Madras High Court
P.S.M.T.Syed Abdul Rahman vs P.S.M.T.Hameed Nazrutheen on 1 April, 2025
Author: Anita Sumanth
Bench: Anita Sumanth
O.S.A.Nos.100, 101 & 105 of 2022 & 311 & 228 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.04.2025
CORAM :
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
and
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
OSA.Nos.100, 101 & 105 of 2022 and
CMP Nos.17932 & 9689 of 2021 and
OSA.Nos.311 & 228 of 2021 and
CMP.Nos.7417, 7129 & 7119 of 2022 and
CMP.Nos.6536 & 6534 of 2023
O.S.A.Nos.100, 101 & 105 of 2022
1.P.S.M.T.Syed Abdul Rahman
2.P.K.M.S.Ameena Beevi
3.Jamila Beevi (Deceased)
4.Sheik Meera
5.Syed Ibrahim
6.Sharmila Banu
7.Mohamed Haja Rizwan
8.S.S.Umar Farook
9.U.Mohamed Harris Thamtasin
10.U.Hafreen Alima
11.Asra Alima .. Appellants in OSA.
Nos.100, 101 & 105 of 2022
(P8 to P11 brought on record as LRs of the Deceased
3rd Appellant viz., (Jamila Beevi) made in CMP.6536, 5565
& 5555 of 2023 in OSA.100, 101 & 105 of 2022 by this Court)
vs
1.P.S.M.T.Hameed Nazrutheen
2.K.M.S.B.Fathima Gani
3.Narkish Banu
1/6
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O.S.A.Nos.100, 101 & 105 of 2022 & 311 & 228 of 2021
4.Khaja Nizammudeen
5.Shakila Banu
6.Mohammed Niyas .. Respondents in OSA.
Nos.100, 101 & 105 of 2022
Prayer in O.S.A.No. 100 of 2022: Appeal filed under Order XXXVI Rule
9 of O.S. Rule read with Clause 15 of Letters Patent to set aside the order
and decreetal order made in A.No.2962 of 2020 in C.S.No.142 of 2019
dated 12.01.2022.
Prayer in O.S.A.No. 101 of 2022: Appeal filed under Order XXXVI Rule
9 of O.S. Rule read with Clause 15 of Letters Patent to set aside the order
and decreetal order made in A.No.2962 of 2020 in C.S.No.142 of 2019
dated 03.12.2021.
Prayer in O.S.A.No. 105 of 2022: Appeal filed under Order XXXVI Rule
9 of O.S. Rule read with Clause 15 of Letters Patent to set aside the order
and decreetal order made in O.A.Nos.312, 313, 165 and 167 of 2019 in
C.S.No.142 of 2019 dated 13.10.2020.
AND
O.S.A.Nos.311 & 228 of 2021
1.P.S.M.T.Syed Abdul Rahman
2.P.K.M.S.Ameena Beevi
3.Jamila Beevi
4.Sheik Meera
5.Syed Ibrahim
6.Sharmila Banu
7.Mohamed Haja Rizwan .. Appellants in OSA.
Nos.311 & 228 of 2021
vs
2/6
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O.S.A.Nos.100, 101 & 105 of 2022 & 311 & 228 of 2021
1.P.S.M.T.Hameed Nazrutheen
2.K.M.S.B.Fathima Gani
3.Narkish Banu
4.Khaja Nizammudeen
5.Shakila Banu
6.Mohammed Niyas .. Respondents in OSA.
Nos.311 & 228 of 2021
Prayer in O.S.A.No.311 of 2021: Appeal filed under Order XXXVI Rule
1 of Original Side Rules read with Clause 15 of Letters Patent to set aside
the order dated 24.09.2021 passed in A.No.901 of 2021 in C.S.No.142 of
2019 on the file of this Court.
Prayer in O.S.A.No.228 of 2021: Appeal filed under Order XXXVI Rule
1 of Original Side Rules read with Clause 15 of Letters Patent to set aside
the order dated 14.12.2020 passed in C.S.No.142 of 2019 and A.No.2674
of 2020 on the file of this Court.
(In all OSAs)
For Appellants : Mr.M.Aravindan
For Respondents : Mr.Avinash Wadhwani
(In all OSAs)
COMMON JUDGMENT
(Judgment of the Court was delivered by Dr.Anita Sumanth J.)
Learned counsel for the appellants would fairly submit that the trial
in respect of the suit properties at Serial Nos.4, 6, 6A, 17 and 23 shall
continue. In fact, the trial is stated to be scheduled tomorrow (i.e.
02.04.2025) and the parties shall co-operate in the same and have the
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O.S.A.Nos.100, 101 & 105 of 2022 & 311 & 228 of 2021
same concluded at the earliest. As far as the preliminary decrees dated
14.12.2020 and 07.02.2025 are concerned, they relate to the remainder of
the 23 properties that were suit properties in the suit.
2.Mr.M.Aravindan, learned counsel appearing for the appellants
would fairly accede to the position that there is no necessity for the final
decree proceedings to be held up in respect of the 18 properties, that are
subject matter of preliminary decree dated 14.12.2020 and 07.02.2025
and the same may continue.
3.Recording this, these Original Side Appeals are dismissed. No
costs. Connected miscellaneous petitions are closed.
4.Both learned counsel will also agree that the trial in respect of the
aforesaid five (5) properties will be concluded within a period of four (4)
months from date of uploading of this order in the official website of this
Court.
[A.S.M., J] [C.K., J]
01.04.2025
Index:Yes/No
Speaking Order/Non-speaking order
Neutral Citation:Yes/No
vs
To
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O.S.A.Nos.100, 101 & 105 of 2022 & 311 & 228 of 2021
The Sub Assistant Registrar,
Original Side,
High Court, Madras.
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O.S.A.Nos.100, 101 & 105 of 2022 & 311 & 228 of 2021
DR. ANITA SUMANTH.,J.
and
C.KUMARAPPAN.,J.
vs
OSA.Nos.100, 101 & 105 of 2022 and
OSA.Nos.311 & 228 of 2021
01.04.2025
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