N.M.Mohammed Sulthan vs N.M.Mohammed Dhaha
2025 Latest Caselaw 7951 Mad

Madras High Court

N.M.Mohammed Sulthan vs N.M.Mohammed Dhaha on 17 October, 2025

                                                                                             A.S.No.98 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 17.10.2025

                                                          CORAM

                                   THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                          A.S.No.98 of 2015 and
                   CMP.Nos.27782, 27784, 27785 of 2023 and 13616 of 2018, 11540 of 2022

                 N.M.Mohammed Sulthan                                                   ...Appellant

                                                               Vs.

                 1.N.M.Mohammed Dhaha
                 2. N.M.Mohammed Abdulla
                 3.N.M.Mohammed Arif                                                    ...Respondents

                 PRAYER: Appeal Suit filed under Section 96 of the Code of Civil Procedure,

                 praying to set aside the decree and judgment passed in O.S.No.470 of 2004

                 dated 20.12.2007 by the Fast Track Court No.I, Chengalpattu.


                                        For Appellant          :No appearance

                                        For Respondents : Mr.V.Subramani for R1 & R2
                                                         R3-Died




                 1/3


https://www.mhc.tn.gov.in/judis               ( Uploaded on: 23/10/2025 01:24:39 pm )
                                                                                          A.S.No.98 of 2015

                                                       JUDGMENT

When the matter came up for hearing on 16.10.2025, there was no

representation for the petitioner/appellant. Hence, in order to give an

opportunity to the appellant, the registry was directed to list the matter under

the caption “for dismissal” today (17.10.2025). Even today, there is no

representation for the petitioner/appellant. Hence, the first appeal as well the

CMP's are dismissed for default. No costs.

                                                                                               17.10.2025

                 Index        : Yes/No
                 Internet     : Yes/No
                 Neutral Citation Case       : Yes/No
                 nr


                 To

The Fast Track Court No.I, Chengalpattu.

S.SOUNTHAR, J.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 01:24:39 pm )

nr

A.S.No.98 of 2015 and CMP.Nos.27782, 27784, 27785 of 2023 and 13616 of 2018, 11540 of 2022

17.10.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 01:24:39 pm )