SHEVAPET SOWRASHTRA VIDHYALAYA SABAI TRUST REPRESENTED BY ITS PRESIDENT 64, MANICKAM STREET, SHEVAPET, SALEM Vs. SRI PANDURANGANADHASWAMI DEVASTHANAM REPRESENTED BY ITS TRUSTEES, V.H.JAGADEESH D.NO.113, MANICKAM STREET, SHEVAPET, SALEM

JUDGEMENT

(1.) The defendants who suffered a decree for declaration and consequential relief of recovery of possession are the appellants. The suit in O.S.No.73 of 2010 was filed by the respondent against the appellants, namely Shevapet Sowrashtra Vidhyalaya Sabai Trust and Shevapet Sowrashtra Maruthi Association seeking the following reliefs.

(2.) According to the plaintiff it is the sole representative of the entire Sowrashtra Community people in Shevapet, Salem. The said community possessed properties, institutions, Organisations etc., which are maintained and managed by the plaintiff Devasthanam through its Trustees. The plaintiff would claim that it is a Public Trust for the benefit of the entire Sowrashtra Community, Shevapet, Salem.

(3.) The plaintiff Devasthanam owns various properties and in the list of properties, the plaintiff had added Sowrashtra Vidhyalaya Aided Middle School, Sowrashtra Vidhyala Aided Primary School, Sowrashtra Maruthi (Degappiyasa) Sangam (subsequently converted as Sevapet Sowrashtra Maruthi Association.) The properties that are the subject mater of the suit are as follows: Description of property