SURYA Vs. PAKKIRISA

JUDGEMENT

(1.) Since the issue involved in all these revision petitions are common and relate to a trust called Deivasigamani Pillai Sadavarthy Charity Trust, these revisions were heard together and are disposed of by this common order. C. R. P. No. 1235 of 2006 is directed against the fair and final order dated 24.3.2006 in I. A. No. 266 of 2004 in I. A. No. 223 of 2004 in O. S. No. 138 of 2004 on the file of Principal District Judge Cuddalore. C. R. P. No. 1236 of 2006 is directed against the fair and final order dated 24.3.2006 in I. A. No. 269 of 2005 in I. A. No. 927 of 2002 in O. S. No. 99 of 2005 on the file of Principal District Judge Cuddalore. C. R. P. No. 1579 of 2006 is directed against the fair and decreetal order dated 24.3.2006 in I. A. No. 39 of 2005 in O. S. No. 138 of 2004.

(2.) The petitioner in C. R. P. No. 1235 of 2006 is the second defendant in O. S. No. 138 of 2004. The first respondent is the plaintiff in the suit and the other respondents are defendants 1 and 3 to 10. The petitioner in C. R. P. No. 1236 of 2006 is the second defendant in O. S. No. 99 of 2005. Respondents 1 to 3 are the plaintiffs and respondents 4 and 5 are defendants 1 and 3 in the suit. The petitioner in C. R. P. No. 1579 of 2006 are defendants 6 and 7 in O. S. No. 138 of 2004 and the respondents are the plaintiffs.

(3.) For the sake of convenience, the petitioners are referred to as defendants and the respondents as plaintiffs.