Pastor Raju vs Stephen
2024 Latest Caselaw 18046 Mad

Madras High Court

Pastor Raju vs Stephen on 10 September, 2024

                                                                          S.A.(MD)No.225 of 2020




                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 10.09.2024

                                                      CORAM

                                      THE HONOURABLE MR.JUSTICE P.VADAMALAI

                                                S.A(MD)No.225 of 2020
                                                        and
                                              C.M.P.(MD)No.2990 of 2020

                     Pastor Raju                                      .. Appellant

                                                         Vs.

                     1.Stephen

                     2.The President,
                       Thiruvankoor Church Council,
                       London Mission Church,
                       No.3, Hendry Road,
                       Nagercoil,
                       Agastheeswaram Village,
                       Agatheeswaram Taluk,
                       Kanyakumari District

                     3.The Secretary,
                       Thiruvankoor Church Council,
                       London Mission Church,
                       No.3, Hendry Road,
                       Nagercoil,
                       Agastheeswaram Village,
                       Agatheeswaram Taluk,
                       Kanyakumari District

                     4.Jegan

                     Page No 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD)No.225 of 2020

                     5.Devaraj

                     6.Vijayan

                     7.Jeevitha

                     8.Ramya

                     9.Ravichandran

                     10.Anitha

                     11.Rajan                                                .. Respondents
                     Prayer : Second Appeal is filed under Section 100 of Civil Procedure
                     Code, to set aside the judgment and decree, dated 28.03.2019, passed in
                     A.S.No.74 of 2014 on the file of the Sub Court (Camp Court),
                     Padmanabhapuram, Kanyakumari District confirming the judgment and
                     decree, dated 17.10.2014, passed in O.S.No.128 of 2011 on the file of the
                     Additional District Munsif Court, Padmanabhapuram, Kanyakumari
                     District.
                                              For Appellant     : Mr.G.Ramanathan

                                                     For R1     : Mr.B.Christopher

                                               For R2 & R3      : Mr.R.Nandakumar

                                                  R4 to R11     : Ex parte

                                                         JUDGMENT

The learned counsel for the appellant, and the learned counsel for

respondent Nos.2 and 3 are present before this Court.

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2. The learned counsel for the appellant submits that pending the

Second Appeal, the appellant has retired from service on 30.06.2023 and

hence, nothing survives in the matter.

3. Accordingly, the learned counsel for the appellant not pressed this

Second Appeal, and has also made an endorsement in the bundle to that

effect.

4. In view of the endorsement made by the learned counsel for the

appellant, the Second Appeal is dismissed as not pressed. No costs.

Consequently, connected Civil Miscellaneous Petition is closed.

10.09.2024 mkn Index:Yes/No Speaking Order :Yes/No Neutral Citation:Yes/No

Page No 3 of 4 https://www.mhc.tn.gov.in/judis

P.VADAMALAI, J.

mkn

To

1.The learned Judge, Sub Court (Camp Court), Padmanabhapuram, Kanyakumari District

2.The learned Additional District Munsif, Padmanabhapuram, Kanyakumari District

and

10.09.2024

Page No 4 of 4 https://www.mhc.tn.gov.in/judis