Chockalingam vs Arulmigu Sivan Temple
2025 Latest Caselaw 995 Mad

Citation : 2025 Latest Caselaw 995 Mad
Judgement Date : 16 July, 2025

Madras High Court

Chockalingam vs Arulmigu Sivan Temple on 16 July, 2025

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                                              A.S.No.259 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 16.07.2025

                                                         CORAM:

                              THE HONOURABLE Dr. JUSTICE G.JAYACHANDRAN

                                                 A.S.No.259 of 2022

                     Chockalingam                                                      .. Appellant
                                                             Vs.

                     1.Arulmigu Sivan Temple
                     Represented by its Founder & Trustee
                     Pappu Gounder
                     Sembodai Village,
                     Vedaranyam Taluk,
                     Nagapattinam District.

                     Pappur Gounder (Died)

                     2.Sivalingam
                     3.Pasupathi
                     4.Kailasam
                     5.Govindarajan
                     6.Palaniappan
                     7.Kandasamy
                     8.Sargunam
                     9.Rameshkanna
                     10.Ramachandiran
                     11.Kanagarajan
                     12.Somasundaram
                     13.Thiyagarajan
                     14.Govindaraj
                     15.Ramamoorthy                                                    .. Respondents

                     1/4




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 16/07/2025 03:47:55 pm )
                                                                                                  A.S.No.259 of 2022

                     PRAYER: Appeal Suit is filed under Section 96 of Civil Procedure
                     Code, to allow the appeal by setting aside the Judgment and Decree dated
                     30.11.2021 passed in O.S.No.04 of 2012 on the file of the District Court,
                     Nagapattinam.

                                        For Appellant                            : Mr.S.Senthil

                                        For R2                                   : Mr.A.Sundaravadhanan

                                        For R3 to R10, R13 & R15                 : No appearance

                                                          JUDGMENT

The learned counsel appearing for the appellant has filed a memo

stating that the appellant has settled the dispute with the respondent out

of Court and is not interested in pursuing the appeal. Hence, he seeks

permission to withdraw the appeal.

2. Recording the submission made by the learned counsel for

the appellant, this Appeal Suit stands dismissed as withdrawn. There shal

be no order as to costs.

16.07.2025

Index: Yes/No Speaking/Non Speaking order Neutral Citation: Yes/No rpl

https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/07/2025 03:47:55 pm )

1.The District Court, Nagapattinam.

2.The Section Officer, V.R.Section, High Court of Madras, Chennai.