MURUGAMMAL, ARASAMMAL Vs. ARULMIGU SUBRAMANIYA TEMPLE

JUDGEMENT

(1.) This second appeal is focussed by the plaintiffs animadverting upon the judgment and decree dated 22.02.2010 made in A.S.No.20 of 2009 on the file of the learned Sub Judge, Valliyoor, confirming the judgment and decree dated 15.11.2008 made in O.S.No.Unregistered of 2008 in C.F.R.No.4628 of 2008 on the file of the learned Principal District Munsif, Valliyoor.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) A summation and summarisation, avoiding discursive delineation, of the relevant facts absolutely necessary and germane for the disposal of the second appeal, would run thus: