RAMASUNDARA ASARAI Vs. GOVERNMENT OF TAMIL NADU REP BY ITS COLLECTOR; COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS AND; ASSISTANT COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS

JUDGEMENT

(1.) The second appeal has been filed by the plaintiffs 1 and 2 and 4 to 6 challenging the judgment and decree dated 29-11-1995 made in A.S. No. 41 of 1994 on the file of the learned Subordinate Judge, Tenkasi confirming the judgment and decree dated 24-02-1994 made in O.S. No. 313 of 1988 by the District Munsif Court, Tenkasi.

(2.) For the sake of convenience, the parties are referred to herein as per their rankings in the suit.

(3.) The case of the plaintiff in O.S. No. 313 of 1988 is as follows: