M LIAQUAT ALI PROPREITOR M C PACKAGING SOUTH III STREET PUDUKOTTAI Vs. BRAHADAMBAL TEMPLE THIRUGOKARNAM

JUDGEMENT

(1.) THE unsuccessful defendants in the suits have filed these Second Appeals having aggrieved by the judgments and decrees of the courts below.

(2.) THE respondent/plaintiff-temple filed the suits for declaration to declare that the suit properties belonging to the plaintiff-temple and for recovery of possession from the defendants-appellants.