MURUGA GOUNDER (DECEASED) Vs. ARULMIGU CHELLIAMMAN TEMPLE

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 31.10.2003 passed in A.S.No.6 of 2000 on the file of the I Additional District Court, Dharmapuri at Krishnagiri reversing the judgment and decree dated 28.10.1999 passed in O.S.No.51 of 1997 on the file of the District Munsif cum Judicial Magistrate Court, Uthankarai.

(2.) The Second Appeal has been admitted on the following substantial questions of law.

(3.) The suit has been laid by the plaintiff for permanent injunction restraining the defendant to dispossess the plaintiff from the suit property without due process of law.