AMBIKAPATHI Vs. NILAMBUR KALIAMMAN KOIL

JUDGEMENT

(1.) 1. These two appeals are filed by the unsuccessful appellants in AS.No.24/1989 and AS.No.25.1989, on the file of the Principal District Judge at Erode. The appellants in AS.No.24/1989 are the plaintiffs in OS.No.24/1985, and the appellants in AS.No.25/1989 are the defendants 5 to 8 in OS.No.25/1985, on the file of the Sub Court, Dharapuram.

(2.) For the purpose of convenience, the parties are referred to as they were arrayed in OS.No.24/1985.

(3.) The plaintiffs filed the suit for declaration that they are entitled to perform poojas for 32 days, in Arulmigu Nilambur Kaliamman Temple, as an hereditary right and also the right derived, under the Will dated 22.11.1972 and the same should not be interfered with by the defendants.