MELA AYYAVAYAL AYAKKATTARS Vs. SANNASI

JUDGEMENT

(1.) The suit has been filed by two Ayakkattars of Mela Ayyavayal. The plaintiffs prayed for a decree declaring that the defendants are not entitled to get water for irrigation to the suit land from Mela Ayyakulam and for permanent injunction restraining the first defendant from taking water from Mela Ayyakulam to their suit lands.

(2.) The trial Court decreed the suit, but the first appellate Court reversed the finding. Against the order of the first appellate Court, this second appeal has been filed. The second appeal has been admitted on the following substantial question of law: "Whether the suit Eri is intended only to irrigate the lands in Mela Ayyavayal Ayyakat and that as such the first respondent has no right to take water to his lands situate in Mellur Village?"

(3.) Heard the learned counsel for the appellants and respondents. As seen from the prayer, the prayer is not for enforcing the right conferred on the plaintiffs. But, it is only to prohibit the defendant from getting the water. Admittedly, the plaintiffs are Ayyakattars of Eri. They can ask for protection of their right. If the Government decides to extend the benefit to other Ayyakkatars, no body has got any right including the existing Ayyakattars to prohibit such a benefit being conferred on new Ayyakattars. Therefore, the suit filed in the manner which is not maintainable. It is not the case of the plaintiffs that their rights are affected. Therefore, the suit is liable to be dismissed and the appellate Court also dismissed the suit.