Dhalga Beevi vs Jailami Beevi
2023 Latest Caselaw 6113 Mad

                                                                                 S.A.No.199 of 2001



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 13.06.2023

                                                     CORAM

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               S.A.No.199 of 2001


                     Dhalga Beevi                                      ...Appellant
                                                        vs.

                     1.Jailami Beevi
                     2.Raja Syed Ahmed Khan
                     3.Thavasi
                     4.Muthukanni                                      ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 13.10.1999 in A.S.No.
                     71 of 1998 on the file of the Additional District Judge cum CJM,
                     Ramnad confirming the Judgment and Decree dated 21.11.1997 in
                     O.S.No.296 of 1994 on the file of the Principal District Munsif in charge,
                     Ramnad.




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.199 of 2001




                                  For Appellant          :      No appearance

                                  For Respondents        :      No appearance



                                                             ORDER

When the matter was taken up for hearing on 27.04.2023, there

was no representation for the appellant. In order to give one more

opportunity, the appeal was adjourned to 13.06.2023 and it was made

clear that on failing to argue on 13.06.2023, the appeal will be dismissed

automatically.

2. Today, when the matter is taken up for hearing, there is no

representation on either side. Despite sufficient opportunity being given

to the appellant, she has not come forward to proceed with the appeal

effectively. Therefore, this Second Appeal is dismissed for non-

prosecution with cost of Rs.1,00,000/- (Rupees One Lakh only) payable

by the appellant to the Registry to the credit of S.A.No.199 of 2001. In

case, the appellant files any application to restore the appeal, Registry is

https://www.mhc.tn.gov.in/judis S.A.No.199 of 2001

directed not to take the application on file unless the appellant deposits

the cost imposed by this Court.

13.06.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

To

1.The Additional District Judge cum CJM, Ramnad

2.The Principal District Munsif, Ramnad.

https://www.mhc.tn.gov.in/judis S.A.No.199 of 2001

P.VELMURUGAN, J.

mbi

S.A.No.199 of 2001

13.06.2023

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