VADUGAI MAHALIR MANDRAM Vs. K KRISHNAN

JUDGEMENT

(1.) THIS Revision is directed against the order of the district Munsif, Manamadurai in I. A. No. 408/99 in O. S. No. 1`22/97 (3. 9. 99)allowing the petition in I. A. 408/99 filed for impleading, Respondents 1 and 2 who belong to Virayadha Kandan Village. The Plaintiff / Vadugai Mahalir Mandram is the Revision Petitioner.

(2.) THE facts necessitated for disposal of this Revision could briefly be stated thus: Plaintiff / Vadugai Mahalir Mandram has filed the suit for Permanent Injunction restraining the third Defendant / Deputy Director, health Services from shifting the Primary Health Centre functioning in Vadugai kudiyiruppu to Virayadhakandan Village and for other reliefs. THE case of the revision petitioner / Plaintiff is that even in 1960 the Elementary School in Virayadhakandan Village has been shifted to Vadugai kudiyiruppu. Water resources are available only in Vadugai Kudiyiruppu. In vadugai Kudiyiruppu more than 600 people are living; whereas in Virayadhakandan Village there are only about 200 people. Since Vadugai Kudiyiruppu has got all basic amenities, the Primary Health centre started functioning in Vadugai Kudiyiruppu from the year 1987 and functioning till date. While so, the defendants have been taking steps for shifting Primary Health Centre to Virayadhakandan Village . If the Primaryhealth Centre is shifted to Virayadhakandan Village , the people of vadugai Kudiyiruppu would be subjected to much hardship and inconvenience and hence, the suit for Permanent Injunction.

(3.) RESPONDENTS 1 and 2 have been represented by the counsel Mr. S. Natarajan. RESPONDENTS 3 and 4 represented by the Learned government Advocate.