Lakshminarayana Iyer vs Sampooranam
2021 Latest Caselaw 12573 Mad

                                                         S.A.No.731 of 2012
          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                           DATED: 28.06.2021

                                 CORAM

                 THE HON'BLE MR.JUSTICE C.SARAVANAN

                           S.A.No.731 of 2012
                                  and
                            M.P.No.1 of 2012

Sre.Varadharaja Perumal Temple
Kolanalli represented by its heridatary
Trustees:-
1. Lakshminarayana Iyer
Ramakrishna Iyer (died)
Gurusamy Iyer (died)
2.Murugesan
3.Geetha
4.Subbulakshmi
5.Narmadha
6.Padmavathi
7.Pushpalatha
8.Chitra
9.R.Santhanalakshmi
10.R.Mounambigai
11.Dhanakshmi
12.Shanmugapriya
13.Senthil @ Subramani                          ... Appellants

                                   Vs.

1.Sampooranam
2.Gopalakrishnan
3.Arunachalam
4.Mani @ Thirumoorthy
5.Dr.Gomathi
6.Rangayanaki
7.Babu @ Thinagaran

_________
Page No 1 of 4
                                                             S.A.No.731 of 2012
8.Vijayan @ Varadharajan
9.Manjula                                            ... Respondents

       Second Appeal filed under Section 100 of C.P.C., against the
Judgment and Decree dated 18.12.2010 made in A.S.No.52 of 2009 on
the file of the First Additional Sub Court, Erode confirming the Judgment
and Decree dated 27.02.2009 in O.S.No.94 of 2006 on the file of the
District Munsif-cum-Judicial Magistrate, Kodumudi.

                 For Appellants   : Mr.D.Gopal
                 For Respondents :
                 For R1 to R3     : Mr.K.R.Nishanth
                                    for Mr.V.P.Sengottuvel
                 For R4 to R9     : Mr.K.Surendranath
                                JUDGMENT

The appellants/plaintiffs have filed the present second appeal

against the Judgment and decree dated 18.12.2010 passed by the Learned

I Additional Subordinate Judge, I Additional Sub Court, Erode in

A.S.No.52 of 2009 confirming the Judgment and decree dated 27.02.2009

passed by the Learned District Munsif-cum-Judicial Magistrate, District

Munsif-cum-Judicial Magistrate Court, Kodumudi in O.S.No.94 of 2006.

st rd

2. Mr.K.R.Nishanth, learned representing counsel for the 1 to 3

respondents, on record submits that the suit property has been handed

over to the appellants/plaintiffs. The learned counsel for the appellants

has also confirms the same.

_________ Page No 2 of 4 S.A.No.731 of 2012

3. Recording the submission made by the learned representing

st rd

counsel for the 1 to 3 respondents, this Second Appeal is Dismissed as

Infructuous. No costs. Consequently, connected Miscellaneous Petition

is closed.

28.06.2021

arb Internet : Yes / No Index : Yes/No Speaking Order/Non-speaking Order

To:

1.The First Additional Sub Court, Erode.

2.The District Munsif-cum-Judicial Magistrate Court, Kodumudi.

C.SARAVANAN, J.

arb

_________ Page No 3 of 4 S.A.No.731 of 2012

S.A.No.731 of 2012 and M.P.No.1 of 2012

28.06.2021

_________ Page No 4 of 4