KARAIPANGUDARS OF PANDARAVADAI VILLAGE REPRESENTED BY E K P M JAVUKAR ALI, P A ABDUL RAHMAN Vs. MARIAMMAN KOIL AT PUNAINALLUR

JUDGEMENT

(1.) The petitioners have filed this Civil Revision Petition seeking to strike off the plaint in O.S.No.163 of 2012 on the file of the learned Principal Sub-Court, Kumbakonam. The petitioners are defendants 1 and 2 and the first respondent is the plaintiff in the suit. The respondents 2 and 3 are defendants 3 and 4 in the suit.

(2.) The first respondent filed the suit, being O.S.No.163 of 2012, before the learned Principal Sub-Court, Kumbakonam for declaration to declare that the plaintiff temple is the absolute owner of the suit properties and for injunction restraining Karaipangudars of Pandaravadai village, who have been arrayed in the representative capacity, from alienating the suit properties and for costs.

(3.) Briefly stated, the case of the first respondent/plaintiff is as follows: