Madras High Court
Unknown vs Nazimudeen on 10 November, 2025
A.S. No.255 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.11.2025
CORAM:
THE HONOURABLE DR. JUSTICE A.D. MARIA CLETE
A.S.No.255 of 2020
and
C.M.P.No.3187 of 2020
1.Asmat Bi
W/o. Thayyab Khan Sahib,
14/31, Pallivasal St, Cuddalore O.T.,
Cuddalore Tk, Cuddalore Dt.
2.Siraj
S/o. Thayyab Khan Sahib,
14/31, Pallivasal St, Cuddalore O.T.,
Cuddalore Tk, Cuddalore Dt.
3.Ayisha Bi
W/o. Mohammed Ali,
14/31, Pallivasal St, Cuddalore O.T.,
Cuddalore Tk, Cuddalore Dt.
4.Mohamed Ibrahim
S/o. Mohamed Ali, 14/31,
Pallivasal St, Cuddalore O.T.,
Cuddalore Tk, Cuddalore Dt.
5.Aminammal
W/o. Meera Hussain, 16, Royal St,
Parangipettai, Chidambaram Tk,
Cuddalore Dt.
1/7
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A.S. No.255 of 2020
6.Barakkathunnissa
W/o. Ansari, Muslim,
No.16, Nattankinatru Muduku St,
Parangipettai, Chidambaram Tk,
Cuddalore Dt. Musthafa (DIED).
7.Sabira
W/o. Late Musthafa, Chinna St,
Parangipettai, Chidambaram Tk,
Cuddalore Tk.
8.Madina Begum
D/o. Late. Musthafa, Chinna St,
Parangipettai, Chidambaram Tk,
Cuddalore Dt.
9.Noornisa
D/o. Late. Musthafa, Chinna St,
Parangipettai, Chidambaram Tk,
Cuddalore Dt. ...Appellants
Vs.
1.Nazimudeen
S/o. Kadhar Basha,
No.31, Rave Main Road, Parangipettai,
Chidambaram Tk,
Cuddalore Dt.
Mohammed Ismail (DIED)
2.Sowkath Ali
S/O. Ahmed Jalal,
No.2/7, Vaathia Palli St, Parangipettai,
Chidambaram Tk,
Cuddalore Dt.
3.Sheikh Dawood
S/O. Sowkathullah,
2/7
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A.S. No.255 of 2020
No.2/88, Vaathia Palli St, Parangipettai,
Chidambaram Tk,
Cuddalore Dt.
4.Jaffar Ali
S/O. Moideen, D.No.1, Keerakara St,
Parangipettai, Chidambaram Tk, Cuddalore Dt.
5.Mohammed Rizwan
S/o. Hanasu, 2/29, Vaathia Palli St,
Parangipettai, Chidambaram Tk,
Cuddalore Dt.
6.Ajitha Beevi
W/o. (Husband's Name Not
Known To The Appellants)
No.5/1, Vaathia Palli St, Parangipettai,
Chidambaram Tk,
Cuddalore Dt. Kamal (DIED)
7.Hassan Ali
S/O. Kajakamal, Vathiapalli St,
Parangipettai And Post,
Chidambaram Tk,
Cuddalore Dt.
8.Rahamathunnissa (GIVEN Up)
W/o. Mohamed Ismail, 2/7,
Vaathia Pallai St, Parangipettai,
Chidambaram Tk,
Cuddalore Dt.
9.Regina (GIVEN Up)
D/O. Mohamed Ismail,
No.2/7, Vaathia Pallai St,
Parangipettai, Chidambaram, Tk,
Cuddalore Dt.
3/7
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A.S. No.255 of 2020
10.Aiyan Ma (GIVEN Up)
D/O. Mohamed Ismail,
No.2/7, Vaathia Pallai St,
Parangipettai, Chidambaram, Tk,
Cuddalore Dt.
11.Vahitha (GIVEN Up)
D/O. Mohamed Ismail,
No.2/7, Vaathia Pallai St, Parangipettai,
Chidambaram, Tk, Cuddalore Dt.
12.Madana Begum (GIVEN Up)
D/O. Mohamed Ismail,
No.2/7, Vaathia Pallai St,
Parangipettai, Chidambaram, Tk,
Cuddalore Dt.
13.Sahul Ahamed (GIVEN Up)
S/O. Mohamed Ismail,
No.2/7, Vaathia Pallai St, Parangipettai,
Chidambaram, Tk, Cuddalore Dt.
(RESPONDENTS 1,6,8 To 13 Are Not
Necessary Parties To This Application) ...Respondents
PRAYER in A.S.:
Appeal suit filed under Section 96 of the Code of Civil Procedure
praying to allow this first appeal and set aside the Judgment and decree
dated 05.01.2019 passed in O.S.No.34 of 2014 on the file of the II
Additional District & Sessions Judge, Chidambaram and pass such
further or other orders as are deemed fit and thus render justice.
PRAYER IN C.M.P.:
4/7
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A.S. No.255 of 2020
To pass an order of interim injunction, restraining the respondents,
their men or agents and any person claiming under them from creating
any encumbrance over the petition mentioned properties which are the
subject matter of the suit in O.S.No.34 of 2014 on the file of the II
Additional District and Sessions Judge, Chidambaram, till the disposal of
the appeal and thus render justice.
APPEARANCE OF PARTIES:
For Appellant : Mr.R.Gururaj.
For Respondents : Batta due.
JUDGMENT
This case has been repeatedly listed under the caption 'Default
cases' on 04.11.2025. It is seen from the records that this Court by order
dated 20.02.2023 has dismissed the appeal against R2 to R5 and 7 due to
non-payment of process fees. When this matter is taken up for hearing, it
is seen that batta with 8 copies of memo of grounds due regarding R1,
R6, R8 to R13. It is seen from the cause title that R1, R6, R8 to R13 have
been given up.
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2.Since the respondents R2 to R5 and 7 have already been
dismissed and the respondents R1, R6, R8 to R13 have been given up ,
nothing survives for further adjudication in this appeal and is
accordingly, dismissed for default. No costs. Consequently, the
connected miscellaneous petitions, if any, shall stand closed.
10.11.2025
ay
Index: Yes / No
Speaking Order / Non-speaking Order
Neutral Citation : Yes / No
To
1.The II Additional District & Sessions Judge,
Chidambaram.
2.The Section Officer,
V.R.Section, High Court of Madras,
Chennai.
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DR. A.D. MARIA CLETE, J
ay
10.11.2025
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