MAYA THEVAR Vs. TIRUMANGALAM BADRAKALI MARIAMMAN DEVASTHANAM

JUDGEMENT

(1.) THE defendant before the trial court has come forward with the instant appeal.

(2.) THIS appeal has arisen in this way: The plaintiff-Devesthanam instituted suits against several persons for declaration of title and for possession of certain properties. The appellant is the defendant in O.S.No.54 of 1981. According to the plaintiff/respondent, the suit property is temple property known as Kaluvetra pottal. and the defendant/appellant has committed encroachment in a portion of this property. He is denying the plaintiff's title. Therefore, the suit is for declaration of title and possession.

(3.) IN the result, this second appeal is dismissed, confirming the judgments of the courts below, with cost of the respondent.