Mannu @ Mayilanandam vs Church Of South India Trust ...
2022 Latest Caselaw 15324 Mad

Citation : 2022 Latest Caselaw 15324 Mad
Judgement Date : 14 September, 2022

Madras High Court

Mannu @ Mayilanandam vs Church Of South India Trust ... on 14 September, 2022

                                                                              S.A.Nos.67 and 68 of 2005


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated: 14.09.2022

                                                     CORAM:

                        THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.Nos.67 and 68 of 2005
                                                      and
                                           CMP.Nos.979 and 980 of 2005

                     1. Mannu @ Mayilanandam
                     2. Mani @ Subramanian
                                                            .. Appellants in S.A.No.67 of 2005
                     1. Swamikkannu
                     2. Ramu
                     3. Sekar
                     4. Bhaskar
                     5. Ravi                                .. Appellants in S.A.No.68 of 2005

                                                       Versus

                     1. Church of South India Trust Association,
                        Rep.by the Rev.Singaram Dorairaj,
                        S/o Singaram, Deputy President.
                     2. James D.Isack,
                        S/o Devaseervatham (Rev.),
                        Secretary,
                        Both residing at C.S.I. Diosease of Vellore,
                        Loorcas College Campus, Vellore.

                                                        .. Respondents in S.A.No.67 of 2005

1. Church of South India Trust Association, Rep.by the Rev.Singaram Dorairaj, S/o Singaram, Deputy President.

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

S.A.Nos.67 and 68 of 2005

2. James D.Isack, S/o Devaseervatham (Rev.), Secretary, Both residing at C.S.I. Diosease of Vellore, Loorcas College Campus, Vellore.

3. Jayaraman (The second appeal is dismissed as abated as against the 3rd respondent vide order of Court dated 05.02.2020 in SA.Nos.67 & 68 of 2005)

4. Gopal

5. Rajendran

6. Devaki

7. Rajam

8. Meenakshi

9. Saradhambal (Respondents 4 to 9 are exparte in the Court below) .. Respondents in S.A.No.68 of 2005

Prayer in S.A.No.67 of 2005:- Second Appeal is filed under Section 100 of Civil Procedure Code against the judgment and decree dated 08.04.2003 passed in A.S.No.19 of 2002 on the file of the Additional District Judge (Fast Track Court No.1), Tindivanam reversing the judgment and decree dated 31.01.1997 passed in O.S.No.169 of 1984 on the file of the Additional District Munsif, Tindivanam.

Prayer in S.A.No.68 of 2005:- Second Appeal is filed under Section 100 of Civil Procedure Code against the judgment and decree dated 08.04.2003 passed in A.S.No.162 of 2002 on the file of the Additional District Judge (Fast Track Court No.1), Tindivanam reversing the judgment and decree dated 31.01.1997 passed in O.S.No.170 of 1984 on the file of the Additional District Munsif, Tindivanam.

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

S.A.Nos.67 and 68 of 2005

For Appellants : No Appearance in both cases

For R1 : Mr.M.K.Kabir, Senior Counsel for M/s.A.K.Padma in both cases

For R2 : No Appearance in both cases

COMMON JUDGMENT

When the matters were listed on 08.09.2022, there was no

representation for the appellants. Hence, the appeals were directed to be

posted under the caption "for dismissal" on 14.09.2022 (i.e) today.

Even today, there is no representation for the appellants. Therefore, the

second appeals are dismissed for non-prosecution. No costs.

Consequently, connected Miscellaneous petitions are closed.