Kothandapani vs The Idol Of The Arulmighu ...
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Madras High Court

Kothandapani vs The Idol Of The Arulmighu ... on 5 January, 2026

                                                                  1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 05.01.2026

                                                            CORAM:

                                     THE HONOURABLE MRS.JUSTICE N.MALA

                                               S.A(MD)NO.883 OF 2009


                     1.Kothandapani

                     2.B.Yasodha                            : Appellants/Respondents 1 and 3/
                                                                             Defendants 1 and 3


                                                  .vs.


                     The Idol of the Arulmighu Panchavarnasamy Kovil,
                     represented by its Executive Officer,
                     Woraiyur, Tiruchirappalli-3 :Respondent/Appellant/Plaintiff

                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the judgment and decree passed in A.S.No.174 of
                     2006 dated 19.09.008, on the file of Ist Additional District Judge,
                     Tiruchirappalli setting aside the judgment and decree passed in
                     O.S.No.504 of 1996 dated 29.4.2002, on the file of IInd Additional
                     Subordinate Judge, Tiruchirapalli.


                                       For Appellants              :No appearance

                                       For Respondent              :Mr.P.Thiyagarajan


                                                     JUDGMENT

*************

When the matter was taken up for hearing on 17.12.2025,

there was no representation for the appellants and hence, the

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matter is directed to be listed under the caption ‘’for dismissal’’

today. Even today, there is no representation on behalf of the

appellants. Therefore, it is clear that the appellants are not

interested in prosecuting the Second Appeal.

2.In view of the above, the Second Appeal stands dismissed

for non-prosecution. No costs.

05.01.2026

NSC :Yes/No Index:Yes/No Internet:Yes/No

vsn

To

1.The Ist Additional District Judge, Tiruchirappalli.

2.The IInd Additional Subordinate Judge Tiruchirappalli.

Copy to

The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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N.MALA, J.

vsn

JUDGMENT MADE IN S.A(MD)NO.883 of 2009

05.01.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/01/2026 03:27:03 pm )