S NELLAI KANNAN Vs. COMMISSIONER HINDU RELIGIOUS

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the First Appellate Court in A.S.No.28 of 2001 dated 23.04.2002 in confirming the judgment and decree passed by the Trial Court made in O.S.No.302 of 1987 dated 09.04.2001 in partly decreeing the suit.

(2.) The appellants were the defendants 1 and 3 and the respondent was the plaintiff before the trial court. The second defendant died during the pendency of the suit and the plaintiff and the first defendant were recorded as legal representatives of the deceased second defendant. For convenience, the rank of the parties before the trial court is maintained in this judgment.

(3.) The case of the plaintiff in the amended plaint would be as follows: