ARULMIGU MARIAMMAN TEMPLE Vs. M THANGAVEL

JUDGEMENT

(1.) THIS revision has been filed against the rejection order passed in E.A.No. of 2009 in E.P.No.81 of 2005 in O.S.No.455 of 1992 by the lower court in an application sought to be filed under section 47 C.P.C by the petitioner.

(2.) HEARD Mr. S. Parthasarathy, learned Senior counsel for the petitioner and Mr. V. Manoharan, learned counsel for the 1st respondent. No appearance for the respondents 2 to 5 despite their names are printed in the cause list.

(3.) I have given anxious thoughts to the arguments advanced by both sides. The petitioner is a third party claiming to be a defacto trustee of the decree holder temple and she sought to file an application u/s. 47 C.P.C with the following prayers: