M. SUBRAMANIAN CHETTIAR Vs. SIRU KAALA SANDHI TRUST

JUDGEMENT

(1.) The Revision Petition is filed by a Third party against the impugned Fair and Decretal Order, dtd. 20/12/2017 passed in Trust O.P. No.47 of 2017.

(2.) The brief facts as stated by the Revision Petitioner/Third party is that, the Petitioner is one among the Legal Heirs of M.P. Palaniyappan Chettiyar of Nemathanpatti Village, shortly known as M.P. family (K.ng. kudubam). The said M.P. Palaniyappan Chettiyar had two sons namely M.P.P. Subramaniyan Chettiyar, and M.P.P. Periyakaruppan Chettiyar. The Petitioner is coming under M.P.P. Subramaniyan Chettiyar Branch. The ancestors of the Petitioner were conducting the Annadhanam, Temple Kattalai of Arulmigu Aathmanadha Swamy Temple, Avudayarkovil from time immemorial.

(3.) The said Temple was built by Saint Manikkavasakar, who was the forefront Minister of King Arimarthana Pandian. The Saint is revered as one among the Nalvar Tamil Saints. An extraordinary Mandapam was constructed by the Saint Manikkavasakar, using iron screws, stone chain, musical pillars, panchakshara mandapam with high architectural values. The Temple is being administered by Thiruvavadurai Aatheenam. Every day six times poojas are conducted in the said Saivite Temple, which are as follows: