Unknown vs Nammeli Arulmigu Alavandar ...
2022 Latest Caselaw 11686 Mad

                                                                      Tr.A.S.No.148 of 2004


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 01.07.2022

                                                     CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                   and
                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                               Tr.A.S.No.148 of 2004
                                                        and
                                        C.M.P.No.5528, 19641 & 20619 of 2005

                     1.Rajarathinam
                     2.Jayalakshmi
                     3.Sambandam
                     4.Rani Ammal
                     5.Loganayaki
                     6.P.Jothi
                     7.P.Balaraman
                     8.D.Rukmani
                     9.Vasanthakumari
                     10.K.Parthiban
                     11.K.Dhandapani
                     12.Devi Ammal
                     13.D.Kanniappan
                     14.Chinnammal
                     15.Govindan
                     16.Ramalingam
                     17.Soundari
https://www.mhc.tn.gov.in/judis
                     1/4
                                                                         Tr.A.S.No.148 of 2004

                     18.Kumaraswami
                     19.Kamalendri
                     20.Devagi
                     21.Kandhimathi Ammal
                     22.Maniammal
                     23.Sundari                                         .. Appellants/plaintiffs


                     Appellants are represented by their
                     Power Agent R. Kanniappan
                                                           Vs.

                     1.Nammeli Arulmigu Alavandar Naicker Trust
                       represented by its Executive officer,
                       Mamallapuram

                     2.B.Kanniappan

                     3.Kamalakannan

                     4. D. Samandhan
                        rep. by his Power Agent D.Velusamy

                     (R4 impleaded as party respondent vide order
                       of this Court dated 10.06.2014 made in
                       CMP No.83 of 2014 in Tr.A.S.No.148/2004)
                                                                     .. Respondents/defendants

                     Prayer: This Civil Miscellaneous Appeal is filed under Order 6 Rule 14-
                     A of Civil Procedure Code to set aside the decree and judgment in
                     O.S.No.109 of 1994 on the file of the Principal Subordinate Court,
                     Chengalpattu, dated 31.03.1999.
                                       For Appellant         : No appearance
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                                                                          Tr.A.S.No.148 of 2004



                                             For Respondents : M.Aravind Subramanian
                                                               for R4


                                                     JUDGMENT

(Judgment of the Court was delivered by V.M.VELUMANI,J.)

When the matter was taken up for hearing on 29.06.2022, there

was no representation on behalf of the appellant. Hence, the matter was

directed to be posted today under the caption 'for dismissal'. Even today

also, there is no representation for the appellant. Therefore, this Civil

Miscellaneous Appeal is dismissed for default. Consequently, the

connected Miscellaneous Petitions are closed. No costs.

(V.M.V., J) (S.S., J)

01.07.2022

mrp

To

1.The Principal Subordinate Judge, Chengalpattu.

2.The Section Officer, VR Section, High Court, Madras.

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

Tr.A.S.No.148 of 2004

V.M.VELUMANI, J.

and S.SOUNTHAR, J.

mrp

Tr.A.S.No.148 of 2004

01.07.2022

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