REGENT COMPUTRONICS PVT. LTD.

J. Belli Gowder and Others Appellant

V/S

N.M. Pamba Gowder and Others Respondents

Referred Judgements :-

TINDAL C.J. IN TYSON V. SMITH [REFERRED TO]
SASTRI AMMAL V. PRAVALAVARNA NAICKER. [REFERRED TO]
CHINNATHAMBI MOOPPAN AND ANOTHER V. MAMUNDI MOOPPAN AND ANOTHER [REFERRED TO]
MAHAMAYA DEBIT V. HARIDAS HALDAR [REFERRED TO]
VENKATARAMANA DEVARU STATE OF MYSORE VS. STATE OF MYSORE:VENKATARAMANA DEVARU [REFERRED TO]
T V MAHALINGA IYER VS. STATE OF MADRAS [REFERRED TO]
CHAIRMAN TAMIL NADU HOUSING BOARD MADRAS VS. T N GANAPATHY [REFERRED TO]
M ISMAIL FARUQUI MOHD ASLAM HARGYAN SINGH THAKUR VIJAY RAGHO BHAGWAN BIRAJMANMANDIR JAMIAT ULAMA E HIND VS. UNION OF INDIA [REFERRED TO]
A S NARAYANA DEEKSHITULU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
JAGANNATH TEMPLE PURI MANAGEMENT COMMITTEE VS. CHINTAMANIKHUNTIA:CHINTAMANIKHUNTIA [REFERRED TO]
MADHO SINGH VS. MONI SINGH [REFERRED TO]
TIRUMALAISAMI NAICKER VS. VILLAGERS OF KADAMBUR ATHUR TALUK [REFERRED TO]
THULUKKA CHOODAMANI MARIAMMAN TEMPLE VS. SUBRAMANIA PANDARAM [REFERRED TO]
MUHAMMED VS. MOIDEEN HAJI [REFERRED TO]
A S KRISHNAN VS. N S VENKATARAMA PILLAI [REFERRED TO]
N NATESA IYER VS. COMMISSIONER H R AND C E ADMN DEPT [REFERRED TO]
BALUSAMI REDDIAR, MINOR BY GUARDIAN, NAGAMMAL VS. BALAKRISHNA REDDIAR [REFERRED TO]

JUDGEMENT

(1.) The appellants/defendants 2 to 5 have filed the present Appeal before this Court as against the judgment and decree dated 23.10.2003 made in O.S. No. 255 of 1997 passed by the Learned Subordinate Judge, Udhagamandalam.

(2.) Respondents 1 to 4/plaintiffs' plaint averments:

(3.) The appellants/defendants 2 to 5 being aggrieved against the orders of the 6th respondent/6th defendant have tiled an Appeal in A.P. No. 50 off' 1995 before the 7th respondent/7th defendant (Appellate Authority). The Appellate Authority viz., the 7th respondent/7th respondent by his order dated 12.2.1997 in A.P. No. 50 of 1995 has set aside the orders passed in O.A. No. 3 7 of 1992 by the 6th respondent/6th defendant and ordered that the people belonging to the respondents 1 to 4/plaintiffs Sect of Badaga Community and appellants/defendants 2 to 5 Sect of Badaga Community are entitled to perform poojas in the Temple. The order in A.P. No. 50 of 1995 dated 12.2.1997 has been received by the respondents I to 4/plaintiffs' counsel only on 22.10.1997. Later, a suit has been filed under Sec. 70 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959.

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J BELLI GOWDER Vs. N M PAMBA GOWDER

Referred Judgements :-

JUDGEMENT

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