MANNESWARAR AND KARIVARADARAJA Vs. LAKSHMI

JUDGEMENT

(1.) The second appeals are filed by the Executive Officer of Sri Manneswarar and Karivaradaraja Perumal Temple.

(2.) This appellant-temple filed O.S.No.1454 of 1984 for permanent injunction not to interfere with the possession and enjoyment of the property in its possession. The defendant in that suit filed O.S.1625 of 1984 praying for declaration of title over the suit property and for injunction restraining the temple from interfering with her possession.

(3.) For the purpose of convenience, the temple is referred as plaintiff and the plaintiff in O.S.1625 of 1984 is referred as defendant.