Aabitha Begum vs Mohammad Jakiriya
2023 Latest Caselaw 13376 Mad

                                                                                  S.A.(MD)No.30 of 2014



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 29.09.2023

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.(MD)No.30 of 2014 &
                                              M.P.(MD)No.1 of 2014
                     Kaja Moidheen (died)
                     1.Aabitha Begum
                     2.Syed Ibrahim
                     3.Riyaz Ahmed
                     4.Sariba Beevi                                     ...Appellants


                     (Cause titled accepted vide order dated 18.02.2013 made in M.P.
                     (MD)No.1 of 2013 in S.A.(MD)S.R.No.55893 of 2012)
                                                         vs.
                     Mohammad Jakiriya                                ... Respondent

                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 03.02.2011 in A.S.No.
                     62 of 2008 on the file of the Additional Subordinate Judge, Karur partly
                     allowing the Judgment and Decree dated 23.07.2008 in O.S.No.998 of
                     2004 on the file of the Additional District Munsif, Karur.




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                    S.A.(MD)No.30 of 2014



                     For Appellants                 :     Mr.L.Balasubramani

                     For Respondent                 :     Mr.V.Balaji

                                                         JUDGMENT

When the matter was taken up for hearing on 10.09.2018, the

learned counsel appearing for the respondent submitted that the sole

respondent has passed away.

2. However, till date, no steps have been taken to bring on record

the legal representatives of the deceased sole respondent. In view of the

same, the Second Appeal is dismissed as abated. No costs.

Consequently, the connected Miscellaneous Petition is closed.

29.09.2023

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

mbi

https://www.mhc.tn.gov.in/judis S.A.(MD)No.30 of 2014

To

1.The Additional Subordinate Judge, Karur

2.The Additional District Munsif, Karur

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

https://www.mhc.tn.gov.in/judis S.A.(MD)No.30 of 2014

KRISHNAN RAMASAMY, J.

mbi

S.A.(MD)No.30 of 2014

29.09.2023

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