N.SALLIMUTHHU Vs. ARULMIGU KADAIYESWARAN KOIL TRUSTEE RAGUNATHEN

JUDGEMENT

(1.) CHALLENGING the fair and final Order passed in I.A. No.1985 of 2014 in O.S. No.368 of 2014 dated 12.2.2015 on the file of the learned District Munsif, Kangayam, the Plaintiffs have filed this Civil Revision Petition.

(2.) THE Plaintiffs filed a Suit in O.S. No.368 of 2014 to declare the Judgment and Decree passed in O.S. No.403 of 2008 dated 9.10.2009 on the file of the learned District Munsif, Kangeyam as null and void and to direct the Defendants 2 to 4 to provide Electricity connection to them. In the said suit, the Plaintiffs filed an Application in I.A. No.1985 of 2014 seeking for stay of the Decree in O.S. No.403 of 2008. The said Application was opposed by the Defendants and the Trial Court after taking into consideration the facts and circumstances of the case dismissed the Application finding that a Civil Revision Petition in C.R.P. No.3275 of 2013 is pending before this Court.

(3.) IT is the case of the Petitioners that the First Respondent herein filed a Suit in O.S. No.403 of 2008 for Permanent Injunction restraining the Electricity Board Authorities from providing Electricity connection to any one except the First Respondent -Temple.