RAMAMOORTHY Vs. THERADI KARUPPASAMY VAZHIPADUM HINDU NADAR THARANGAN VAGAI THAYATHIGAL SANGAM THROUGH ITS SECRETARY,; DISTRICT COLLECTOR; TAHSILDAR

JUDGEMENT

(1.) This Revision is directed against the order in I.A. No. 215/2005 in O.S. No. 7/2005 dated 30.11.2005 allowing the Petition under Order 1, Rule 10(2) CPC thereby impleading Theradi Karuppasamy Vazhipadum Hindu Nadar Tharagan Vagai Thayathigal Sangam as third defendant in the suit. Plaintiffs are the Revision Petitioners.

(2.) Suit O.S. No. 7/2005 was filed by the Revision Petitioners/Plaintiffs claiming title to the suit land in T.S. No. 28, Ward F, Block 2, measuring an extent of 0.1700.0 square metres. There is a Vinayagar Idol and a Well in the suit land which is classified as "Nandhavanam poramboke". The general public especially Tharagan Sect of people are said to have conducting special festival in the temple every year.

(3.) In the year 1992, first respondent filed a Petition [dated 13.2.1992] before Tahsildar, Sattur claiming patta to the suit land. Revision Petitioners' father Soundarapandian was the counter petitioner. Petition was disposed of by the Tahsildar, Sattur in Proceedings Mu.Mu.(B2) 8085/93 dated 31.12.1994 directing both parties to move the civil court for declaration of title of the land.