GANGAI VINAYAGAR TEMPLE Vs. MEENAKASHI AMMAL

JUDGEMENT

(1.) This appeal by special leave against the impugned judgment and order dated 6.1.2003 of the High Court Madras passed in L.P.A. No. 17 of 1998.

(2.) Heard learned Counsel for the parties and perused the record.

(3.) The appellants are the Trustees of Shri Gangai Vinayagar Temple, Thirumudi Nagar, Pondicherry. They had executed a lease deed on 8.11.1967 in favour of one Kanniah Chettiar in respect of a plot of land on which the lessee was to erect a theatre. The lease was for a period of 15 years commencing 1.1.1968.