COMMISSIONER Vs. VAIRAMUTHU DIED

JUDGEMENT

(1.) THIS appeal has been filed as against the judgment and decree dated 30.04.1986 passed in O.S.No.110 of 1983 by the learned Subordinate Judge, Madurai.

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

(3.) HOWEVER, on erroneous appreciation of facts and application of law, the Deputy Commissioner dismissed the said O.A.No.127 of 1975 vide order dated 10.02.1978. As against such order, the appeal was filed before the Commissioner concerned who confirmed the order of the lower authority erroneously. The authority under the H.R&C.E.Department, appointed a fit person to take charge of Madurai Velliambala Street Poorveega Mahajana Sangam and such steps taken by the authorities under the H.R&C.E Department are untenable. Hence, the plaintiffs filed the suit with the following main prayers: