G VANAJA Vs. K RAMASAMY

JUDGEMENT

(1.) Challenging the order passed by the District Judge, Karaikkal, in unnumbered E.As. of 2013 in E.P.No.30 of 010 in O.S.No.33 of 2006, the present revisions are filed.

(2.) The petitioners are defendants 2, 5 and 13 in O.S.No.33 of 2006. The respondents instituted the suit originally against one S.Varadharajalu for a direction directing him to handover Sri.Nadukkam Theertha Vinayagar Temple along with its precincts and the properties belonging to the temple; to surrender possession of all accounts, documents etc., pertaining to the administration of the temple and for cost.

(3.) The suit was filed on 9.10.2006. Defendants 2 to 13 were inducted as tenants/purchasers of the house sites belonging to the temple pending suit and hence they were subsequently impleaded as parties to the suit. The case of the plaintiffs is that the properties described in the schedule of the plaint belonged to Nadukkam Theertha Vinayakar Temple. During the year 1952, the administration of the temple and its properties were entrusted to the father of the first defendant and on his death, the first defendant was managing the temple as well as its properties. It is further alleged that there was mismanagement by the first defendant in looking after the temple and he also indulged in disposing of the properties of the temple illegally. Hence the suit.