Unknown vs Arulmighu Kalyanavenkatarama ...
2022 Latest Caselaw 15384 Mad

                                                                                   S.A.No.367 of 2007

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 15.09.2022

                                                     CORAM

                         THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                                S.A.No.367 of 2007
                                                 M.P.No.2 of 2007

                  1.K.S.Vijayaraghavan
                  2.K.S.Govindarajan
                    (Cause title accepted vide order of
                    Court dated 16.03.2009 made
                     in M.P.No.1 of 2007).                                 .. Appellants
                                                       Versus

                  1.Arulmighu Kalyanavenkatarama Swamy Temple
                    Rep. by fit person and Executive Officer
                   Arulmigu Patteswarasamy Temple,
                   Porur, Coimbatore.

                  2.K.S.Venugopal @ Murali
                  3.Syed Mohammed
                  4.R.Palaniappan
                  5.R.Gopal
                  6.R.Gurusamy
                  7.R.Mahalingam                                     .. Respondents

                         This Second Appeal has been filed under Section 100 of C.P.C., against
                  the judgment and decree made in A.S.No.20 of 2005 dated 22.12.2005 by the I
                  Additional Subordinate Court, Coimbatore A.S.No.20 of 2005 in reversing the
                  judgment and decree made in O.S.No.1616 of 1994 dated 30.03.2004 by
                  Principal District Munsif Court, Coimbatore.

                  For Appellants            :     No Appearance
                  For R1                    :     Mr.N.Manokaran
                  For R3                    :     No Appearance
https://www.mhc.tn.gov.in/judis


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                                                                                    S.A.No.367 of 2007



                                                                   KRISHNAN RAMASAMY, J.,


                                                                                                  gbi

                                                     JUDGMENT

When this Second Appeal came up for hearing on 08.09.2022, there was

no representation for the appellants. However, with a view to afford an

opportunity to the appellants, the Second Appeal was directed to be posted

today i.e., on 15.09.2022 under the caption 'for dismissal'. Even today, there is

no representation for the appellants. It appears that the appellants are not

interested in prosecuting the appeal further. Hence, this Second Appeal is

dismissed for non-prosecution. No costs. Consequently, connected

Miscellaneous Petition is cloed.

15.09.2022

gbi

S.A.No.367 of 2007

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