ARULMIGU ULAGESWARASWAMY AND VARADARAJA PERUMAL TEMPLES, ALLALAPURAM REPRESENTED BY ITS EXECUTIVE OFFICER, PICHAMPALAYAM, TIRUPUR TOWN, TIRUPUR Vs. SUBRAMANIAM

JUDGEMENT

(1.) Challenge in this second appeal is made by the defendant against the judgment and decree dated 29.09.2009 made in A.S.No.14 of 2008 on the file of the Principal Sub-Court, Thiruppur confirming the judgment and decree dated 26.02.2008 made in O.S.No.331 of 2004 on the file of the District Munsif Court, Thiruppur.

(2.) The suit has been laid for declaration and permanent injunction.

(3.) The averments contained in the plaint filed by the plaintiffs, in brief, are as follows: