Guljar Begum vs Khaja Mohideen ...
2026 Latest Caselaw 15 Mad

Madras High Court

Guljar Begum vs Khaja Mohideen ... on 5 January, 2026

                                                                   1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 05.01.2026

                                                             CORAM:

                                      THE HONOURABLE MRS.JUSTICE N.MALA

                                          S.A(MD)NOs.301 and 302 OF 2007


                     Guljar Begum                            : Plaintiff/Appellant/Appellant in
                                                                    both appeals


                                                   .vs.


                     Khaja Mohideen                          :Defendant/Respondent/Respondent in
                                                                   both appeals



                     COMMON PRAYER: Second Appeals filed under Section 100 of
                     Civil Procedure Code against the judgment and decree passed in
                     A.S.Nos.140 and 141            of 2006, dated 07.11.2006, on the file of
                     Principal Subordinate Judge, Tirunelveli confirming the judgment
                     and decree passed in O.S.Nos.97 and 99 of 2000, dated 28.03.2006,
                     on the file of District Munsif- cum- Judicial Magistrate, Nanguneri.


                                       For Appellant               :Mr.M.P.Senthil
                                       in both appeals

                                       For Respondent               :No appearance
                                       in both appeals


                                                      COMMON JUDGMENT

************************

The learned counsel for the appellant submits that the sole

respondent in the Second Appeals died as early as in the year 2021

https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 11:04:29 am )

and till date, no steps were taken to implead the legal heirs of the

decesed sole respondent. The learned counsel further submits that

the appellant had purchased the property from the respondent.

2.Recording the above submissions made by the learned

counsel for the appellant, these Second Appeals are dismissed as

abated. No costs.

05.01.2026

NSC :Yes/No Index:Yes/No Internet:Yes/No

vsn

To

1.The Principal Subordinate Judge, Tirunelveli.

2.The District Munsif cum Judicial Magistrate, Nanguneri.

Copy to

The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 11:04:29 am )

N.MALA, J.

vsn

COMMON JUDGMENT MADE IN S.A(MD)Nos.301 and 302 of 2007

05.01.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 11:04:29 am )