ARULMIGU AKKARAIPATTI Vs. R.PERIASAMY

JUDGEMENT

(1.) The Civil Revision Petition has been filed to struck off the plaint filed in O.S.No.156 of 2014 on the file of the Hon'ble 1 st Additional District Judge, Erode.

(2.) The Revision petitioner is the 5th defendant and the 1st respondent filed a suit for Partition and Separate possession of the suit properties. The suit 'A' Schedule property was originally owned by K.S.Ramasamy Gounder (father of the plaintiff). The said K.S.Ramasamy Gounder purchased some properties under the Registered Sale Deed dtd. 19/2/1984 out of his own earnings and his self-earnings from the properties allotted to him, which all are listed as 'A' Schedule property in the plaint and treated as self-acquired property. The Suit 'B' Schedule properties are ancestral and they are not the subject matter of Partition Deed dtd. 7/6/1970. The 5 th respondent is Arulmigu Akkaraipatti Ponkaliamman Arulmigu Akkaraipatti Muthusamy and Arulmigu Molipili Annamar Swami Deities, Represented by the Executive Officer.

(3.) Part of the suit property is claimed by the revision petitioner/Temple and the said property gifted to the Deities is under the control and administration of Arulmigu Varadharaja Perumal Vagaiyara Thirukkoil Devasthanam, which is part of of Hindu Religious and Charitable Endowments Department of the Government of Tamil Nadu.