ARULMIGHU CHOKKANATHASAMY Vs. CHOKKALINGAPURAM DEVANGAR &

JUDGEMENT

(1.) THIS second appeal is focussed as against the judgment and decree of the learned Subordinate Judge, Virudhunagar, dated 31.03.1999 in A.S.No.154 of 1996 in confirming the judgment and decree of the learned District Munsif, Aruppukkottai, dated 24.11.1995 in O.S.No.128 of 1986.

(2.) THE parties, for convenience sake, are referred to hereunder according to their litigative status before the trial Court.

(3.) THE second respondent filed the written statement to the effect that the said tank does not belong to the temple and the adjacent area also does not belong to the temple as per Town Survey records. Accordingly, he prayed for the dismissal of the suit.