LAWS(MAD)-1999-3-23

D JOTHI Vs. K P KANDASAMY

Decided On March 09, 1999
D.JOTHI Appellant
V/S
K.P.KANDASAMY Respondents

JUDGEMENT

(1.) This revision is filed under Article 227 of Constitution of India by third party against the order passed by learned Subordinate Judge, Ranipet in I.A. 271 of 1998 in O.S. 77 of 1991.

(2.) Material facts which compelled petitioner to come to this Court could be summarised thus : O.S. 51 of 1984, which is subsequently renumbered as O.S. 77 of 1991 on the file of Subordinate Court was a representative suit. Sixth respondent in the suit was one Ponnuswamy Mudaliar. Suit filed by plaintiffs was for a decree of permanent prohibitory injunction restraining defendants and their men and relatives from interfering with plaintiffs' right to administer the Vadapura Sangunathar Samudhayam and manage the properties of the Vadapuram Sengunathar Samudhayam described in the schedule of properties.

(3.) Written statement was filed by 1st defendant and finally on 27-11-1992, suit was decreed.