K. SREEDHARAN NAIR Vs. V. SREEKUMARAN NAIR

JUDGEMENT

(1.) The defendant in the suit in O.S.No.450 of 2003 on the file of the First Additional District Munsif Court, Nagercoil, is the appellant in the above Second Appeal.

(2.) This Second Appeal is against the judgment and decree dated 25.04.2005 in A.S.No.13 of 2005 on the file of First Additional Sub Court, Nagercoil, confirming the judgment and decree dated 17.11.2004 in O.S.No.450 of 2003 on the file of First Additional District Munsif Court, Nagercoil.

(3.) The respondent herein filed a suit in O.S.No.450 of 2003 on the file of the District Munsif Court, Nagercoil against the appellant herein for declaration that the appellant / defendant belongs to R.C. Christian sect and for a permanent injunction restraining the appellant / defendant from interfering with the affairs and functioning of the District Nair Service Society and Velu Thambi Memorial Educational Trust. The declaration was subsequently given up and the suit for permanent injunction alone was prosecuted.