A VRISHABADOS Vs. P JAYACHANDRAN

JUDGEMENT

(1.) This Revision has been filed against the fair and decretal order passed by the by the Principal District Court, Villupuram in I.A. No. 279 of 2008 in O.S. No. 2 of 2008 dated 18.4.2009.

(2.) The Petitioners are the Plaintiffs in O.S. No. 2 of 2008 on the file of the Principal District Court, Villupuram. The suit was filed against the Respondents under Section 92 Code of Civil Procedure praying the Court to frame a Scheme for the Management and Administration of the suit temple and its property. Originally, I.A. No. 20 of 2008 was filed with the suit under Section 92 Code of Civil Procedure for leave to institute the suit, on 24.1.2008 and the said petition was allowed by grant of leave to institute the suit. The Respondents/Defendants filed an application in I.A. No. 279 of 2008 under Section 92 read with Order 7, Rule 11 and Section 151 of Code of Civil Procedure. In this petition, the Respondents have prayed for two relief's, namely, to revoke the permission granted in I.A. No. 20 of 2008 and also to reject the plaint.

(3.) The following are the grounds raised in the affidavit filed by the Respondents: