COMMISSIONER, HINDU RELIGIOUS & CHARITABLE Vs. U. JAGADEESAN

JUDGEMENT

(1.) This appeal is filed against the judgment and decree passed in O.S.No.568 of 2006 dtd. 14/2/2008 on the file of II Additional Subordinate Judge, Coimbatore.

(2.) For the sake of convenience, the parties herein are referred to as they are referred to in the Original Suit.

(3.) The case of the plaintiff/first respondent herein is as follows:-