Madras High Court
Diwan Mohideen vs Thirumalaiyandi Konar on 24 October, 2024
Author: V.Bhavani Subbaroyan
Bench: V.Bhavani Subbaroyan
S.A(MD)Nos.1280 & 1281 of 2004
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.10.2024
CORAM
THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN
S.A(MD)Nos.1280 & 1281 of 2004
1.S.A(MD)No.1280 of 2004:
1.Diwan Mohideen
2.Nainar Mohamed
3.Sethu Uthuman
4.Muthar Mohideen
5.Fathimal Beevi
6.Asanammal @ Mumtaj
7.Meeral
8.Rasul Beevi
9.Barakath
10.Kadeejal Beevi
11.Rahima Begum
12.Ayeeshal ... Appellants 1 to 12/Appellants 3 to 14/
Legal heirs of the deceased
Kadar Mohideen Plaintiff
Vs.
1.Thirumalaiyandi Konar
2.S.M.Rahmathullah
3.Junior Engineer,
Irrigation Department,
Tenkasi. ... Respondents 1 to 3/
2nd Appellant & Respondents 1 & 2/
2nd Plaintiff/Defendants 1 & 2
Prayer: Second Appeal filed under Section 100 of the Code of Civil
Procedure against the judgment and decree dated 09.02.2001 made in
A.S.No.77 of 1999 on the file of the Principal Sub Court, Tenkasi,
confirming the judgment and decree dated 30.04.1996 made in
O.S.No.117 of 1993 on the file of the District Munsif Court, Chengottai.
https://www.mhc.tn.gov.in/judis
1/4
S.A(MD)Nos.1280 & 1281 of 2004
For Appellants : No appearance
For Respondents : No appearance
2.S.A(MD)No.1289 of 2004:
1.Diwan Mohideen
2.Nainar Mohamed
3.Sethu Uthuman
4.Muthar Mohideen
5.Fathimal Beevi
6.Asanammal @ Mumtaj
7.Meeral
8.Rasul Beevi
9.Barakath
10.Kadeejal Beevi
11.Rahima Begum
12.Ayeeshal ... Appellants 1 to 12/Appellants 3 to 14/
Legal heirs of the deceased
Kadar Mohideen Plaintiff
Vs.
1.State of Tamil Nadu,
Represented by District Collector,
Tirunelveli.
2.The Tahsildar,
Taluk Office,
Veerakeralampudur,
Tirunelveli District.
3.S.M.Rahmathullah ... Respondents 1 to 3/Respondents 1 to 3/
Defendants 1 to 3
Prayer: Second Appeal filed under Section 100 of the Code of Civil
Procedure against the judgment and decree dated 09.02.2001 made in
A.S.No.43 of 1997 on the file of the Principal Sub Court, Tenkasi,
confirming the judgment and decree dated 30.04.1996 made in
O.S.No.86 of 1993 on the file of the District Munsif Court, Chengottai.
https://www.mhc.tn.gov.in/judis
2/4
S.A(MD)Nos.1280 & 1281 of 2004
For Appellants : No appearance
For Respondents : No appearance
COMMON JUDGMENT
When the matter was taken up for hearing on 23.10.2024,
there was no representation for the appellants and thereby the matter
was ordered to be listed under the caption 'for dismissal' on
24.10.2024.
2.When the matter is taken up for hearing today, there is no
representation on behalf of the appellants. Hence, the Second Appeals
are dismissed for non-prosecution. No costs.
24.10.2024
NCC : Yes/No
Index : Yes/No
ps
To
1.The Principal Sub Court,
Tenkasi.
2.The District Munsif Court,
Chengottai.
3.The Record Keeper,
V.R. Section,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
S.A(MD)Nos.1280 & 1281 of 2004
V.BHAVANI SUBBAROYAN, J.
ps
Judgment made in
S.A(MD)Nos.1280 & 1281 of 2004
24.10.2024
https://www.mhc.tn.gov.in/judis
