PADMINI Vs. GURUVAYOOR DEVASWOM AND ORS.

JUDGEMENT

(1.) Claiming that she is a tenant of the plaint schedule building belonging to the 1st respondent Devaswam the petitioner instituted O.S.No.1199 of 2015 in Munsiff Court, Chavakkad for a perpetual injunction prohibiting it from dispossessing her of the property except in accordance with law and from interfering with her enjoyment thereof.

(2.) Heard learned counsel on either side.

(3.) The dispute involved in Vasudevan Namboodiri v. Parameswaran Namboodiripad was with regard to selection to the post of chief priest ('melsanti') in Sreekrishna Temple at Guruvayur.