SAFIA BIVI Vs. ARULMIGU CHOKKANATHASWAMY KOIL

JUDGEMENT

(1.) The respondent / plaintiff temple filed a suit for declaration of title and recovery of possession. The suit was decreed by the Trial Court. The unsuccessful defendant had lost before the Trial Court. Aggrieved by the same, the defendant filed an appeal before the First Appellate Court. The First Appellate Court dismissed the appeal and confirmed the order of the Trial Court. Hence, the defendant has filed the present second appeal.

(2.) The defendant is the appellant herein and the plaintiff is the respondent herein. For the sake of convenience, the parties will be hereinafter referred to as per their rank in the suit.

(3.) The sum and substance of the plaint averments are as follows: