K.G.KUPPUSAMY Vs. RAMAKRISHNAN

JUDGEMENT

(1.) The unsuccessful plaintiffs before both the courts below have filed the present second appeals.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial court and in appropriate places, their ranking in the present appeals would also be indicated.

(3.) The plaintiffs filed two suits, one in O.S. No.22 of 1996 on the file of District Munsif cum Judicial Magistrate,Omalur, for a declaration that the notice dtd. 7/4/1988 issued by the defendant in the said suit is illegal and null and void and for a consequential relief of Permanent Injunction restraining the defendant from taking any action in respect of the said notice and another suit in O.S.No.13 of 1996 on the file of the District Munsif cum Judicial Magistrate, Omalur, for the relief of declaration that they have right over the administration of Arulmigu Kottai Mariamman temple and Pidariamman temple, situate at Omalur and Neikarapatty village respectively in their capacity as hereditary archakas and for a relief of permanent injunction restraining the defendants from interfering with the plaintiffs- right to administer and perform poojas in the said temples.