DISTRICT COLLECTOR Vs. A.KARUPPASAMY THEVAR

JUDGEMENT

(1.) Aggrieved over the concurrent findings made in O.S.No. 757 of 1992 on the file of the learned Principal District Munsif, Tirunelveli and in A.S.No.64 of 1997 on the file of the Second Additional District Judge, Tirunelveli, the appellants/defendants filed this second appeal.

(2.) Before the trial Court, the respondents/plaintiffs filed a suit and seeking the relief of declaration declaring that the suit temple is the denominational temple belongs to the Thevar Community. Further, for the relief of permanent injunction restraining the appellants/defendants in interfering with the enjoyment, worship of the suit schedule property and for costs. By judgment and decree dated 21.02.1997, the learned Principal District Munsif, Tirunelveli, allowed the suit in favour of the plaintiffs and granted the decree in favour of them. Aggrieved over the said findings, the appellants/defendants preferred an appeal before the learned Second Additional District Judge, Tirunelveli. By judgment and decree dated 25.10.1999, the learned Second Additional District Judge, Tirunelveli, after confirming the findings arrived at by the trial Court dismissed the appeal. Aggrieved over the same, the appellants / defendants have filed the present second appeal.

(3.) For the sake of convenience, the parties are referred to as, as described by the trial Court.