SRI MADHAVAPERUMAL TEMPLE Vs. DHANALAKSHMI

JUDGEMENT

(1.) Challenge in the second appeal No.1858 of 2002 is made to the Judgement and Decree dated 28.05.1999 passed in A.S.No.190 of 1997 on the file of the III Additional Judge, City Civil Court, Chennai, reversing the judgement and decree dated 31.03.1997 passed in O.S.No.7012 of 1982 on the file of the XII Assistant Judge, City Civil Court, Chennai.

(2.) Challenge in the second appeal No.61 of 2005 is made to the Judgement and Decree dated 28.10.2003 passed in A.S.No.210 of 1997 on the file of the Additional District Judge, Fast Track Court No.V, Chennai, confirming the judgement and decree dated 31.03.1997 passed in O.S.No.972 of 1983 on the file of the XII Assistant Judge, City Civil Court, chennai.

(3.) Challenge in the second appeal No.849 of 2005 is made to the Judgement and Decree dated 28.10.2003 passed in A.S.No.209 of 1997 on the file of the Additional District Judge, Fast Track Court No.V, Chennai, confirming the judgement and decree dated 31.03.1997 passed in O.S.No.7290 of 1982 on the file of the XII Assistant Judge, City Civil Court, Chennai.