Pushparajamaniammal (Died) vs K.V.Saijed Mohideen
2023 Latest Caselaw 8743 Mad

                                                                            S.A.No.41 of 2002

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Dated : 20.07.2023

                                                       CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                  S.A.No.41of 2002

                     1.Pushparajamaniammal (died)
                     2.B.Prabakaran
                     (A2 brought on record as LRs of the deceased sole
                      appellant vide order dated 17.10.2012 made in
                      M.P(MD)Nos.1 to 3 of 2012)
                                                                               ... Appellants

                                                          -vs-
                     1.K.V.Saijed Mohideen

                     2.Mohammed Ashia Ummal (died)
                     3.S.M.Habeep Mohammed
                     4.S.M.Mohammed Sabib
                     5.S.M.Sayed Najeeba
                     6.S.M.Syed Fathima
                     7.S.M.Syed Beevi
                     8.S.M.Barkath
                     9.S.M.Saleema
                     (R3 to R9 are brought on record as LRs of the
                      deceased R2 vide order dated 11.04.2018 made
                      in CMP(MD)No.3636 of 2018)
                                                                            ... Respondents

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure, to set aside the Judgment and Decree dated 12.09.2001 made
                     in A.S.No.38 of 1984 on the file of the I Additional Subordinate Judge,
                     Tirunelveli confirming the Judgment and Decree dated 04.05.1984 made
                     in O.S.No.6 of 1981 on the file of the Principal District Munsif,
                     Tirunelveli.


https://www.mhc.tn.gov.in/judis
                     1/3
                                                                                 S.A.No.41 of 2002


                                    For Appellant        ... No appearance

                                    For Respondents      ... Mr.M.P.Senthil (for R1 & R6)
                                                             No appearance for R3 to R5 &
                                                             R7 to R9


                                                       JUDGMENT

When the matter was taken up for hearing on 18.07.2023, there

was no representation for the appellant. Hence, it is listed today under

the caption “for dismissal”. Even today, there is no representation for the

appellant. Hence, the Second Appeal is dismissed for non-prosecution.

No costs.

20.07.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The I Additional Subordinate Judge, Tirunelveli.

2.The Principal District Munsif, Tirunelveli.

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

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

S.A.No.41 of 2002

KRISHNAN RAMASAMY, J.

skn

S.A.No.41of 2002

20.07.2023

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