P.Ramakrishnan vs Arulmigu Chidambareswarar And ...
2022 Latest Caselaw 1755 Mad

                                                                         S.A.Nos.1222 to 1225 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 03.02.2022

                                                  CORAM
                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                          S.A.Nos.1222 to 1225 of 2010
                                                      and
                                             M.P.Nos.1 to 1 of 2010


                  P.Ramakrishnan                                       .. Appellant in all S.As.

                                                            Vs

                  Arulmigu Chidambareswarar and Kesavaperumal
                  Temple is a Public Religious Charitable Institution,
                  Rep. by its Fit person cum Executive Officer,
                  Having office at the above said temple premises,
                  Madras.                                           ..Respondent in all S.A.s

                  Common Prayer: The Second Appeals are filed under Section 100 of
                  C.P.C. against the judgment and decree passed in A.S.Nos.639, 640,
                  641 & 642 of 2005 on the file of VI Additional Judge, City Civil Court,
                  Chennai dated 21.09.2007 confirming the judgment and decree passed
                  in O.S.Nos.795, 799, 800 & 840 of 1995 on the file of V Assistant
                  Judge, City Civil Court, Chennai dated 18.04.2005.

                                  For Appellant         :        No appearance
                                  in all S.As.

                                  For Respondent        :        No appearance
                                  in all S.As.


                                              COMMON JUDGMENT


                            When these appeals came up for hearing on 28.01.2022, there

                  was no representation on either side. Hence, these cases were directed



https://www.mhc.tn.gov.in/judis
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                                                                              S.A.Nos.1222 to 1225 of 2010

                                                                               R. PONGIAPPAN, J.

rsi

to be listed under the caption 'For Dismissal' on 03.02.2022.

Accordingly, these cases were listed today under the caption 'For

dismissal'.

2. Even today (03.02.2022), when the matter was called, there is

no representation on behalf of the appellant as well as the respondent

either in person or through counsel. Hence, these Second Appeals are

dismissed for non prosecution. No costs. Consequently, connected

miscellaneous petitions are closed.

                                                                                           03.02.2022

                  Internet :         Yes/No
                  Index    :         Yes/No
                  rsi

                  To

1.The VI Additional Judge, City Civil Court, Chennai.

2.The V Assistant Judge, City Civil Court, Chennai.

S.A.Nos.1222 to 1225 of 2010 and M.P.Nos.1 to 1 of 2010 https://www.mhc.tn.gov.in/judis