TIRUVANNAMALAI KARUNEEKAR SANGAM Vs. SARADAMBAL AMMAL (DIED)

JUDGEMENT

(1.) This Second Appeal arises against the judgement and decree dtd. 25/7/1997 in O.S.No.160 of 1980 passed by the learned Additional District Munsif, Tiruvannamalai as confirmed by the judgement and decree dtd. 22/3/2000 in A.S.No.12 of 1999 passed by the learned Principal Subordinate Judge, Tiruvannamalai.

(2.) The original suit was presented for a decree of declaration of plaintiff's title to the suit property and for recovery of possession.

(3.) The case of the plaintiff is that it is a society registered under the Societies Registration Act. The predecessors of the plaintiff had purchased the suit property on behalf of its members of Karuneekar Sangam on 10/6/1905. The purchase was made from and out of the common funds which belonged to the community. I am informed that Karuneekar Community members are those belonging to Pillaimar community [gps;iskhh; tFg;g[]. The purpose of the purchase was for the construction of a Mutt [klk;[] for the benefit of the community people who come to Tiruvannamalai. Tiruvannamalai being an important religious place, it is known that devotees throng to the temple during festivals and on other important religious occasions.