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V.Sakthivel vs The Idol Of A/M/Kalyan ...
2023 Latest Caselaw 5210 Mad

Citation : 2023 Latest Caselaw 5210 Mad
Judgement Date : 1 June, 2023

Madras High Court
V.Sakthivel vs The Idol Of A/M/Kalyan ... on 1 June, 2023
                                                                               A.S.(MD)No.220 of 2019


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 01.06.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                              A.S.(MD)No.220 of 2019
                                                       and
                                            C.M.P(MD)No.11829 of 2019
                     V.Sakthivel                             ..Appellant/12th Defendant


                                                         Vs.

                     1.The Idol of A/M/Kalyan Venkataramanasamy,
                       Thanthonimalai,
                       represented by its Executive Officer/
                       Assistant Commissioner,
                       Thanthonimalai,
                       Karur Taluk and District.             ...1st Respondent/Plaintiff

                     2.M.Palanivel
                     3.P.Kannadasan
                     4.M.Manju
                     5.S.Kayalvizhi
                     6.S.Vijayalakshmi
                     7.S.Muruganandham
                     8.J.Saravanan
                     9.V.Subramani
                     10.P.Ravi
                     11.G.Prabavathy
                     12.P.Subramani                            ...Respondents 2 to 12/
                                                                      Defendants 2 to 12

                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                A.S.(MD)No.220 of 2019


                     PRAYER: This Appeal Suit is filed under Section 96 and Order 41 Rule 1
                     of the Civil Procedure Code, as against the judgment and decree dated
                     29.03.2019 in O.S.No.14 of 2019 by the Additional Sessions Judge/Fast
                     Track, Mahila Court, Karur.


                                          For Appellant     : No appearance
                                          For R1            : Mr.M.Saravanan
                                          For R11           : Mr.K.Suresh
                                          For R2 to R10,
                                               R12          : No appearance
                                                      JUDGMENT

Today when the appeal is taken up for hearing, there is no

representation on the side of the appellant.

2.In view of the above, this Appeal Suit is dismissed for non

prosecution. No costs. Consequently, connected miscellaneous petition is

closed.

01.06.2023 Index : Yes/No Internet : Yes/No Ns

https://www.mhc.tn.gov.in/judis A.S.(MD)No.220 of 2019

To

1.The Additional Sessions Judge/ Fast Track, Mahila Court, Karur.

2.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.220 of 2019

N.SATHISH KUMAR, J.

Ns

Judgment made in A.S.(MD)No.220 of 2019

01.06.2023

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

 
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