NARUMANCHI SUBBA RAO DIED Vs. VALAMURI SANKARA SASTRY

JUDGEMENT

(1.) This Second Appeal arises out of the judgment of the learned District Judge. Guntur allowing A.S.No. 127 of 1985 filed against the judgment of the Principal Subordinate Judge, Tenali dismissing the suit in O.S.No. 89 of 1977.

(2.) During the pendency of the appeal before the District Judge, the 1st defendant died. Therefore, one Sri N. Rama Prasad, the successor to the 1st defendant and the 2nd defendant filed the present Second Appeal.

(3.) The plaintiff-respondent filed the suit for a declaration that he was the hereditary Managing Trustee of Sri Sankara Matham, Ramalingeswarapet, Tenali and for an injunction restraining the defendants from interfering with the affairs of Sri Sankara Matham and its properties.