SAROJINI Vs. MONIKANTAN

JUDGEMENT

(1.) This revision is filed against the order made in I.A.No.80 of 20076 in O.S.No.8 of 2007 passed by the learned District Munsif cum Judicial Magistrate, Eraniel.

(2.) The petitioners are third parties to the suit. The first respondent filed the suit against the second respondent for permanent injunction restraining the defendant, his agents and servants from demolishing or altering the present altar of the deity Sudalaimadan from the suit property and from erecting or making any construction for and establishing the idol of Mutharamman in the Suit property or making any type of construction to make or alter the physical features of the suit property in any manner.

(3.) The suit was filed contending that the ancestors of the plaintiff and the defendant allotted the suit property, where the deity Sudalaimadan, as their protecting god, was installed. They made an altar of Sudalaimadan to give sacrifices of animals and birds. The plaintiff has contended that the defendant acted as a believer of Sudalaimadan and was taking care of the altar of Sudalaimadan for about 9 years and on someone's ill advise, now the defendant intends to remove the altar of the deity Sudalaimadan and trying to place a new deity Mutharamman. Hence, the suit.