DAKSHINAMOORTHY Vs. PARTHASARATHY

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order dated 15. 09. 2000 of the District Munsif cum Judicial Magistrate, Tirukalikundram made in I. A. No. 463 of 1999 in O. S. No. 89 of 1999, dismissing the Petition filed under O. 1 R. 8 C. P. C and declining permission to the Plaintiffs to sue in a representative capacity. Plaintiffs are the Revision Petitioners.

(2.) THE Suit Property relates to Mayanapathai in Thathalur Village. Case of the Plaintiffs is that Pathway commences from the Village Road towards the Eastern direction till S. No. 18. Firstly, it passes through Adi Dravidar Colony, then "b Schedule Property in S. No. 13/1 and then it passes through Irular Colony and it reaches S. No. 18-Poromboke, which was initially used for burying dead. There is a graveyard for the villagers of Thathalur Village to the immediate East of village, in which both the Villagers and the Irular used to cremate and the buried the dead. From the time immemorial, the Villagers have been using the "bschedule Mayanapathai. The Plaintiffs, who are representing Adi Dravidar and Irular community of Thathalur Village have perfected their Title to "bschedule land - Mayanapathai by adverse possession, by virtue of their long and continuous and uninterrupted user of the Mayanapathai. While so, the Defendants are claiming to have purchased S. No. 126/1a1 and S. No. 9/11b. Vendors of the Defendants have never objected to the existence of "a Schedule and "b Schedule Mayanapathai. While so, the Defendants have started attempting to obliterate the existence of Mayanapathai, running in "b Schedule Property. The Plaintiffs have sent their objection to Tahsildhar, Thirukalukundram Taluk during January 1999. The Revenue Officials have inspected the Suit Mayanapathai and noted that it is the only access to the burial ground. In this regard, the Defendants have been attempting to plough the "b Schedule Property Mayanapathai. Hence, the Plaintiffs have also lodged a Police Complaint before the Sub Inspector of Police, Thirukalukundram on 10. 09. 1999. Hence, the Plaintiffs have filed the Suit for Permanent Injunction restraining the Defendants, their Men, Agents and Servants from in any way interfering with the enjoyment of the Suit Property - Mayanapathai by the Plaintiffs.

(3.) I. A. NO. 463 of 1999:- The Suit was filed in a representative capacity. According to the Plaintiffs, the First Plaintiff is the elected President of Thathalur Village; Second and Third Plaintiffs are the elected Councilors. The entire villagers Adi Dravidar and Irular community are entitled to the Suit Mayanapathai and jointly interested in the Suit. Hence, the Plaintiffs have filed the Suit in a representative capacity. In this Application, the Plaintiffs sought for permission to sue in the representative capacity.