Murugesan vs Arulmigu Markapureeswarar ...
2022 Latest Caselaw 9101 Mad

                                                                              S.A.No.397 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 28.04.2022

                                                      CORAM

                          THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                S.A.No.397 of 2013
                                                        and
                                               M.P.Nos. 1 & 2 of 2013

                     Murugesan
                     S/o.Ramalingam                                     ...    Appellant

                                                           Vs

                     Arulmigu Markapureeswarar Temple,
                     Represented by its Trustee,
                     Kandasamy,
                     Illuppaiyur Village,
                     Ariyalur Taluk & District.                         ...    Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C., to set
                     aside the Judgment and Decree dated 20.05.2011 passed in A.S.No.9 of
                     2008 on the file of the Additional District Judge (Fast Track Court),
                     Ariyalur confirming the Judgment and Decree dated 27.11.2002 passed
                     in O.S.No.172 of 2000 on the file of the Additional District Munsif
                     Court, Ariyalur.


                                          For Appellant            : No Appearance

                                          For Respondent           : Mr.K.Rajasekaran



https://www.mhc.tn.gov.in/judis
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                                                                                  S.A.No.397 of 2013

                                                       JUDGMENT

When the matter was taken up for hearing on 26.04.2022, there

was no representation on the side of the appellant and hence, the matter

was directed to be listed on 28.04.2022 under the caption “For

Dismissal”.

2. Even today, there is no representation on the side of the

appellant. Hence, the Second Appeal is dismissed for non prosecution.

Consequently, connected Miscellaneous Petitions are closed. No Costs.

                                                                                        28.04.2022

                     Index             :Yes/No
                     Internet :Yes/No
                     Lpp




                     To

1. The Additional District Judge (Fast Track Court), Ariyalur

2. The Additional District Munsif, Ariyalur.

https://www.mhc.tn.gov.in/judis 2 of 3 S.A.No.397 of 2013

N.ANAND VENKATESH.,J Lpp

S.A.No.397 of 2013 and M.P.Nos. 1 & 2 of 2013

28.04.2022

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