PERIASAMI Vs. CHINNATHAMBI PADAYACHI

JUDGEMENT

(1.) THE first defendant in O.S.No. 63 of 1985 on the file of the Subordinate Judge, Ariyalur is the appellant herein.

(2.) THE first respondent and herein filed the said suit for framing of the scheme in respect of the suit temple and for consequential injunction restraining the appellant herein from interfering with his right to perform the poojas on the festive occasions mentioned in the plaint.

(3.) THE trial court, after considering the evidence on either side, decreed the suit. The appellant herein preferred an appeal in A.S.No. 177 of 1990 on the file of the Principal District Judge, Tiruchirappalli, who confirmed the judgment and decree of the trial court and dismissed the appeal. As against the same, the Second Appeal has been filed.