ARULMIGHU PATTESWARAR SWAMY THIRUKOVIL Vs. N MURALIDARAN

JUDGEMENT

(1.) INASMUCH as the issues arising for consideration in all these civil revision petitions are one and the same, a common order is being passed.

(2.) THE Civil Revision Petition No.1112 of 2009 has been filed against the fair and decretal order, dated 18.11.2008, made in I.A.No.84 of 2008, in O.S.No.1920 of 2006, on the file of the III Additional District Munsif Court, Coimbatore. Civil Revision Petition No.1113 of 2009 has been filed against the fair and decretal order, dated 18.11.2008, made in I.A.No.286 of 2008, in O.S.No.1920 of 2006, on the file of the III Additional District Munsif Court, Coimbatore. Civil Revision Petition No.1114 of 2009 has been filed against the fair and decretal order, dated 18.11.2008, made in I.A.No.285 of 2008, in O.S.No.1920 of 2006, on the file of the III Additional District Munsif Court, Coimbatore.

(3.) THE trial Court, by its fair and decretal order, dated 18.11.2008, had dismissed the interlocutory applications filed by the petitioner temple. THE trial Court had found that N.Gnanadesikan, the first defendant in the suit, in O.S.No.1920 of 2006, had died, on 24.11.2004. However, the suit, in O.S.No.1920 of 2006, had been filed by the petitioner temple, only on 23.8.2006. Even at the time of the issuing of the notice through the Court, on 14.9.2006, the petitioner temple had known about the death of the first defendant. However, no action had been taken by the petitioner temple to implead the legal heirs of the first defendant in the suit, in O.S.No.1920 of 2006.