A. VENKATESWARAN Vs. ARULMIGHU POOLANANTEESWARAR TEMPLE AND ORS.

JUDGEMENT

(1.) The unsuccessful plaintiff in the Original Suit No. 548 of 2004 on the file of the District Munsif Court, Uthamapalayam, is the appellant in the Second Appeal. After suffering a decree of dismissal of his suit in the hands of the trial Court, he prosecuted an appeal before the lower Appellate Court in Appeal Suit No. 9 of 2007 on the file of the Sub Court, Uthamapalayam and before the lower Appellate Court also, he suffered a set back as the said appeal was dismissed by the lower Appellate Court by a Judgment and Decree dated 31.10.2007. Thus, the appellant in the Second Appeal has been forced to approach this Court with the present Second Appeal.

(2.) Notice before admission was ordered and the respondents are before this Court and they are represented by counsel. The first respondent is represented by Mr.M.Karuppasamy Pandian, whereas the second respondent is represented by Mr.R.Anandraj, learned Special Government Pleader.

(3.) The following have been suggested as the substantial questions of law involved in the Second Appeal:-