A/M EKAMBARANATHER THIRUKKOIL Vs. PADMASALIAR COMMUNITY

JUDGEMENT

(1.) Arulmigu Ekambaranathar Thirukovil Temple at Kancheepuram, who is the petitioner in unnumbered I.A. of 2006 in O.S. No. 719 of 1990 is the civil revision petitioner before this Court, challenging the docket order passed by the learned Principal District Munsif, Kancheepuram, dated 08.03.2007.

(2.) The case of the plaintiffs is that the plaintiff has filed a suit in O.S. No. 719 of 1990, on the file of the District Munsif Court, Kancheepuram, against Lakshmiammal and others, who are the respondents 4 to 10 in this civil revision petition, directing the defendants to vacate and surrender vacant possession of the suit schedule mentioned property, after removal of the superstructure and directing the defendants to pay a sum of Rs. 1,260/- being the arrears of rent and damages for use and occupation of the suit property to the plaintiff.

(3.) The plaintiffs further states that the suit schedule property is absolutely belongs to the plaintiff Padmasaliar community at Kancheepuram. The plaintiffs are the trustees of the trust. The property is being managed by the plaintiff's trust consisting of two sects viz. Bojja and Pandari as trustees. This trust is called Padmasaliar community Trust, Kancheepuram. The respondents 4 to 10 are the legal heirs of one deceased Vajjiravelu mudaliar and they are the lessees of the suit schedule of property.