(1.) The plaintiff in O.S. No. 12857 of 2009 on the file of the XII Assistant City Civil Judge, Chennai is the appellant. The said suit was filed under Section 70 of the Tamil Nadu Hindu Religious and Charitable Endowment Act 1959.
(2.) The facts which necessitated filing of the suit are as follows :
(3.) The plaintiff society applied for allotment of a plot of land to the Tamil Nadu Housing Board for construction of its own premises and a temple for Lord Ayyappa, in order to achieve its main object of promoting Ayyappa cult. Accordingly a plot of land was allotted to the plaintiff society. From the contributions of the members of the society, a temple for Lord Ayyappa and Office premises for the plaintiff society were constructed. The proposal for construction of a temple was mooted in the Annual General Body meeting of the society held on 27.09.1981 and the construction was completed in the year 1984.