ETTI Vs. KISTAPPA NAIDU (DECEASED)

JUDGEMENT

(1.) The appellants filed a suit before the Lower Court for permanent injunction restraining the defendant, his men and agents from performing religious ceremonies as indicated in the notice against the rights of the plaintiffs and Thalayari colony people and thereby not to disturb the possession and enjoyment of the Temple of Samundeeswari Amman situated at Alathur Village, Thalayari colonly. The plaintiffs who have last the case before the Lower Appellate Court filed the present Second Appeal before this Court.

(2.) The Lower Court decreed the suit in favour of the plaintiffs. Aggrieved by the same, the respondent filed an appeal before the Lower Appellate Court, which dismissed the suit and granted relief in favour of the respondent herein, as against that, the present Second Appeal is filed.

(3.) The case of the plaintiffs is as follows: