THIRUMENI Vs. ARULMIGHU VINAYAKAR AND DHROWPATHI AMMAN

JUDGEMENT

(1.) THIS second appeal is directed against the judgment and decree of the First Additional Subordinate Judge, Trichirappalli dated 12.02.1993 made in A.S.No.230 of 1991 by which the judgment and decree of the trial Court (District Munsif, Thuraiyur) passed in O.S.No.3555 of 1979 was confirmed.

(2.) THE respondent/plaintiff temple filed the suit for the following reliefs:

(3.) THE trial Court framed as many as six issues and conducted trial in which the Executive Officer in charge of the plaintiff temple was examined as P.W.1 and four documents were marked as Exs.A-1 to A-4 on the side of the plaintiff. Two witnesses including the appellant/defendant were examined as D.W.1 and D.W.2 and three documents were marked as Exs.B-1 to B-3 on the side of the appellant/defendant. THE report and plan submitted by the Advocate Commissioner appointed by the trial Court were marked as Court documents Exs.C-1 and C-2.