REGENT COMPUTRONICS PVT. LTD.

M.BALASUNDARAM Appellant

V/S

A/M Vaikunda Perumal Temple Respondents

Referred Judgements :-

K. SOMASUNDARAM PILLAI AND ORS. VS. R. DORAIRAJ AND ORS. [REFERRED TO]
K.S.THIRUGNASAMBANDAM CHETTIAR VS. THE SETTLEMENT THESILDAR [REFERRED TO]
R MANICKA NAICKER M ELUMALAI MARIAMMAL VS. E ELUMALAI NAICKER:E ELUMALAI NAICKER:E ELUMALAI NAICKER [REFERRED TO]
JAGDISH NARAIN VS. NAWAB SAID AHMED KHAN [REFERRED TO]
BRAHMA NAND PURI VS. NELD PURI SINCE DECESED [REFERRED TO]
MORAN MAR BASSELIOS CATHOLICOS VS. MOST REV. MAR POULOSE ATHANASIUS [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
SUDHA RAVI KUMAR VS. THE SPECIAL COMMISSIONER AND COMMISSIONER,HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT,CHENNAI [REFERRED TO]
D SATYAJNARAYANA VS. P JAGADISH [REFERRED TO]
MANGAT RAM VS. SARDAR MEHARBAN SINGH [REFERRED TO]
SUBRAMANIA GURUKKAL VS. SHRI PATTESWARASWAMI DEVASTHANAM [REFERRED TO]
T.K.RAMANUJAM KAVIRAYAR VS. SRI-LA-SRI SIVAPRAKASA PANDARA SANNADHI AVARGAL [REFERRED TO]
STATE OF TAMIL NADU VS. RAMALINGA SAMIGAL MADAM:K L M RAMAMURTHY [REFERRED TO]
SRINIVASAN VS. SRI MADHYARJUNESWARASWAMI [REFERRED TO]
SRI-LA-SRI SIVAPRAKASA PANDARA SANNADHI AVARGAL VS. SMT.T.PARVATHI AMMAL [REFERRED TO]
SRI KUMARAKATTALAI SUBRAHMANYASWAMI DEVASTHANAM VS. K.S.SUNDARARAJULU CHETTIAR [REFERRED TO]

JUDGEMENT

(1.) Feeling aggrieved by the Judgment and Decree dated December 22, 2017 passed in O.S. No.208 of 2010 by 'the learned District Judge, District Court-II, Kancheepuram' ['Trial Court' for convenience], the first defendant therein has preferred this Appeal Suit under Sec. 96 and Order XLI Rule 1 of 'the Code of Civil Procedure, 1908' ['CPC' for brevity].

(2.) For the sake of convenience, hereinafter, the parties will be referred to as per their array in the Original Suit.

(3.) Case of the plaintiff is that 'the Arulmighu Vaikundaperumal Temple' [hereinafter 'plaintiff-temple'] is an ancient temple built by Pallavas. It is a public temple governed by the 'Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959' ['HR & CE Act' for brevity].

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M.BALASUNDARAM Vs. A/M VAIKUNDA PERUMAL TEMPLE

Referred Judgements :-

JUDGEMENT

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