bank Of India(Adb) on 7 December, 2023

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                                    AS.No.1005 of 2009

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated : 07.12.2023

                                                        CORAM:

                                   THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                                   AS.No.1005 of 2009


                  Abdullah (died)                                              ... Appellant

                                                           Vs.

                  1.State Bank of India(ADB),
                    Karaikal
                    Rep. By its Branch Manager,
                    Thirunallar Road,
                    Karaikal

                  2.Mohamed Kajjali

                  3.K.Munusamy

                  4.A.Ibramsha                                                    ...Respondents
                  (cause title accepted vide order of court
                  dated 27.10.2009 made in MP.No.2 of 2009
                  in AS.SR 91851 of 2007)


                  PRAYER:

                                  Appeal Suit is filed under Section 96(1) of CPC to set aside the

                  judgment and decree dated 31.07.2007 made in OS.No.39 of 2005 on the file of

                  1/4
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                                                                                    AS.No.1005 of 2009

                  the court of the Additional District Judge, Puducherry at Karaikal and

                  consequently allow the above appeal.


                                    For Appellant          : Mr.T.Susindran


                                    For Respondents
                                       For R1 & 2          : No Appearance
                                       R3                  : Left
                                       R4                  : dismissed vide order
                                                             dated 10.02.2023


                                                      JUDGMENT

The Appeal suit is filed against the judgment and decree dated

31.07.2007 made in OS.No.39 of 2005 on the file of the court of the Additional

District Judge, Puducherry at Karaikal.

2. The learned counsel for the appellant submitted that the sole

appellant died long back and even after intimating to the legal heirs of the

deceased appellant, no one has come forward to file petition to implead as legal

representatives of the deceased appellant.

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3. Accordingly, this appeal suit is dismissed as abated. There shall be

no order as to costs.

07.12.2023 Index : Yes / No Internet : Yes / No Speaking order /Non-speaking order lok

To

1.The Court of the Additional District Judge, Puducherry at Karaikal

2.Branch Manager, State Bank of India(ADB), Karaikal Thirunallar Road, Karaikal

3.Section Officer, V.R.Section, High Court of Madras

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G.K.ILANTHIRAIYAN, J.

lok

07.12.2023

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