LAWS(MAD)-2014-10-34

S. SOLAI Vs. N.A. AYYAKKANU

Decided On October 09, 2014
S. Solai Appellant
V/S
N.A. Ayyakkanu Respondents

JUDGEMENT

(1.) THIS civil revision petition has been filed against the fair and decretal order, dated 02.01.2014 passed in I.A.No.560 of 2013 in O.S.No.133 of 2013 by the District Munsif cum Judicial Magistrate Court, Thirumayam.

(2.) THE petitioner is defendant, whereas the respondent is plaintiff in O.S.No.133 of 2013 on the file of District Munsif cum Judicial Magistrate, Thirumayam.

(3.) THE respondent filed O.S. No.133 of 2013 for permanent injunction restraining the petitioner and persons claiming through him from receiving first honour (mudal mariyathai) for Ilam Magar Division (Young magar division) of their community given by Thirukalambur Arulmigu Kathalivaneswarar Temple. The respondent also filed I.A.No.560 of 2013 for temporary injunction pending suit.