GOPALAKRISHNAN Vs. PERUMAL TEMPLE

JUDGEMENT

(1.) The plaintiffs in O.S.No.1105 of 1971 on the file of the District Munsif Court, Krishnagiri, are the appellants herein.

(2.) O.S.No.1105 of 1971 had been filed by seven plaintiffs who claimed to be poojaries of the Temple of Lord Sri Perumal at Panneswaramadam, Krishnagiri, seeking a judgment and decree of declaration of their possessary right to the suit properties and for a permanent injunction against the defendants from trespassing on the suit property and for costs of the suit. By judgment and decree dated 03.05.1991, the learned District Munsif, Krishnagiri, decreed the suit.

(3.) The eleventh defendant namely, Sri Perumal Temple, Panneswaramadam, represented by its Trustee and Fit Person, Inspector H.R. & C.E., filed A.S.No.30 of 1992, before the District Court, Dharmapuri. By judgment and decree dated 20.11.1996, the learned III Additional District Judge, Dharmapuri allowed the appeal.