PALANIVEL AND OTHERS Vs. MANAMOHAN AND OTHERS

JUDGEMENT

(1.) These civil revision petitions filed to set aside the Judgments passed by the learned Additional Sub Judge, Mayiladuthurai made in C.M.A.Nos.9, 10 and 8 of 2016 dated 03.03.2017 confirming the order passed by the learned Principal District Munsif, Mayiladuthurai dated 12.01.2016 made in I.A.Nos.312 to 314 of 2015 in O.S.No.47 of 2015.

(2.) According to the learned counsel for the petitioner, the first respondent has filed a suit in O.S.No.47 of 2015 for permanent injunction in respect of 'A' schedule property and recovery of possession in respect of 'B' schedule property. Now, the dispute is with regard to 'B' Schedule property Third parties to the suit in O.S.No.47 of 2015 have filed the applications in I.A.Nos.312 to 314 of 2015 for impleading themselves as parties in the suit alleging that they are worshiping the temple in the suit 'B' schedule property for many generations.

(3.) The learned counsel for the petitioner would submit that there is a temple in the name of "Veeran, is the 'B' Schedule property in the suit, which has been worshiped for many generations by the villagers of Perambur Village. The temple lies on the southwestern side of the suit property, with 10 feet open space. The Veeran deity is a village God having no image or idol. The villagers used to perform Ear boring ceremony for children and other family functions in Veeran Temple. The petitioners have filed these applications for impleading as party defendants in the aforesaid suit, being workshippers of Veeran deity in their village and the same was dismissed. Challenging the dismissal order, the petitioners have preferred the appeal in Civil Miscellaneous Appeal in CMA.Nos.8 to 10 of 2016 before the learned Additional Subordinate Judge, Myladuthurai and the same were dismissed. Aggrieved by the dismissal orders, the petitioners have filed the present civil revision petitions before this Court.