SRINIVASAN Vs. LAKSHMI NARASIMMA SWAMI DEVASTHANAM

JUDGEMENT

(1.) This Second Appeal is filed against the judgment and decree dated 10.08.2011 made in A.S.No.72 of 2010 on the file of the Sub Court, Ranipet, confirming the judgment and decree dated 27.11.2008 made in O.S.No.14 of 2003 on the file of the District Munsif Court, Sholinghur.

(2.) Heard the learned counsel for the appellant and perused the materials available on record.

(3.) The unsuccessful defendant in both the Courts has below preferred this Second Appeal. The respondent-temple filed O.S.No.14 of 2003 against the appellant for the relief of declaration of title to the suit properties; deliver possession of 'B' schedule lands by removing the superstructure put by the appellant and for permanent injunction restraining the appellant from interfering with the respondent's peaceful possession and enjoyment of the rest of 'A' Schedule property, other than 'B' Schedule property. The respondent-temple also filed O.S.No.15 of 2003 against one R.Murthy for the very same relief and on similar facts. In both the suits, the said R.Murthy and appellant took similar defence and the Trial Court by common judgment and decree dated 27.11.2008, decreed both the suits.