S.KASILINGAM Vs. M.RAJAGOPAL

JUDGEMENT

(1.) This petition has been filed seeking orders to set aside the fair and decreetal order dtd. 24/3/2025 passed in I.A.No.8 of 2025 in O.S.No.363 of 2004 on the file of the District Munsif Court, Melur, Madurai District.

(2.) The respondent Nos.1 to 11 herein filed a suit in O.S.No.363 of 2004 before the learned District Munsif, Melur, claiming declaration that the respondent Nos.1 to 11 and respondent Nos.13 and 14 and the petitioners are entitled to perform Mandagapadi in the suit property and consequentially restraining the petitioners and respondent Nos.13 and 14 herein from interfering with the rights of respondent Nos.1 to 11 to perform the Mandagapadi during the Chithirai festival in the suit property.

(3.) The respondent Nos.1 to 11 are the plaintiffs. The petitioners and the respondent Nos.12 to 14 are the defendants.