T.Arulappan vs Arulmighu Kalamega Perumal Thirukoil
2023 Latest Caselaw 15862 Mad

Citation : 2023 Latest Caselaw 15862 Mad
Judgement Date : 7 December, 2023

Madras High Court

T.Arulappan vs Arulmighu Kalamega Perumal Thirukoil on 7 December, 2023

                                                                            S.A.Nos.1061 to 1065 of 2004


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 07.12.2023

                                                        CORAM

                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                          S.A.Nos.1061 to 1065 of 2004 &
                                          C.M.P.Nos.7971 to 7975 of 2004

                     T.Arulappan                             ...Appellant in S.A.No.1061 of 2004
                     A.Kulanthai Ammal                       ...Appellant in S.A.No.1062 of 2004
                     K.P.Karuppiah                           ...Appellant in S.A.No.1063 of 2004
                     N.Lakshmanan                            ...Appellant in S.A.No.1064 of 2004
                     V.Meenakshi                             ...Appellant in S.A.No.1065 of 2004
                                                       vs.
                     Arulmighu Kalamega Perumal Thirukoil,
                     Thirumugur Sub Temple of
                      Arulmighu Kallazhagar Thirukoil,
                     Rep. by its Executive Officer,
                     Puliyurvudayan,
                     Azhagar Koil - 625 301,
                     Melur Taluk, Madurai District.        ... Respondent in all appeals


                     Common Prayer: Second Appeals filed under Section 100 of the Code
                     of Civil Procedure against the Judgment and Decree dated 31.10.2002
                     in A.S.Nos.62, 63, 65, 66 and 67 of 2002 on the file of the II Additional
                     Subordinate Judge, Madurai confirming the Judgment and Decree dated
                     11.09.2001 in O.S.Nos.166, 255, 406, 79 and 257 of 1981 respectively
                     on the file of the District Munsif, Melur.




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                           S.A.Nos.1061 to 1065 of 2004


                     In all appeals,

                     For Appellant                :     No appearance

                     For Respondent               :     Mr.S.Manohar


                                                  COMMON JUDGMENT

Based on the Memos dated 31.10.2023 filed by the learned

counsel for the appellant in all the appeals respectively stating that he

reports 'no instructions', by an order of this Court dated 29.11.2023,

Registry was directed to delete the name of the counsel and print the

names of the appellants. Accordingly, the names of the appellants have

been printed in the cause list today. The respondent is represented

through counsel.

2. The Second Appeals are dismissed for non-prosecution. No

costs. Consequently, the connected Miscellaneous Petitions are closed.

07.12.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi