Kannia Thambiran vs Kaliamman Temple
2022 Latest Caselaw 6867 Mad

                                                                                 S.A..No.624 of 2011



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED :     01.04.2022

                                                      CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                 S.A.No. 624 of 2011
                                                         and
                                       C.M.P. Nos.19700, 19698 & 19696 of 2021

                     1. Kannia Thambiran
                     2. Thirunavukkarasu Thambiran                               ... Appellants
                                                         Vs.
                     1. Kaliamman Temple
                     2. Drowbathiamman Koil
                     3. Agathya Vinayagar Koil
                      1 to 3 rep. by Trustee/Administrator
                     Vedachala Gounder, S/o. Kandasami Gounder
                     Kavedu Village, Vandavasi Taluk
                     Thiruvannamalai Distr.

                     4. Ramalingam
                     5. Venkatesan @ Manogaran
                     6. A. Ramachandran
                     7. U.J. Munusamy
                     8. District Collector,
                        Thiruvannamalai District, Thiruvannamalai           ... Respondents

                     Prayer: Second Appeal filed under Section 100 CPC against the decree
                     and judgment dated 28.02.2006 passed in A.S.No.15 of 2005 on the file
                     of the Subordinate Judge, Cheyyar, Thiruvannamalai District,reversing
                     the decree and judgment dated 24.02.2004 passed in O.S. No.439 of 1995
                     on the file of the District Munsif cum Judicial Magistrate, Vandavasi.

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                S.A..No.624 of 2011




                                   For Appellants    : Mr.P. Seshadri
                                   For R4, R6 & R7   : Mr. S.D. Santhana Krishnan
                                   For R8            : Dr. S. Suriya
                                                       Additional Government Pleader


                                                   JUDGMENT

A perusal of the records shows that the trustee of the

respondents 1 to 3 temples is dead and the fifth respondent also died long

back and till date no steps have been taken by the appellants' counsel in

this regard.

2. In view of the above, this Second Appeal is dismissed as

abated. No costs. Consequently, connected Civil Miscellaneous

Petitions are closed.

01.04.2022

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

https://www.mhc.tn.gov.in/judis S.A..No.624 of 2011

1. The Subordinate Judge, Cheyyar, Thiruvannamalai District.

2. The District Munsif cum Judicial Magistrate, Vandavasi.

3. District Collector, Thiruvannamalai District, Thiruvannamalai

3. The Section Officer, VR Section, High Court, Madras

https://www.mhc.tn.gov.in/judis S.A..No.624 of 2011

R. HEMALATHA, J.

bga

S.A.No. 624 of 2011

01.04.2022

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