Athimoolam vs Sri Kannimaramman Deity
2022 Latest Caselaw 9815 Mad

                                                                        S.A.(MD)No.405 of 2005



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 10.06.2022

                                                     CORAM

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                               S.A.(MD)No.405 of 2005
                     1. Athimoolam
                     2. Arumugham
                     3. Shanmugam                                         ... Appellants
                                                      Vs.
                     1. Sri Kannimaramman Deity
                        Represented by its
                        Hereditary Trustee,
                        Muthial Naidu, Musiri.

                     2. Boopathi Parasuraman

                     3. Ammaiyappa Chettiar

                     4. Chellaperumal

                     5. Chidambaram

                     6. Ramalingam

                     7. Baskar

                     8. Musiri Town Panchayat,
                        Musiri,
                        Represented by its,
                        Executive Officer.                                ... Respondents

                     _________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD)No.405 of 2005

                     PRAYER : Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 23.07.2004 passed in
                     A.S.No.19 of 2001 on the file of the Principal Sub Court, Tiruchy and
                     setting aside the Judgment and Decree dated 25.10.2000 passed in O.S.
                     No.298 of 1985 on the file of the District Munsif Court, Musiri.


                                   For Appellants      :         No appearance
                                   For Respondents     :         Mr.M.Ashok Kumar for R1 and R2
                                                                 No appearance for R3,R5,R6&R8
                                                                 R4&R7 - dismissed vide Court
                                                                 order dated 15.04.2014

                                                      JUDGMENT

When the matter is taken up for hearing, there is no representation

for the appellants.

2. Hence, this Second Appeal is dismissed for non-prosecution.

No costs.

10.06.2022

Index : Yes / No Speaking Order : Yes / No

vji

_________

https://www.mhc.tn.gov.in/judis S.A.(MD)No.405 of 2005

To

1. The Principal Sub Court, Tiruchy

2. The District Munsif Court, Musiri.

3. The Executive Officer, Musiri Town Panchayat, Musiri.

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

_________

https://www.mhc.tn.gov.in/judis S.A.(MD)No.405 of 2005

R. HEMALATHA, J.

vji

S.A.(MD)No. 405 of 2005

10.06.2022

_________

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