GANESAN Vs. M SUNDARARAJA THEVAR

JUDGEMENT

(1.) PLAINTIFFS in O.S.No. 138 of 1996 on the file of Subordinate Judge's Court at Virudhunagar are revision petitioners.

(2.) THEY filed a suit to declare the first plaintiff as "Ambalam" of Mela Aviyoor Village and is entitled to all the temple Honours in all the temples of Aviyoor Village and consequential relief of permanent injunction restraining the defendants, their men and agents from in any way interfering with the plaintiffs' right to get "honour" as "Ambalam" and for consequential reliefs.

(3.) I heard both the counsel.