R.Barathy vs Sri Shiymala Devi Amman Kovil
2022 Latest Caselaw 363 Mad

                                                                              C.M.S.A.(MD)No.20 of 2011

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 06.01.2022

                                                    CORAM :

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                          C.M.S.A.(MD)No.20 of 2011
                                                    and
                                            M.P(MD)No.2 of 2011
                  1.R.Barathy
                  2.R.Nethaji
                  3.R.Tagoor
                  4.R.Muthulakshmi                            ...Appellants/Appellants

                                                       Vs.


                  1.Sri Shiymala Devi Amman Kovil,
                    Milagumari Chetty Street,
                    Karanthai,
                    Thanjavur Town and Munsifi,
                    Rep. by its Trustee Jayavel,
                    S/o.Balasubramanian,
                    Karanthai,
                    Thanjavur Town and Munsifi.

                  2.K.Raju                                    ...Respondents/Respondents

                  PRAYER: Civil Miscellaneous Second Appeal filed under Order 21 Rule 97
                  r/w 100 of Civil Procedure Code, to set-aside the judgment and decree, dated
                  29.07.2008 made in A.S.No.24 of 2007 on the file of the Additional
                  Subordinate Judge, Thanjavur, confirming the judgment and decree, dated
                  20.12.2006 made in E.A.No.9 of 2005 in E.P.No.34 of 2004 in O.S.No.404 of
                  2002 on the file of the District Munsif Court, Thanjavur.

                 1/4
https://www.mhc.tn.gov.in/judis
                                                                            C.M.S.A.(MD)No.20 of 2011

                                       For Appellants   :No Appearance
                                       For Respondents :No Appearance


                                                  JUDGMENT

When the Civil Miscellaneous Second Appeal was taken up for

hearing on 21.12.2021, there was no representation for the appellants and

therefore, the matter was posted under the caption 'for dismissal' on

06.01.2022. Even today, i.e., 06.01.2022 there is no representation for the

appellants.

2. In view of the same, the Civil Miscellaneous Second Appeal is

dismissed for non prosecution. No costs. Consequently connected

miscellaneous petition is closed.

06.01.2022

Index :Yes/No Internet:Yes/No vsd

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.

https://www.mhc.tn.gov.in/judis C.M.S.A.(MD)No.20 of 2011

To

1.The Additional Subordinate Judge, Thanjavur.

2.The District Munsif Court, Thanjavur.

3.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.S.A.(MD)No.20 of 2011

S.ANANTHI, J.

vsd

C.M.S.A.(MD)No.20 of 2011 and M.P(MD)No.2 of 2011

06.01.2022

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