Madras High Court
Abel Jeganathan vs Indian Bendhagosthe Assembly ... on 29 November, 2021
S.A.Nos.2065 to 2068 of 2002
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.11.2021
CORAM
THE HONOURABLE MRS. JUSTICE J.NISHA BANU
S.A.Nos.2065 to 2068 of 2002
S.A.No.2065 of 2002
Abel Jeganathan .... Appellant
Vs.
Indian Bendhagosthe Assembly Trust,
Coimbatore,
Rep.by its President
Rev.Jobe Gnanaprakasam,
No.473, Cross-cut-Road,
Tatabad, Coimbatore – 641 012. .... Respondent
Second Appeal filed under Section 100 of the Code of Civil
Procedure against the decree and judgement dated 12.03.2001 passed in
A.S.No.118 of 2000 by the learned Principal Judge, Nagapattinam,
confirming the decree and judgement passed in O.S.No.186 of 1999, by the
learned Principal Judge, Mayiladuthurai on 19.04.2000.
S.A.No.2066 of 2002
Abel Jeganathan .... Appellant
Vs.
https://www.mhc.tn.gov.in/judis
S.A.Nos.2065 to 2068 of 2002
Indian Bendhagosthe Assembly Trust,
Coimbatore,
Rep.by its President
Rev.Jobe Gnanaprakasam,
No.473, Cross-cut-Road,
Tatabad, Coimbatore – 641 012. .... Respondent
Second Appeal filed under Section 100 of the Code of Civil
Procedure against the decree and judgement dated 12.03.2001 passed in
A.S.No.119 of 2000 by the learned Principal Judge, Nagapattinam,
confirming the decree and judgement passed in O.S.No.206 of 1994, by the
learned Principal Judge, Mayiladuthurai on 19.04.2000.
S.A.No.2067 of 2002
Indian Bendagosthe Assembly Trust,
Sirkali Branch, rep.by its Pastor
Abel Jeganathan .... Appellant
Vs.
1.Indian Bendhagosthe Assembly Trust,
Coimbatore, Rep.by its President
Rev.Jose Gnanaprakasam,
473, Cross-cut-Road,
Tatabad, Coimbatore – 641 012.
2.Indian Bendhagosthe Assembly's
Thanjavur District,
Central Pastor T.Jacob Manoharan,
Post Box No.30, 133/31,
Railway New Road, Kumbakonam. .... Respondents
https://www.mhc.tn.gov.in/judis
S.A.Nos.2065 to 2068 of 2002
Second Appeal filed under Section 100 of the Code of Civil
Procedure against the decree and judgement dated 12.03.2001 passed in
A.S.No.139 of 2000 by the learned Principal District Judge, Nagapattinam,
confirming the decree and judgement passed in O.S.No.180 of 1999, by the
learned Principal Sub Judge, Mayiladuthurai on 19.04.2000.
S.A.No.2068 of 2002
Indian Bendegosthe Assembly Trust,
Sirkali Branch, rep.by its Pastor
Abel Jeganathan .... Appellant
Vs.
1.Indian Bendhagosthe Assembly Trust,
Coimbatore, Rep.by its President
Rev.Jose Gnanaprakasam,
473, Cross-cut-Road,
Tatabad, Coimbatore – 641 012.
2.Indian Bendhagosthe Assembly's
Thanjavur District,
Central Pastor T.Jacob Manoharan,
Post Box No.30, 133/31,
Railway New Road, Kumbakonam. .... Respondents
Second Appeal filed under Section 100 of the Code of Civil
Procedure against the decree and judgement dated 12.03.2001 passed in
A.S.No.138 of 2000 by the learned Principal District Judge, Nagapattinam,
confirming the decree and judgement passed in O.S.No.180 of 1999, by the
learned Principal Sub Judge, Mayiladuthurai on 19.04.2000.
https://www.mhc.tn.gov.in/judis
S.A.Nos.2065 to 2068 of 2002
For Appellants : No appearance
(in all Second Appeals)
COMMON JUDGMENT
When the matter was came up for hearing on 25.11.2021, there was
no representation for the appellants and hence, the case was directed to be
listed under the caption 'for dismissal' on 29.11.2021.
2.Even, today there is no representation for the appellants. Hence,
these Second Appeals are dismissed for non-prosecution. No costs.
29.11.2021
Index: Yes/ No
Internet: Yes/No
ms
https://www.mhc.tn.gov.in/judis
S.A.Nos.2065 to 2068 of 2002
To
1.The Principal District Judge,
Nagapattinam.
2.The Principal Sub Judge,
Mayiladuthurai.
https://www.mhc.tn.gov.in/judis
S.A.Nos.2065 to 2068 of 2002
J.NISHA BANU, J.,
ms
S.A.Nos.2065 to 2068 of 2002
29.11.2021
https://www.mhc.tn.gov.in/judis
