The Executive Officer vs Sripadmanabha Nangai Amman
2023 Latest Caselaw 13209 Mad

                                                                            S.A.No.126 of 2003



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 26.09.2023

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              S.A.No.126 of 2003

                     The Executive Officer,
                     Sri Desachariyal Veeravanangai Amman Temple,
                     Azhakiapandipuram Village,
                     Thovala Taluk, Kanniyakumari District.       ...Appellant
                                                      vs.

                     1.Sripadmanabha Nangai Amman,
                       Sri Uchinimakali Amman,
                       Sri Pillayar Temple etc.,
                       Belonging to the Vellala Samudayam,
                       Sripadmanabha nalloor, Hamlet,
                       Thazhakudi Village, Thovala Taluk,
                       Kanyakumari District.

                     2.S.Neelakanta Pillai
                       S/o.Subramania Pillai,
                       Trustee, Sripadmanabha Nalloor,
                       Vellala Samudayam,
                       r/a.Sri Padmanabha Nalloor,
                       Thazhakudi Village, Thovala Taluk,
                       Kanyakumari District.

                     3.S.Parameswaran Pillai
                     4.B.Sivagnanam Pillai
                     5.S.Maraya Kutti Pillai
                     6.R.Kaliyugathu Meyyan Pillai


                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                         S.A.No.126 of 2003



                     7.P.Sankaran Pillai
                     8.The Commissioner,
                       Hindu Religious and Charitable Endowments
                        (Administration) Department,
                       Nungambakkam, Chennai - 34.                                 ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 28.02.2002 in A.S.No.
                     40 of 1983 on the file of the Principal Sub Judge, Nagercoil confirming
                     the Judgment and Decree dated 10.12.1980 in O.S.No.833 of 1980 on the
                     file of the Principal District Munsif, Nagercoil.

                     For Appellant                   :     No appearance

                     For Respondents                 :     Mr.S.Kumar for R5


                                                          JUDGMENT

When the matter was taken up for hearing on 22.09.2023, there

was no representation for the appellant. Hence, the matter was directed

to be listed under the caption 'for dismissal' on 26.09.2023.

2. The matter is listed under the caption 'for dismissal' today. Even

then, there is no representation for the appellant, which shows that the

https://www.mhc.tn.gov.in/judis S.A.No.126 of 2003

appellant is not interested to prosecute the appeal. In view of the same,

the Second Appeal is dismissed for non-prosecution. No costs.

26.09.2023

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

mbi

To

1.The Principal Sub Judge, Nagercoil

2.ThePrincipal District Munsif, Nagercoil.

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

https://www.mhc.tn.gov.in/judis S.A.No.126 of 2003

KRISHNAN RAMASAMY, J.

mbi

S.A.No.126 of 2003

26.09.2023

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