GEJAGATTI SRI KARUVANNARAYOR TEMPLE Vs. COMMISSIONER HINDU RELIGIOUS

JUDGEMENT

(1.) The unsuccessful plaintiff in both the suits is the appellant before this Court. Second Appeal in S.A.No.72 of 2017 is arising out of suit for declaration that the suit temple is a private temple of Uppliappa Naicker Community and for injunction restraining the respondents from interfering with the right of the appellant to administer the temple. The suit was dismissed by the trial Court and the findings of the trial Court were affirmed by the first Appellate Court. Aggrieved by the concurrent findings, the appellant has preferred the Second Appeal in S.A.No.72 of 2017.

(2.) Second Appeal in S.A.No.73 of 2017 is arising out of the suit for declaration that the respondents herein is not the hereditary trustee of suit temple and for a consequential injunction restraining the respondents from interfering with the appellant's right to administer the temple. The suit was dismissed by the trial Court and findings of the trial Court were confirmed by the first Appellate Court. Aggrieved by the concurrent findings the appellant has come up with this Second Appeal.

(3.) These Second Appeals are admitted by this Court on the following substantial questions of law by order dtd. 31/1/2017: