SUBRAMANIAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Second Appeal is admitted and the following substantial questions of law arose for consideration:-

(2.) BY consent of both the sides, the main Second Appeal itself is taken up for final hearing.

(3.) THE above Second Appeal is directed against the judgment and decree dated 29.11.1995 made in A.S. No. 131/94 on the file of the Principal District Judge, Pondicherry, reversing the judgment and decree dated 18.7.1994 made in O.S. No. 798/93 on the file of the I Additional District Munsif, Pondicherry. THE plaintiffs are the appellants in this Second Appeal. THE respondent No. 1 is the Union of India and the Respondent Nos. 2 and 3 are the authorities of the Hindu Religious Institutions and the respondent No. 4 is the Special Officer appointed in the place of the appellants.