Karunanidhi vs Arulmigu Bhava Owshatheeswarar Swamy ...
2025 Latest Caselaw 7464 Mad

Madras High Court

Karunanidhi vs Arulmigu Bhava Owshatheeswarar Swamy ... on 25 September, 2025

                                                                     1
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 25.09.2025

                                                             CORAM :

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
                                                     S.A.No.1022 of 2014
                                                            and
                                                      M.P.No.1 of 2014
                    Karunanidhi                                                           ... Appellant
                                                     Vs.
                    1.Arulmigu Bhava Owshatheeswarar Swamy Koil Devasthanam
                      Rep by its Executive Officer
                      Sannathy Street,
                      Thiruthuraipoondi Town,
                      Thiruvarur District

                    Muthusamy (died)
                    Suppan (died)
                    2. Vijendran                                                          ...Respondents

                    PRAYER : This Second Appeal is filed under Section 100 of CPC to set

                    aside the Judgment and Decree passed by the Subordinate Judge, Mannargudi

                    dated 10.02.2014 in AS.No.19 of 2013 reversing the Judgment and Decree

                    dated 20.12.2011 made in OS.No.59 of 2005 on the file of the District

                    Munsif, Thiruthuraipoondi.

                              For Appellant             : No Appearance
                              For Respondents           : Mr.S.K.Rakhunathan for R1
                                                          Served - R2
                    Page No.1 of 4




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                                                                    2


                                                          JUDGMENT

When this matter was called on 17.09.2025, there is no representation

for the appellant and hence, this matter has been listed today i.e., on

25.09.2025 under the caption, 'For Dismissal'. Even today, there is no

representation for the appellant.

2. Hence, this appeal is dismissed for non-prosecution. Consequently,

connected miscellaneous petition is closed. No costs.

                    Index: Yes/No                                                                25.09.2025
                    Speaking/Non-speaking Order
                    gv/nvi









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                    To

1. The Subordinate Judge, Mannargudi

2. The District Munsif, Thiruthuraipoondi.

3. The Section Officer,

V.R.Section,

High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/09/2025 11:37:26 am )

DR. A.D.MARIA CLETE.,J gv/nvi

and

25.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/09/2025 11:37:26 am )