PONNIAH Vs. ASSISTANT COMMISSIONER, HINDU RELIGIOUS CHARITABLE AND ENDOWMENTS ADMINISTRATION DEPARTMENT

JUDGEMENT

(1.) Appellant/3Rd respondent filed the suit, in O.S.No.600 of 1995, before the learned Additional District Munsif, Thiruchendur, seeking the relief of declaration and permanent injunction.

(2.) After contest, the learned Additional District Munsif, Thiruchendur by Judgment and Decree, dated 12.04.1993 decreed the suit in part.

(3.) Aggrieved by the Judgment and Decree passed by the learned Additional District Munsif, Thiruchendur, the defendant preferred an appeal, in A.S.No.168 of 2003, before the learned Principal District Judge, Tuticorin.