THE NUNGAMBAKKAM MUSLIM WELFARE ASSOCIATION Vs. ARULMIGU AGASTHEESWARAR PRASANNA VENKATESA PERUMAL DEVASTHANAM

JUDGEMENT

(1.) The second defendant is the appellant herein. This appeal is directed against the concurrent finding of the Courts below.

(2.) The parties are described as per their rank and status shown in the original suit.

(3.) The brief facts leading to this appeal are as follows:- The plaintiff is the hereditary trustee of Arulmigu Agastheeswarar Prasanna Venkatesa Perumal Devasthanam. The 1st defendant, who got the property through Section 9 of the Madras City Tenants' Protection Act, 1921 was originally tenant under the plaintiff and thereafter, he sold the property to the second defendant by way of the compulsory registration. The 3rd defendant is the Registrar of Small Causes Court, who executed the sale deed in favour of the first defendant on behalf of the plaintiff. The 4th defendant is the Commissioner Corporation, Chennai. The 5th defendant is the Chairman of Madras Metropolitan Development Authority, Madras.