ARULMIGHU AVINASHILINGESWARAR TEMPLE Vs. KADAMBADI INNOTHY VAGAI KONGU CHETTIAR DHARMAPARIBALANA SABAI

JUDGEMENT

(1.) Heard Mrs.Hema Sampath, Senior Counsel appearing for the petitioner, Mr.Isaac Mohanlal, learned counsel appearing for the respondent and Mr.K.V.Dhanapalan, learned Additional Government Pleader, appearing for the HR & CE Department

(2.) Challenging the fair and final order passed in I.A.No.1926 of 2009 in A.S.No.28 of 2009 on the file of Additional Sub Court, Tiruppur, the 5th defendant in O.S.No.311 of 2005 on the file of the District Munsif Court, Avinashi, has filed the above Civil Revision Petition.

(3.) The respondent/plaintiff filed the suit in O.S.No.311 of 2005 for declaration that the suit property absolutely belongs to the respondent/plaintiff Sabai and for a consequential injunction directing the defendants 1 to 4 to issue patta in favour of the respondent/plaintiff. The suit was contested by the defendants and after trial, the Trial Court dismissed the suit.