RAVI Vs. COMMISSIONER H R AND C E

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment and Decree dated 28.06.1996 made in O.S.No.152 of 1990 on the file of the Principal Sub-Court, Nagapattinam, whereby the suit filed by the appellant, under Section 70 (2) of the H.R. & C.E., Act was dismissed.

(2.) THE appellant herein was the plaintiff before the trial court. He filed the suit, seeking a declaration that the plaintiff is the hereditary trustee of Sri Mariamman Temple of Kundalur Village, Nanilam Taluk with its poojariship and all of its proprietary and other consequential relief. THE suit was resisted by the respondents herein as defendants. THE trial court, after considering the oral and documentary evidence and the arguments advanced by both sides, held that the appellant herein is not entitled to the relief sought for and accordingly, dismissed the suit. Aggrieved by which, this appeal has been preferred.

(3.) BASED on the grounds of appeal and the impugned Judgment, points for determination arising in this appeal are framed as follows: