DURAI. NATARAJAN Vs. THE COMMISSIONER

JUDGEMENT

(1.) This Appeal Suit has been filed to set aside the Judgment and Decree, dated 15.03.2016 passed in O.S.No.751 of 1994 on the file of the learned Additional Subordinate Judge, Dindigul, and to allow the present Appeal.

(2.) Heard the learned counsel appearing for the appellant and the learned Additional Government Pleader appearing for the respondents 1 and 2 and the learned counsel appearing for the third respondent.

(3.) The plaintiff in the suit in O.S.No.751 of 1994 on the file of the Additional Subordinate Court, Dindigul, is the appellant in the first Appeal. The dispute in this Appeal is relating to temple known as Arulmighu Rajakaliamman Temple, Thethupatty, Dindigul, and the issue is whether the said temple is a public temple or a private temple.