A.Samsudeen vs H.Mohammed Ismath Inoon
2023 Latest Caselaw 14280 Mad

                                                                                  C.M.A.(MD)No.4 of 2011


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 15.11.2023

                                                     CORAM:

                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                             C.M.A.(MD)No.4 of 2011

                                                        and

                                              M.P.(MD)No.1 of 2011


                    A.Samsudeen                                                  ... Appellant


                                                         Vs.


                    1.H.Mohammed Ismath Inoon,

                    2.Rahmathi Ghani                                             ... Respondents


                    PRAYER: Civil Miscellaneous Appeal filed under section 47 of the
                    Guardians and Wards Act,1980, to set aside the Judgment and decree dated
                    26.10.2010 made in G.W.O.P.No.80 of 2008 on the file of First Additional
                    District Sessions Judge, Tiruchirapalli.



                                       For Appellant       : Mr.I.Irulappan

                                       For Respondents         : No appearance


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https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A.(MD)No.4 of 2011


                                                    JUDGMENT

The present Civil Miscellaneous Appeal is filed, to set aside the

Judgment and decree dated 26.10.2010 made in G.W.O.P.No.80 of 2008 on

the file of First Additional District Sessions Judge, Tiruchirapalli.

2.Since the daughter of the appellant namely, S.Vahetha Begam

attained the age of majority, this Civil Miscellaneous Appeal becomes

infructuous.

3.Hence, this Civil Miscellaneous Appeal is dismissed as

infructuous. There shall be no order as to costs. Consequently, connected

Miscellaneous Petition is closed.

15.11.2023

NCC : Yes / No Index : Yes / No Internet : Yes Sml

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.4 of 2011

To

The First Additional District Sessions Judge, Tiruchirapalli.

Copy to

The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.4 of 2011

L.VICTORIA GOWRI, J.,

Sml

C.M.A.(MD)No.4 of 2011

15.11.2023

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