P NATARAJAN Vs. KASTURI RENGA PERUMAL TEMPLE THIRUVILAIYATTAM

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the 1st appellate court in A.S.No.79 of 2000 dated 24.10.2000 in confirming the judgment and decree passed by the trial court made in O.S.No.951 of 1995 dated 09.06.2000 in dismissing the suit.

(2.) The appellant herein was the plaintiff and the respondent/temple was the defendant before the trial court.

(3.) For convenience, the rank of parties before the trial court are being maintained in this judgment.