Rengaraju Mastri vs The Idol Of Arulmighu ...
2022 Latest Caselaw 586 Mad

                                                          1

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATE: 10.01.2022

                                                       CORAM

                                   THE HON'BLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

                                               S.A.(MD) No.195 of 2012


                     1. Rengaraju Mastri
                     2. Rengaraj
                     3. Rajagopal
                     4. Kannan
                     5. Vijayarani
                     6. N.Renuga
                     7. Premalatha
                     8. Kamalathammal
                     9. Govindasamy Mastri
                     10.Ramanujam
                     11. Yasodha                                              ...Appellants


                                                          vs.


                     1. The Idol of Arulmighu Renganathaswamy
                        Srirangam,
                        Rep. by its Executive Officer.
                     2. Shanthi
                     3. Selvam
                     4. Subramani
                     5. Shankar                                          ... Respondents




https://www.mhc.tn.gov.in/judis
                                                              2



                                  Second Appeal filed under Section 100 of CPC to set aside the

                     decree and judgment dated 31.10.2011 made in A.S. No.15 of 1998

                     on the file of the I Additional Sub Court, Trichy reversing the judgment

                     and decree dated 01.10.1997 made in O.S. No.9 of 1974 on the file of

                     the District Munsif Court, Trichy



                                  For Appellant     : No appearance

                                  For Respondents   : Mr. M. Saravanan for R1

                                                     Mr. T. Lenin Kumar for R5

                                                     R2- Dismissed


                                                         JUDGMENT

When the matter is taken up for hearing on 13.12.2021, there

was no representation on behalf of the appellant, thereby the matter

was ordered to be listed on 06.01.2022. Again when the matter came

up for hearing on 06.01.2022, there was no representation for the

appellant, thereby the matter was ordered to be listed under the

caption 'for dismissal' on 10.01.2022.

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

2. Even today (10.01.2022), there is no representation for the

appellant. Hence the matter is dismissed for non prosecution. No

costs.

10.01.2022 Index: Yes/No.

Internet: Yes/No.

aav

Note: In view of the present lock down owing to COVID 19 pandemic, a web copy of the order may be utilised 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.

To

1. The I Additional Sub Court, Trichy

2. The District Munsif Court, Trichy

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

V. BHAVANI SUBBAROYAN, J.

aav

S.A.(MD) No.195 of 2012

10.01.2022

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