S K AMEER JOHN Vs. EXECUTIVE OFFICER SRI SAPTHARISHEEWARA SWAMY DEVASTHANAM LALGUDI TALUK TRICHY DISTRICT

JUDGEMENT

(1.) THE revision petitioner was the plaintiff while respondents were defendants in the suit.

(2.) THIS suit property (Shop No. 89) is situate in village in Inam S. F. No. 131/3 of Sirudhaiyur Village , Lalgudy Taluk, tiruchirapalli District. It belongs to Arulmighu Saptharisheeswaraswamy devasthanam, Lalgudy (second defendant ). The plaintiff filed the suit in o. S. No. 1413 of 1985 on the file of Principal District Munsif, Tiruchirapalli, for declaration of his status as the tenant of the suit property and for consequential permanent injunction restraining the first defendant-Devasthanam from effecting any change in the tenancy agreement with regard to the suit property in favour of the second or third defendant or any other person on their behalf till the disposal of the suit on merits.

(3.) NO doubt true it is that the plaintiff has impleaded defendants 1 to 3 as respondents 1 to 3 in this revision petition. However, it has been mentioned in the cause title thus: " (Respondents 2 & 3 given up ). NOt necessary party in C. R. P. "