V.VELLAPANDI THEVAR Vs. C.BALASUBRAMANIAN

JUDGEMENT

(1.) The first respondent in both the appeals as a plaintiff filed a suit in O.S.No.49 of 2004 on the file of the Principal Sub Court, Tirunelveli, against the officials of the HR and CE Department, District Collector, Tirunelveli and four other private parties, to set aside the order passed by the first defendant/Special Commissioner and the Commissioner, HR and CE., Chennai, in A.P.No.22/2002, dtd. 26/9/2003 and for a declaration to declare the plaintiff as hereditary trustee of the suit temple. After trial, the trial Court, by judgment and decree dtd. 21/11/2005, decreed the suit. Aggrieved by the said judgment and decree, the private defendants filed A.S(MD)No.345 of 2005 and the officials of the HR and CE Department filed A.S(MD)No.53 of 2009.

(2.) Brief facts stated in the plaint are as follows:-

(3.) Brief facts in the written statement are as follows:-