R.Ubaidullah vs K.P.Ahmadali
2025 Latest Caselaw 7874 Mad

Madras High Court

R.Ubaidullah vs K.P.Ahmadali on 15 October, 2025

                                                                                          SA No.661/2009

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 15.10.2025

                                                           CORAM:
                                  THE HONOURABLE DR. JUSTICE R.N.MANJULA
                                                   S.A. No.661 of 2009
                                                  and M.P.No.1 of 2009

                   1. R.Ubaidullah
                   2. R.Jaffar Ali
                   3. Minor Abdul Jabbar
                   By Guardian MusthariBegam
                   4. Baijun Nusha                                                        ... Appellants


                                                                  Vs.

                   1. K.P.Ahmadali
                   2. Karuppasami                                                        ... Respondents


                             Second Appeal is filed under Section 100 of Civil Procedure Code,

                   1908, against the judgment and decree of the learned Sub-Judge, Udumalpet

                   dated 14.11.2008 made in A.S.No.20 of 2007 confirming the judgment and

                   decree made by the learned District Munsif, Udumalpet dated 23.06.2006

                   and made in O.S.No.127 of 2004.

                                    For Appellants       : No appearance
                                    For Respondents       : Mr.R.Yuvaraj Hari Krishnan
                                                         for Mr.Akhil Akbar Ali




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                                                                                         SA No.661/2009

                                                        JUDGMENT

When the matter was taken up on 26.09.2025, there was no

representation for the appellants. Hence this Court ordered the matter to be

listed under the caption "For dismissal" on 15.10.2025. Even today when the

matter is taken up, there is no representation for the appellants. Hence, this

Court is inclined to dismiss the appeal for default.

2. Accordingly, this Second Appeal is dismissed for default. No costs.

Connected miscellaneous petition is closed.

15.10.2025

bkn

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To:

1. The Sub-Judge, Udumalpet

2. The District Munsif, Udumalpet

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 04:56:05 pm )

DR.R.N.MANJULA, J

bkn

15.10.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 04:56:05 pm )