Madras High Court
Kannanputhoor Vellalar ... vs The Commissioner on 13 June, 2023
C.M.P.(MD).No.7447 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 13.06.2023
CORAM
THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE
C.M.P.(MD).No.7447 of 2022
in
S.A.(MD).SR.No.28959 of 2018
1.Kannanputhoor Vellalar Samudhaya Sree Rama
Vinayahar and others Temples,
Represented by its Member M.Subramonia Pillai,
(Representing for Majority of Members of Kannanputhoor
Vellala Community),
Kannanputhoor,
Chenbagaramanputhoor Village,
Thovalai Taluk,
Kanyakumari District.
2.M.Veerabathira Pillai,
Agriculturist,
Member of Kannanputhoor Vellalar Samudhayam,
Kannanputhoor,
Chenbagaramanputhoor Village,
Thovalai Taluk,
Kanyakumari District. ...Petitioners/Appellants/
Appellants/Plaintiffs
Vs.
1.The Commissioner,
Hindu, Religious and Charitable Endowments (Admn.)
Department,
Nungambakkam,
Chennai – 600 034.
1/5
https://www.mhc.tn.gov.in/judis
C.M.P.(MD).No.7447 of 2022
2.The Assistant Commissioner,
Hindu, Religious and Charitable Endowments (Admn.)
Department,
Mettu Theru,
Vadiveeswaram,
Vadiveeswaram Village,
Agasteeswaram Taluk,
Kanyakumari District.
3.The Fit Person,
Executive Officer,
Kannanputhoor,
Vellalar Samudhaya Sree Rama Vinayahar and other temples,
Kannanputhoor,
Chenbagaramanputhoor Village,
Thovalai Taluk,
Kanyakumari District.
4.Kaliappa Pillai
5.C.Paramasivan Pillai
6.S.Krishnan
7.R.Moorthy ...Respondents/Respondents/
Respondents/Defendants
Prayer in C.M.P.(MD).No.7447 of 2022: Civil Miscellaneous Petition is filed
under Order 41 Rule 3A of CPC to condone the delay of 6 days in preferring
the Appeal before this Court as against the decree and judgment of the learned
II Additional Subordinate Judge at Nagercoil, Kanyakumari District dated
26.02.2018 made in A.S.No.105 of 2014 confirming the decree and judgment of
the learned District Munsif cum Judicial Magistrate, Boothapandy,
2/5
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C.M.P.(MD).No.7447 of 2022
Kanyakumari District dated 19.11.2013 in O.S.No.48 of 2012 (New No.),
O.S.No.134 of 2005 (Old No.), and thus render justice.
Prayer in S.A.(MD).SR.No.28959 of 2018: Second Appeal is filed under
Section 100 of CPC to allow the above Second Appeal and consequently set
aside the decree and judgment as made in A.S.No.105 of 2014 passed by the
learned II Additional Subordinate Judge at Nagercoil, Kanyakumari District
dated 26.02.2018 confirming the decree and judgment of the learned District
Munsif Cum Judicial Magistrate, Boothapandy, Kanyakumari District dated
19.11.2013 in O.S.No.48 of 2012 (New No.), O.S.No.134 of 2005 (Old No.), of
dismissing the suit filed by the appellants/plaintiffs and subsequently order the
relief as sought for in the original plaint forthwith.
For Petitioners : Mr.S.Palani Velayutham
For R-3 : Mr.R.Murugan
ORDER
The third respondent is represented by a learned counsel. This Court by
its earlier order dated 17.04.2023 made it clear that if steps are not taken to
serve the notice on the unserved respondents, namely, the respondents 1, 2 and
4 to 7, this application shall stand automatically dismissed for non-prosecution.
However, till date, steps have not been taken by the petitioners/appellants to
serve the notice on the respondents 1, 2 and 4 to 7. Hence, in accordance with
https://www.mhc.tn.gov.in/judis
C.M.P.(MD).No.7447 of 2022
the earlier order dated 17.04.2023, this Civil Miscellaneous Petition stands
dismissed for non-prosecution. Consequently, S.A.(MD).SR.No.28959 of 2018
is rejected.
13.06.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
Lm
To
1.The II Additional Subordinate Court,
Nagercoil,
Kanyakumari District.
2.The District Munsif cum Judicial Magistrate Court,
Boothapandy,
Kanyakumari District.
3.The Section Officer,
V.R.Section,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
C.M.P.(MD).No.7447 of 2022
ABDUL QUDDHOSE, J.
Lm
C.M.P.(MD).No.7447 of 2022
in
S.A.(MD).SR.No.28959 of 2018
13.06.2023
https://www.mhc.tn.gov.in/judis
