P R MURLIDHARAN Vs. SWAMI DHARAMANDA THEERTH PADAR

JUDGEMENT

(1.) Leave granted.

(2.) Application for impleadment is allowed.

(3.) The respondent herein claimed himself to be a Sansyasi in the tradition of "sree chattambi Swamy Thiruvadikal" and madathipathi and Sthiradhyakshan of parama Bhattara Gurukula Seva Sangham, popularly known as "vadayampadi ashramam". The respondent filed a suit in the Court of Munsiff, Kolencherry being O. S. No. 71 of 2000 for a declaration that he was entitled to continue in the said capacity and he was not allowed to discharge his duties attached to the said office in terms of the purported order dated 20. 1.1996 of kailasanatha Theertha Padar. The said suit was dismissed for default. An application for restoration of the said suit was filed which was also dismissed.