Mookiah @ Mookka Nadar vs Arulmigu Somasundara Vinayagar ...
2021 Latest Caselaw 20478 Mad

                                                                                   S.A.(MD)No.638 of 2006


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 05.10.2021

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.(MD)No.638 of 2006
                                                            and
                                                    M.P.(MD)No.1 of 2006

                Mookiah @ Mookka Nadar                                ... Appellant


                                                            Vs.

                Arulmigu Somasundara Vinayagar Temple
                Through its Huqdar Velayutha Moopanar,
                Senaiyar Street,
                Eruvadi & P.O.
                Nanguneri Taluk,
                Tirunelveli District.                                    ... Respondent


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree of the Learned Principal Sub Judge,
                Tirunelveli dated 20.03.2006 in A.S. No. 282 of 2005 reversing the judgment
                and decree of the Learned District Munsif Cum Judicial Magistrate, Nanguneri
                dated 21.04.2004 in O.S. No.82 of 1999.

                                   For Appellant      : Mr.J.Ashok

                                   For Respondent : Mr.S.Sivathilakar




https://www.mhc.tn.gov.in/judis/
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                                                                                    S.A.(MD)No.638 of 2006




                                                    JUDGEMENT

The sole appellant has passed away. The learned Counsel

appearing for the appellant informs the Court that the legal representatives have

not come forward to prosecute the matter. Hence the second appeal is

dismissed as withdrawn. No Costs. Consequently, connected miscellaneous

petition is closed.

                                                                                05.10.2021
                Index              : Yes / No
                Internet           : Yes/ No
                btr/ias

Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1.The Principal Sub Court, Tirunelveli.

2.The District Munsif Cum Judicial Magistrate Court, Nanguneri.

https://www.mhc.tn.gov.in/judis/

S.A.(MD)No.638 of 2006

Copy to:

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

https://www.mhc.tn.gov.in/judis/

S.A.(MD)No.638 of 2006

G.R.SWAMINATHAN, J.

btr/ias

S.A.(MD)No.638 of 2006

05.10.2021

https://www.mhc.tn.gov.in/judis/