SHUDDHAWAITA VAISHNAV Vs. COMMISSIONER

JUDGEMENT

(1.) This Original Side Appeal has been filed against the judgment and decree passed in C.S.No.154 of 2008, dated 25.07.2014.

(2.) The unsuccessful plaintiff is the appellant herein. The suit is filed for various reliefs including declaration with an alternate prayer for compensation and other consequential reliefs in respect of the suit 'B' schedule properties. After completion of the trial and after hearing both sides, the learned Single Judge has dismissed the suit. Aggrieved over that, the plaintiff has filed this appeal.

(3.) The brief facts which led to the suit by the plaintiff is that the plaintiff is a Society under the Tamil Nadu Society Registration Act, 1975 and its object is to promote education to all and to do other charitable services. The School by name Sri Shuddadwaita Vaishnav Higher Secondary School was run by the Society for more than 60 years at No.30, Ekambareswarar Agraharam Street, Chennai and another School by name Balmandir Higher Secondary School was run at Samudra Mudali Street, Sowcarpet, Chennai. Since this School was situated in a busy area at Sowcarpet, it could not be expanded further. Hence the said School was also shifted to Ekambareshwarer Agraharam Street, temporarily.