Mustari John vs Shakila
2025 Latest Caselaw 7976 Mad

Madras High Court

Mustari John vs Shakila on 22 October, 2025

                                                                    1


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        Dated : 22.10.2025

                                                                Coram

                                           The Hon'ble Mr. Justice P.DHANABAL

                                                    S.A.No.882 of 2016
                                                           and
                                                  C.M.P.No.17825 of 2016

                     1.Mustari John
                     2.Abdul Subhan                                                           ...Appellants

                                                                  Vs
                     1.Shakila
                     2.Imam
                     3.Akhila John                                                           ...Respondents



                                  The Second Appeal filed under Section 100 of CPC, against the
                     judgment and decree passed made in A.S.No.67 of 2014 dated 14.06.2016
                     on the file of the II Additional District & Sessions Court, Salem, confirming
                     the judgment and decree passed in O.S.No.136 of 2007 dated 04.06.2014 on
                     the file of the I Additional Subordinate Court, Salem.

                                      For Appellants                 : No appearance

                                      For R1                         : Mr.V.Ravi

                                      For R2 & R3                    : Not ready in notice




https://www.mhc.tn.gov.in/judis                 ( Uploaded on: 25/10/2025 04:04:44 pm )
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                                                             JUDGMENT

When the matter was taken up for hearing on 10.10.2025, there was

no representation for the appellants and the matter was directed to be posted

on 17.10.2025. Again on 17.10.2025 there was no representation for the

appellants and the matter was directed to be posted under the caption 'for

dismissal' on 22.10.2025. Even today, there is no representation for the

appellants either in person or through counsel. Accordingly, this Second

Appeal is dismissed for non-prosecution. No costs. Consequently,

connected Civil Miscellaneous Petition is closed.

22.10.2025

smv

Index:Yes/No Neutral Citation:Yes/No

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 04:04:44 pm )

To

1.The II Additional District & Sessions Court, Salem.

2.The I Additional Subordinate Court, Salem.

3.The Section Officer, VR Section, Madras High Court.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 04:04:44 pm )

P.DHANABAL,J.

smv

22.10.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 04:04:44 pm )