C KRISHNAN Vs. PALEPALLY SRI GANGAMMAN ALAYA

JUDGEMENT

(1.) HEARD the learned Counsel appearing for the Petitioners as well as the Respondent

(2.) CHALLENGING the order, dated 10.03.2011 made in Interlocutory Application in I.A. No.31 of 2011 in A.s. No.49 of 2009, on the file of the Principal Subordinate Judge, Krishnagiri, this Civil Revision has been referred by the Appellant in the Appeal.

(3.) MR. T.R. Rajagopalan, learned Senior Counsel appearing for the Petitioner submitted that the suit temple is a private temple, though the Trial Court has granted a declaration that the Respondent/Plaintiff committee is entitled to manage and administer the affairs of the temple and consequential injunction, the same has been challenged before the Subordinate Court, Krishnagiri.