K KANNUSAMI Vs. K SUNDRASAMI

JUDGEMENT

(1.) The above second appeal arises against the judgment and decree in A.S.No.106 of 2012 on the file of Sub Court, Sivagangai, reversing the judgment and decree passed in O.S.No.6 of 2011 on the file of District Munsif cum Judicial Magistrate, Ilayankudi. The plaintiffs are the appellants and the respondents were the defendants in the suit.

(2.) The plaintiffs filed the suit O.S.No.6 of 2011 to declare that the plaintiffs and the first defendant are jointly holding the office of hereditary trusteeship of Arulmigu Karuppanasami Temple, Vani village and consequently for injunction restraining the defendants from in any way interfering with the rights of the plaintiffs.

(3.) The brief case of the plaintiffs is as follows:-