Citation : 2022 Latest Caselaw 15323 Mad
Judgement Date : 14 September, 2022
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 14.09.2022
CORAM:
THE HON'BLE MR.JUSTICE K.MURALI SHANKAR
M.P.(MD)No.1 of 2015
in
M.P.(MD)No.1 of 2007
in
A.S.(MD) SR. No.19431 of 2007
and
A.S.(MD) SR. No.19431 of 2007
Subburaman ... Petitioner/Petitioner/Appellant
Vs.
1.C.Subbaiah Naidu (Died)
2.P.Nagalakshmi (Died)
3.K.Kantha
4.S.Padmanapan
5.S.Kalaiselvi
6.The Assistant Commissioner,
Department of Hindu Religious
and Charitable Endowment,
having the office at Chittirai
Street, Madurai.
7.The Commissioner,
Hindu Religious and Charitable
Endowment Department,
Nungambakkam High Road,
Chennai.
8.K.Govindasamy Naidu ... Respondents/Respondents/Respondents
https://www.mhc.tn.gov.in/judis
2
9. Perumal Naidu
10.Upendran ... Proposed Respondents 9 & 10/Legal
heirs of deceased 2nd respondent
Prayer in M.P.(MD)No.1 of 2015 : This Miscellaneous Petition filed under
Section 5 of the Limitation Act, to condone the delay of 2684 days in filing the
petition to set aside the abatement in M.P.(MD)No.1 of 2007 in A.S.
(MD)SR.No.19431 of 2007 on the file of this Court due to the death of the
second respondent.
Prayer in A.S(MD)SR.No.19431 of 2007 : This Appeal Suit filed under
Section 70(2) of Tamil Nadu Hindu Religious and Charitable Endowments Act,
1959 r/w order 41 r/w Section 96(1) of Civil Procedure Code, to call for the
records and set aside the judgment and decree dated 21.04.2004 in O.S.No.
186 of 1993 on the file of the Additional Subordinate Judge, Dindigul, and
allow this appeal with costs.
For Petitioner : Mr.H.Lakshmi Shankar
For Respondents : No appearance for R3 to R5 and R8 to R10
Mr.N.Muthu Vijayan
Special Government Pleader for R6 & R7
ORDER
This Miscellaneous Petition has been filed seeking orders to condone
the delay of 2684 days in filing the petition to set aside the abatement in M.P. https://www.mhc.tn.gov.in/judis
(MD)No.1 of 2007 in A.S.(MD)SR.No.19431 of 2007 caused due to the death
of the second respondent.
2. When the matter is taken up for hearing today, the learned counsel
for the petitioner submitted that the parties have not turned up and they
have not complied with the orders of this Court dated 01.09.2022. Hence, this
petition is dismissed. Consequently, A.S.(MD)SR.No.19431 of 2007 stands
rejected at the SR stage itself. No costs. M.P.(MD)Nos.1 of 2007 and 2 & 3 of
2015 stand dismissed.
14.09.2022 Index :yes/No Internet:yes/No csm
https://www.mhc.tn.gov.in/judis
K.MURALI SHANKAR,J.
csm
M.P.(MD)No.1 of 2015 in M.P.(MD)No.1 of 2007 in A.S.(MD) SR. No.19431 of 2007 and A.S.(MD) SR. No.19431 of 2007
14.09.2022
https://www.mhc.tn.gov.in/judis
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