KANDIPALAYAM RAJAVAIKKAL SIRU VIVASAIYIGAL NEERETRU PASANA SANGAM VADAKARAI ATHUR PARAMATHY VELUR TALUK BY ITS PRESIDENT P.MUTHUSAMY Vs. NANJAY EDAYAR VIVASAIYIGAL SANGAM BY ITS PRESIDENT N.M.MAYANDI GOUNDER NANJAY EDAYAR VILLAGE PARAMATHY VELUR TALUK NAMAKKAL DISTRICT

JUDGEMENT

(1.) Challenge is made in this memorandum of civil revision to the fair and decretal order dated 15.07.2015 and made in the application in I.A.No.228 of 2005 in the suit in O.S.No.203 of 2002 on the file of the learned District Munsif-cum-Judicial Magistrate, Paramathy.

(2.) The revision petitioners herein are the defendants 7, 8 and 9 in the suit in O.S.No.3 of 2002 whereas the first respondent is the plaintiff in the suit and the respondents 2 to 13 are the defendants 1 to 6 and 10 to 15. The first respondent/plaintiff is the Nanjay Edayar Vivasaiyigal Sangam represented by its President N.M.Mayandi Gounder, Nanjay Edayar Village, Paramathy Velur Taluk, Namakkal District. He seems to have filed the above suit as against the revision petitioners as well as the respondents 2 to 13 herein seeking the following reliefs:

(3.) The suit was contested by defendants 2 to 4, 7 to 9 (revision petitioners herein) and 11th and 15th defendants. During the pendency of the suit, the first respondent/plaintiff had filed an application in I.A.No.228 of 2005 under Order 26, Rule 9 of the Code of Civil Procedure to appoint an Advocate Commissioner to note down the following particulars and also to file a detailed report along with a plan: