M.Pandi vs Appiya Nagendraiyer Nager
2022 Latest Caselaw 13854 Mad

                                                                      A.S.(MD) No.15 of 2010


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 03.08.2022

                                                   CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                             A.S.(MD).No.15 of 2010
                                                      and
                                             M.P.(MD).No.2 of 2010


                     1.M.Pandi
                     2.V.Jeyaraman                                         ...Appellants

                                                   -Vs-
                     1.Appiya Nagendraiyer Nager
                       Poojai Vagaiyara Anna Samaradhanai
                       Dharma Trust claimed to be the Trustees
                       A.R.Raman,
                       S/o.Rajagopal Iyer,
                       No.720, Tamil Nadu Housing Board Colony,
                       Velacery,
                       Chennai 600 042.

                     2.A.V.Kuppusamy
                     3.A.R.Murugan
                     4.A.R.Mohanram
                     5.A.K.Ganesh Babu
                     6.A.K.Kumaran Babu
                     7.S.Martin
                     8.Appiya Nagendraiyer Nager



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https://www.mhc.tn.gov.in/judis
                                                                                A.S.(MD) No.15 of 2010


                        Poojai Vagaiyara Anna Samaradhanai
                        Dharma Trust,
                        Nager Poojai Vagaiyara Koil Trust,
                        through its worshippers,
                        T.A.Anandamoorthy,
                        S/o.Achuthan,
                        No.2/27, Main Road,
                        Uthankudi Village,
                        Madurai District.

                     9.N.S.Lengaram (died)
                     10.Ayyammal

                     R9 dead. Memo recorded.
                     Legal heirs of R9 in A.S.No.15 of 2010 and
                     R10 in M.P.No.2 of 2010 in A.S.No.15 of 2010 need not
                     be impeladed as per Memo in USR.No.192/12 dated 12.02.2012 recorded
                     vide order dated 22.03.2012 inA.S.No.15 of 2010,
                     6/2009, 1/2011 and 640 of 2011.

                                                                                  ... Respondents


                     PRAYER: Appeal Suit is filed under Section 96 of the Civil Procedure
                     Code, against the judgment and decree dated 03.12.2008 made in O.S.No.48
                     of 2005 on the file of the Additional District Judge (Fast Track Court No.I),
                     Madurai.

                                         For Appellant       : Mr.C.Gangai Amaran
                                         For R1 to R7        : Mr.D.Nallathambi



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https://www.mhc.tn.gov.in/judis
                                                                                    A.S.(MD) No.15 of 2010


                                             For R8              : No appearance


                                                      JUDGMENT

Though the learned counsel for the appellants is present, he is not

ready to argue the matter and the matter is pending from 2010 without any

progress. Therefore, this Appeal Suit is dismissed for non-prosecution. No

costs. Consequently, the connected Miscellaneous Petition is closed.

03.08.2022

akv

To

1. The Additional District Judge (Fast Track Court No.I), Madurai.

2. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis A.S.(MD) No.15 of 2010

P.VELMURUGAN,J.

akv

A.S.(MD).No.15 of 2010

03.08.2022

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