SWAMI ATMANANDA MANAGING TRUSTEE Vs. NITHYANANDA SWAMI FOUNDER

JUDGEMENT

(1.) This Civil Revision Petition has been filed to strike off the plaint in O.S.No.90 of 2015 on the file of the learned Principal Sub Judge, Nagapattinam.

(2.) One of the devotees filed C.M.P.No.6474 of 2016 for impleading one N.V.P.Ashok, a third party, as second respondent in the civil revision petition. According to the third party/petitioner in C.M.P.No.6474 of 2016, he and his family members are the devotees of four mutts and contributed huge amounts to carry out the activities of the mutts. Fourth respondent in C.M.P./first respondent herein filed counter opposing the said application. In view of the claim of the third party that he is a devotee and he is contributing amounts to the mutt to carry out the activities of mutt, C.M.P.No.6474 of 2016 is allowed and he is impleaded as second respondent in CRP.

(3.) The petitioners are the defendants and first respondent is the plaintiff in O.S.No.90 of 2015 on the file of the Principal Sub-Court, Nagapattinam. The first respondent filed the suit for declaration that the first respondent is the Madathipathi of Sri Somanatha Swami Temple and Mutt at Thiruvarur, Madathipathi of Sri Po.Ka.Sathukal Madam in Vedaranyam, Madathipathi of Sri Arunachal Gnanadesigar Swamigal Madam in Panchanathikulam and Madathipathi of Sri Palasamy and Sri Sankara Swami mutt at Thanjavur and consequential relief of injunction in favour of the first respondent against the petitioners restraining them from interfering in any way in the first respondent's administration of the four mutts and its properties.