A S VENKATARAMANUJAM CHETTIAR CHENNAI Vs. EXECUTIVE OFFICER SRI ARULMIGU VENKATESA PERUMAL TEMPLE METTUPALAYAM CHENNAI

JUDGEMENT

(1.) THE order passed in C. M. P. No. 2257 of 2005 in A. S. No. 237 of 2005 on the file of V Additional Judge, City Civil Court, Chenna i is under challenge in C. R. P. No. 98 of 2006 and the order passed in C. M. P. No. 2256 of 2005 in A. S. No. 268 of 2004 on the file of V Additional Judge, City Civil Court , chennai is under challenge in CRP. No. 99 of 2006.

(2.) THE revision petitioner in both civil revision petitions had filed C. M. P. No. 2257 of 2005 and 2256 of 2005 in A. S. No. 237 of 2004 and A. S. No. 268 of 2004 respectively under Section 151 of CPC to get himself impleaded in the appeal as additional respondent claiming that he is the elected Trustee of the Balija Chetty Community. THE suit in O. S. No. 8692 of 1997 was filed by one A. S. Manavala Chetty under Order I Rule 10 CPC in his representative capacity of Balija Chetty Community. THE said suit was decreed.