K. NATARAJAN Vs. NANDANAR KALVIKAZHAGAM AND ORS.

JUDGEMENT

(1.) The petitioner, who is the plaintiff in a suit for specific performance, has come up with the above revision challenging the rejection of a memo filed by him for giving up the defendants 3 to 5 in the suit. Heard Mr. R. Muralidharan, learned counsel for the petitioner. Mr. N.G.R. Prasad, learned counsel appearing for the first respondent/caveator takes notice.

(2.) The petitioner filed a suit in O.S. No. 35 of 2014 on the file of the Principal District Court, Cuddalore for specific performance of an agreement of sale allegedly entered into between the plaintiff and the first defendant/first respondent herein. In the suit, he impleaded (i) a society namely Sri Nandanar Kalvikazhagam represented by its Secretary; (ii) a Mutt by name Sri Nandanar Mutt represented by the Mutt Head; (iii) one Mr. M. Dhamotharan; (iv) one Mr. M. Paranthaman; and (v) the State of Tamilnadu represented by the District Collector.

(3.) Though the agreement of sale was actually between the petitioner and the first respondent, the other defendants were made parties to the suit on account of the fact that the Government of Tamilnadu came up with a plan to construct a Mani Mandapam in honour of one Swami Sagajanantha.