THE COMMISSIONER, H.R. AND C.E. ADMN. DEPARTMENT AND THE DEPUTY COMMISSIONER, H.R. AND C.E. ADMN. DEPARTMENT Vs. K. RAMANATHAN

JUDGEMENT

(1.) THE defendants are the the appellants in the above appeal.

(2.) THE plaintiff filed the suit for a declaration that the temple of 'Sri Kamatchiamman' at Adampur village is not a temple as per the provisions of Hindu Religious and Charitable Endowment Act or in the alternative declaring that the office of the trusteeship to the temple is hereditary in nature and for setting aside the orders and judgment of the Commissioner, H.R & C.E, Madras, made in A.P. No. 30/90 dated 12.11.1992.

(3.) IT is further stated that O.A. No. 43 of 1984 was filed for declaring the temple as private temple and it was dismissed by the Deputy Commissioner HR & CE, Tiruchy and the appeal filed in A.P. No. 30 of 1990 was also dismissed by the Commissioner, HR & CE, Madras. Hence, the plaintiff prayed for the reliefs above mentioned.