Arulmigu Kampalathamman And vs Assistant Commissioner
2025 Latest Caselaw 846 Mad

Madras High Court

Arulmigu Kampalathamman And vs Assistant Commissioner on 9 July, 2025

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                                               S.A.No.1197 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 09.07.2025

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.1197 of 2003
                                            and CMP.No.10303 of 2003


                     1.Arulmigu Kampalathamman and
                     Santhana Mariammal Thirukoil
                     Veeravanallur represented by its trustee
                     G.Subramanian

                     2.S.Santhanam                                                     ....Appellants


                                                               -vs-
                     1.Assistant Commissioner
                     Hindu Religious and Charitable
                      Endowment Department, Tirunelveli
                     Office at Palayamkottai
                     Tirunelveli – 2
                     2.Renganatha Pillai
                     3.Thiruchitrambala Pillai

                     (2nd and 3rd respondents for themselves
                     and in the representative capacity of Vadakku
                     Veeravanaloor Vellalar Samudayam)




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                                                                                                S.A.No.1197 of 2003


                     4.K.A.Subbiah Chettiar (died)
                     (For himself and in the representative capacity
                     of Vadakku Veeravanallur Chettiar Samudayam)

                     5.Commissioner
                     Hindu Religious and Charitable
                      Endowment Department, Chennai 34

                     6.Muthusamy                                                        ....Respondents


                     (2nd appellant and 6th respondent are impleaded vide Court order dated
                     17.03.2026.
                     PRAYER : Second Appeal is filed under Section 100 of C.P.C, to set aside
                     the judgment and decree of the Courts below made in A.S.No.31 of 1994 on
                     the file of the Sub Court, Ambasamudram, dated 27.11.2002 confirming the
                     judgment and decree in O.S.No.308 of 1988 on the file of the Principal
                     District Munsif Court, Ambasamudram dated 19.09.1994 by allowing the
                     second appeal.


                                  For Appellants       : No appearance

                                  For Respondents       : Mr.G.V.Vairam Santhosh for R1 & R5

                                                        : No appearance for R2, R3 & R6




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                                                                                             S.A.No.1197 of 2003




                                                              JUDGMENT

When the second appeal was listed for hearing on 08.07.2025, there is

no representation on the side of the appellants. Hence, it is listed under the

caption 'For Dismissal' today (ie.09.07.2025). Even today, there is no

representation on the side of the appellants.

2.Accordingly, this Second Appeal is dismissed for default. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                                               09.07.2025

                     Index    : Yes / No
                     Internet : Yes / No
                     NCC      : Yes/No
                     msa


                     To

                     1.The Subordinate Judge
                     Ambasamudram

2.The Principal District Munsif Ambasamudram

3.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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R.VIJAYAKUMAR,J.

msa

09.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 03:07:10 pm )