KUNCHITHAPATHAM Vs. PALANINATHAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed against the fair and decretal order, dated 10.08.2009, made in I.A.No.263 of 2009, in O.S.No.152 of 2004, on the file of the District Munsif Court, Jayangondam.

(2.) THE petitioner herein is one of the plaintiffs in the suit, in O.S.No.152 of 2004. THE said suit had been filed, praying for a decree to declare the suit properties, as private trust properties of Vedanthika Pravarthica Mutt and for settling a scheme for the private trust, to have the effective management over the trust properties and for a direction to the defendants to handover the possession of the suit properties to the plaintiffs. THE suit, in O.S.No.152 of 2004, had been presented before the appropriate Court, which is the Subordinate Court, Ariyalur and it had been numbered as O.S.No.8 of 2001. THEreafter, the suit had been transferred to the District Munsif Court, Jayangondam and renumbered as O.S.No.152 of 2004. THE petitioner had filed, I.A.No.263 of 2009, praying that the District Munsif, Jayangondam, may be pleased to return the plaint, to be presented before the proper Court. By an order, dated 10.08.2009, the learned District Munsif, Jayangondam, allowed the interlocutory application, with costs of Rs.500/-, to be paid by each one of the plaintiffs, to the defendants 1 to 4, 6, 7, and 12.