R. BALASUNDARAM Vs. M. RAMALINGAM

JUDGEMENT

(1.) The plaintiffs in O.S.No.131 of 1994, on the file of the Principal Sub Court, Nagapattinam, are the appellants herein. They filed the suit for the relief of declaration, declaring them as hereditary trustees of "Sri Mariamman Temple", which is also called as "Mazhai Muthu Mariamman" and for a direction, directing the defendants to put the plaintiffs in possession of the suit property and also to render all proper accounts to the plaintiffs.

(2.) The Trial Court, in and by its judgment and decree, dated 11.02.1999, dismissed the suit. Challenging the same, this Appeal was filed.

(3.) The case of the plaintiffs/appellants, as stated in the plaint, is as follows:-