VALLABA GANESAR DEVASTHANAM Vs. A ANANDAVADIVELU MUDALIAR

JUDGEMENT

(1.) THE question that arises for consideration in this appeal is whether the suit which is for a declaration that the suit properties are trust properties belonging to Vallaba Ganesar Devasthanam, Tiruvannamalai and for recovery of possession of the same is barred under Section 108 of the Tamil Nadu Hindu Religious and Charitable Endowments Act (Tamil Nadu Act XXII of 1959), (for short, the Act).

(2.) THE plaintiffs in O.S. No. 24 of 1974 on the file of the Sub-Judge, Tiruvannamalai viz., Vallaba Ganesar Devasthanam, Tiruvannamalai by trustees are the appellants.

(3.) THE question that arises for consideration is whether the civil Court has jurisdiction to try the suit.