NATESAN POOSARI Vs. K.M. SUNDARAMOORTHY

JUDGEMENT

(1.) The above Civil Revision Petition is filed challenging the dismissal of the application in I.A. No. 38 of 2016 filed by the revision petitioners who are defendants 1 to 5 in the suit O.S. No. 164 of 2015 on the file of the Additional District Court, Namakkal to declare that the Civil Court did not have the jurisdiction to hear the suit and consequently return the same . The brief narration of the facts, particularly the details given in the plaint, is necessary for disposing of the above Civil Revision Petition. The suit O.S. No. 164 of 2015 has been instituted by the respondents 1 to 5 herein against the revision petitioners and respondents 6 to 12 herein for the following reliefs:

(2.) The Temples of Annamar, Chinnanan, Periannan @ Ponnar Sankar, Mayavar, Periakandi Amman, Vinayakar, Masuriannan, Vettaimar Swami Koil, Muthumuniappan Swami, Kanniamar etc situate in S. No. 31/1 and 2 of Paruthipalli Village, and Ramapuram Village, Thiruchengode Talluk, Namakkal District and their properties movable and immovable.

(3.) The suit is filed in a representative capacity to safeguard the rights of worship and the Management and Administration of their Kuladeivam Temple (Family Deity), situate at Thiruchengode, Namakkal. The respondents 1 to 5 herein would contend that the Temple in question is a Religious Denomination Temple meant exclusively for 1,500 families belonging to the Kongu Nadar Paruthipallaiyar Vagayara at Thiruchengode. The chief Deity is Sri Annamar Swamy.