ARULMIGHU DAKSHINAKOKARNEESWARAR KOIL TEMPLE Vs. KAMALAVADIVELU

JUDGEMENT

(1.) Challenge in these second appeals are made to the judgment and decree dated 26.04.2004, passed in A.S.Nos.74 and 76 of 2002, on the file of the Subordinate Court, Tiruvarur, confirming the judgment and decree dated 30.07.2002, passed in O.S.No.30 of 2002, on the file of the District Munsif court, Tiruvarur.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial court.

(3.) The plaintiff in O.S.No.30 of 2002 is the appellant in the Second Appeal.