SUCCESSOR TO THE 292ND GURU MAHA SANNIDHANAM Vs. THE COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT AND ANOTHER

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 20.03.2017 passed in I.A.No. 247 of 2013 in O.S.No. 1000 of 2012 on the file of the learned Principal Sub-Judge, Madurai, dismissing the petition filed by the petitioner under Order 1, Rule 10(4) of the Code of Civil Procedure, 1908.

(2.) The suit being O.S.No. 1000 of 2012 has been filed by the first respondent, inter alia, seeking the following reliefs:

(3.) Along with the suit, the first respondent filed I.A.No. 966 of 2012 seeking ad-interim stay, staying the operation of the deed of declaration of the Trust Document No. 237 of 2012, dated 23.04.2012 called Madurai Aadheenam Trust and the affidavit executed by the defendant dated 27.04.2012 till the disposal of the suit.