PADALEESWARAR DHEVASTHANAM THROUGH ITS EXECUTIVE OFFICER,THIRUPPAPULIYUR, CUDDALORE Vs. BALA VELAYUTHAM

JUDGEMENT

(1.) Second appeal No.2000 of 2004 is directed against the Judgement and Decree dated 29.12.2003 passed in A.S.No.104 of 2003 on the file of the Principal District Court, Cuddalore, confirming the Judgment and Decree dated 27.06.2003 passed in O.S.No.232 of 1996 on the file of the Principal Subordinate Court, Cuddalore.

(2.) Second appeal No.2001 of 2004 is directed against the Judgement and Decree dated 29.12003 passed in A.S.No.110 of 2003 on the file of the Principal District Court, Cuddalore, confirming the Judgment and Decree dated 27.06.2003 passed in O.S.No.14 of 2000 on the file of the Principal Subordinate Court, Cuddalore.

(3.) The above second appeals had been admitted on the following substantial questions of law: