Mahendraselvan, vs P.Velmurgan Krishnan,

CRP(MD)No.2654 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated: 12/10/2026
CORAM
THE HONOURABLE MS JUSTICE R.POORNIMA
CRP(MD) NO. 2654 of 2026
{CNR: HCMD011243812026}
Case QR
Mahendraselvan
(For himself and as representative
Iympathoor Pattathu Devangar Nirvagasabi
of Devanga Chettiar Community of Madurad,
Kamarajar Pasumpon Thevar Thirunagar,
Dindigul Mannar Thirumalai V.O.Chidambaranar
Nellai Kattabomman and Ramanathapuram
District. : Petitioner/Plaintiff
Vs.
1.P.Velmurugan Krishnan
2.Iympathoor and Mupthoor Pattathu Devangar
Nirvagasabai of Devanga Chettiar
Represented through its President,
Office at 98, Devangar Chettiyar,
South Masi Street,
Madurai.
3.S.Rajendran
4.S.Sakthivel
5.S.Sathya Sankar
6.T.Muthuvel
7.S.Ramamoorthy
8.S.Kumarasamy
9.P.Veeraiah
10.T.Thirumeni
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CRP(MD)No.2654 of 2026
11.Pon.Elizharasan
12.Ma.Ka.Arumugam Chettiar
13.K.K.S.M.Kamatchi Sundaram
14.P.Jeyaraj
15.P.Kathirvel
16.V.Soundarapandian
17.R.Mallaiah
18.M.Murugesan
Prayer:- This Civil Revision Petition is filed under Article 227 of the
Constitution of India, seeking to number the plaint in unnumbered suit
A.No.3913 of 2026 on the file of the District Munsif Court, Madurai.
For Petitioner : Mr.R.G.Shankar Ganesh
O R D E R
This Civil Revision Petition has been filed seeking a direction to
the learned District Munsif, Madurai, to number the unnumbered suit in
A.No.3913 of 2026.
2. The petitioner is the plaintiff, who has instituted the suit in a
representative capacity. The petitioner-Sabai, viz., Iympathoor Pattathu
Devangar Nirvagasabai of Devanga Chettiar Community of Madurai,
Kamarajar, Pasumpon Thevar Thirunagar, Dindigul, Mannar, Thirumalai,
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CRP(MD)No.2654 of 2026
V.O.Chidambaranar, Nellai, Kattabomman and Ramanathapuram
Districts, has filed the suit against the defendants/respondents herein
seeking the following reliefs:-
“(a) Declaring that the resolution dated
03.11.2025 passed by the first defendant appointing
defendants 3 to 18 as office-bearers of the second
defendant under the name and style of ‘Iympathoor
and Mupathoor Pattathu Devangar Nirvagasabai of
Devangar Chettiar Community’ is null and void;
(b)Granting an order of mandatory injunction
directing defendants 1 and 2 to conduct an election for
electing the office-bearers in accordance with the
provisions of the scheme dated 24.12.1996 made in
O.S.No.585 of 1986 on the file of the Principal Sub
Court, Madurai, in respect of Iympathoor and
Mupathoor Uravinmurai of Devanga Chettiar
Community of Madurai, Kamarajar, Pasumpon Thevar
Thirunagar, Dindigul, Mannar, Thirumalai, V.O.
Chidambaranar, Nellai, Kattabomman and
Ramanathapuram Districts;
(c)Granting an order of mandatory injunction
directing defendants 1 and 2 to render accounts in
respect of Iympathoor and Mupathoor Uravinmurai of
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CRP(MD)No.2654 of 2026
Devanga Chettiar Community of Madurai, Kamarajar,
Pasumpon Thevar Thirunagar, Dindigul, Mannar,
Thirumalai, V.O. Chidambaranar, Nellai,
Kattabomman and Ramanathapuram Districts;
(d)Granting an order of permanent injunction
restraining the first defendant, his men and persons
claiming through him from in any manner alienating
or encumbering the properties belonging to the second
defendant-Pattathu Devangar Nirvagasabai, as
described in Annexures 1, 2 and 3 of the scheme
decree dated 24.12.1996 made in O.S.No.585 of 1986;
(e)Granting an order of permanent injunction
restraining defendants 3 to 18 from functioning as
office-bearers of the second defendant-Iympathoor
Devangar Nirvagasabai on the basis of the resolution
dated 03.11.2025 passed by the first defendant; and
(f)Directing the defendants to pay the costs of
the suit.”
3.However, the office of the District Munsif Court, Madurai, has
returned the plaint several times from 06/07/2026 onwards. Even the last
return dated 11/08/2026 contained a query as to “how the suit is
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CRP(MD)No.2654 of 2026
maintainable in a representative capacity as against the President of
Iympathoor Pattathu Devangar Nirvagasabai of Devanga Chettiar
Community”. The said query was answered by the plaintiff by citing the
order passed by this Court in C.R.P.(MD) Nos.581 and 747 of 2016 and
the plaint was re-presented on 14/08/2026. However, the plaint was again
returned with an endorsement stating that “still the returned endorsement
dated 11/08/2026 holds good”, without raising any other ground.
4.The suit has been pending for numbering for almost two months.
The office of the trial Court, instead of numbering the suit, has been
repeatedly returning the plaint by raising queries one after another. Even
after the queries were duly answered by the plaintiff, the suit has not
been numbered.
5.On perusal of the returns, it is seen that the revision petitioner
has substantially answered all the queries raised by the office of the trial
Court. However, the office of the trial Court has not yet numbered the
suit. Therefore, this Court directed the learned District Munsif, Madurai,
to submit a report explaining the reasons for the repeated returns and
posted the matter to 09/10/2026 for the report of the learned District
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CRP(MD)No.2654 of 2026
Munsif, Madurai.
6.Pursuant to the direction of this Court, a report has been received
from the learned IV Additional District Judge (in-charge of the Principal
District Judge), Madurai, dated 08/10/2026 stating that the unnumbered
plaint is now kept ready for numbering and that the office has been
instructed to number the suit immediately upon re-presentation of the
papers or in accordance with the formal directions of this Court.
7.Recording the above, this Civil Revision Petition is disposed of
with a direction to the concerned Court to number the unnumbered
plaint, if it is otherwise in order, without any unnecessary delay. The
Registry is directed to return the original impugned order to the
petitioner for re-presentation before the concerned Court for numbering,
after retaining a copy of the same. No costs.
12/10/2026
Index:Yes/No
Internet:Yes/No
er
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CRP(MD)No.2654 of 2026

To,
1.The District Munsif Court, Madurai.
2.The Section Officer, VR/ER Section,
Madurai Bench of Madras High Court,
Madurai.
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CRP(MD)No.2654 of 2026
R.POORNIMA.,J
er
CRP(MD)No.2654 of 2026
12/10/2026
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