Sri Ramakrishna Tapovanam ... vs Gunasekaran
2021 Latest Caselaw 5635 Mad

                                                                        A.S.(MD).No.12 of 2014

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 03.03.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
                                               A.S.(MD).No.12 of 2014
                                                         and
                                               M.P.(MD).No.1 of 2014
                      Sri Ramakrishna Tapovanam Tirupparaithurai
                      A registered Society,
                      Represented by its Secretary, Tirupparaithurai,
                      Tiruchirappalli Taluk,
                      Trichirappalli District.                : Appellant / 1st Defendant
                                                          Vs.

                      The Idols of Sri Muthalamman and Sri Malai Tambiran at Kodangipatti
                      represented by their Hereditary Trustees.
                      1.Gunasekaran
                      2.Palaniswamy                 : 1st and 2nd Respondents / Plaintiffs
                      3.Sri.Swami Athamananda
                      4.Smt.Paranjothiammal
                      5.Machammal
                      6.The Commissioner,
                        HR & CE, Chennai,
                        having office at Chennai-34.
                      7.The Joint Commissioner,
                        HR & CE, Tiruchirappalli, having Office at Trichy-6.
                      8.The Registrar,
                        Bharathidasan University,
                        Tiruchirappalli,
                        having Office at Tiruchirappalli-24. : Respondents 3 to 8 /
                                                                         Defendants 2 to 7

                      1/4




http://www.judis.nic.in
                                                                         A.S.(MD).No.12 of 2014

                      Prayer : Appeal is filed under Section 96 of the Code of Civil Procedure
                      praying to set aside the decree and judgment 16.12.2013 made in O.S.No.
                      22 of 2005, on the file of the learned Principal District Judge, Karur.
                                For Appellant        : Mr.T.Antony Arulraj
                                For R-1 & R-2        : Mr.M.P.Senthil
                                For R-3              : Dispensed with
                                For R-4 & R-5        : Mr.M.R.Srinivasan
                                For R-6 & R-7        : Mr.J.Gunaseelan Muthiah
                                                     Additional Government Pleader
                                For R-8              : Mr.A.L.Kannan
                                                       ********
                                                 JUDGMENT

***********

This Appeal has been filed as against the finding of the Court

below in decreeing the suit for recovery of possession.

2. It is submitted by the learned counsel for the appellant that

now the appellant has approached the Department for fresh lease in

respect of 50 acres of land and the Department has conducted an

inspection and also demarcated the area to be leased to the appellant. It

is further submitted by the appellant that nothing further is required to be

tried in this appeal.

http://www.judis.nic.in A.S.(MD).No.12 of 2014

3. In view of the submission made by the learned counsel for

the appellant, the appeal stands dismissed. It is for the appellant to work

out their remedy before the concerned Department and expedite the

proceedings before the Department for fresh lease. No costs.

Consequently, the connected miscellaneous petition is closed.

                                                                          03.03.2021

                      Index     : Yes/No
                      Internet : Yes/No
                      tsg
                      To

1.The Principal District Judge, Karur.

2.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in A.S.(MD).No.12 of 2014

N.SATHISH KUMAR, J

tsg

Judgment made in A.S.(MD).No.12 of 2014

Dated: 03.03.2021

http://www.judis.nic.in