SUBBAMMAL TRUST Vs. COMMISSIONER HINDU RELIGIOUS AND CHARITABLE

JUDGEMENT

(1.) This second appeal is focussed by the plaintiff, animadverting upon the judgment and decree dated 19.01.2005 passed by the learned Principal Judge, City Civil Court, Chennai in A.S.No.246 of 2004 confirming the judgment and decree dated 29.08.2003 passed by the learned V Assistant Judge, City Civil Court, Chennai in O.S.No.2388 of 1994.

(2.) The parties, for convenience sake are referred to here under according to their litigative status before the trial Court.

(3.) Heard both sides.