P.RAJAGOPAL Vs. ARULMIGHU MUTHARAMMAN TEMPLE

JUDGEMENT

(1.) Heard Mr.C.Dhanaseelan, learned counsel appearing for the appellant, Mr.G.K.R.Pandian, learned counsel appearing for the respondents 1 and 2 and Mr.C.Selvaraj, learned counsel appearing for the respondents 3 and 4.

(2.) This appeal is filed against the Judgment and Decree passed in A.S.No.28 of 2008 dtd. 27/1/2009 on the file of the Principal Sub Court, Nagercoil confirming the Judgment and Decree in O.S.No.583 of 2005 dtd. 11/10/2006 on the file of the Principal District Munsif, Nagercoil.

(3.) The appellant herein is the first defendant, the respondents 1 and 2 herein are the plaintiffs 1 and 2 and the respondents 3 and 4 herein are the defendants 2 and 3 in the suit. The respondents 1 and 2 herein have filed a suit in O.S.No.583 of 2005 before the learned Principal District Munsif, Nagercoil seeking for a prayer of permanent injunction and the suit was decreed in favour of the respondents 1 and 2. Against the Judgment and Decree, the appellant filed an appeal in A.S.No.28 of 2008 before the learned Principal Sub Judge, Nagercoil. The learned Principal Sub Judge dismissed the appeal by confirming the Judgment and Decree passed by the trial Court. Against the Judgment and Decree, the appellants filed this present second appeal.