THE EXECUTIVEOFFICER Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THESE are two independent appeals, namely, S.A.(MD) No. 111 of 2011 by third defendant and the other one, namely, S.A.(MD) No. 173 of 2011 by defendants 1 and 2, have been directed as against the very same Judgment of the 1st Appellate Court, namely, Sub Court, Ambasamudram, passed in A.S.No. 34 of 2006.

(2.) THE plaintiff in O.S.No. 172 of 2004 was a poojari, in the 3rd defendant temple, during the material time, namely, 08.04.1998 till 30.11.1997. In the suit, the plaintiff claimed arrears of dearness allowance for the said period, totaling Rs.39,700/ -. The suit has been filed by him on 27.04.2001.

(3.) THE defendants filed written statements. Their principal defence is that the plaintiff's claim is not recurring, continuous and subsisting, thus, the suit is barred by time.