Madras High Court
M.Ismail vs M.Fathima Beevi on 24 January, 2020
Author: V.Parthiban
Bench: V.Parthiban
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IN THE HIGH COURT OF JUDICATURE OF MADRAS
Dated : 24.01.2020
CORAM:
THE HONOURABLE MR.JUSTICE V.PARTHIBAN
Second Appeal No.1304 of 2008
M.Ismail ...Appellant
Vs.
M.Fathima Beevi .... Respondent
Second Appeal filed against the judgement and decree dated
18.11.2005, passed by the Additional Subordinate Judge,
Mayiladuthurai, in A.S.No.96 of 2005, confirming the judgement and
decree dated 23.06.2005, passed by the Additional District Munsif
Court, Mayiladuthurai, in O.S.No.14 of 2003.
For Appellant :: No appearance
For respondent :: Mr.A.Ajimath Begam
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2
V.PARTHIBAN,J.
msk
JUDGMENT
When the matter came up before this Court on 13.01.2020, there was no representation on behalf of the appellant and hence, the matter was directed to be posted today(24.01.2020) under the caption 'for dismissal'. Even today, when the matter is called, there is no appearance on behalf of the appellant. Hence, the Second Appeal stands dismissed for non-prosecution. However, there is no order as to costs.
Msk 24.01.2020
To
1.The Additional Subordinate Judge, Mayiladuthurai.
2.The Additional District Munsif Court, Mayiladuthurai.
S.A.No.1304 of 2008http://www.judis.nic.in 3 http://www.judis.nic.in