P BHAVADASAN Vs. M K PARAMESWARAN ELAYATH

JUDGEMENT

(1.) This original petition is directed against the order dated 15.07.2014 in C.M.A. No. 62/2013, whereby, the petitioner was found competent to manage and administer the family temple Mangala Palli Mahavishnu Temple and the defendants were restrained from interfering with the right to conduct poojas and rituals by him as per the terms of partition deed entered between the members of the family.

(2.) The facts absolutely necessary for the disposal of this original petition are as follows:

(3.) It is not much in dispute that the suit was instituted against the second executant and the administration fell into the hands of the 5th executant. The 5th executant died on 25.02.2013.