KURUVA PUJARI ALLAPPA Vs. KURUVA PUJARI PIDDEPPA

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved against the Judgment and decree, dtd. 15/2/2016 in A.S.No.50 of 2010, on the file of the II Additional District Judge, Kurnool at Adoni ("First Appellate Court" for short), reversing the Judgment and decree, dtd. 20/10/2010 in O.S.No.169 of 2004, on the file of Junior Civil Judge, Yemmiganur ("Trial Court" for short).

(2.) The appellant Nos.1 to 3 herein are the plaintiffs and 1st respondent herein is sole defendant in O.S.No.169 of 2004, on the file of Junior Civil Judge, Yemmiganur.

(3.) The plaintiffs initiated action in O.S.No.169 of 2004, on the file of Junior Civil Judge,Yemmiganur, with a prayer for declaring the plaintiffs to perform the duty of Archakathvam on yearly term basis as well as defendant and order to deliver the keys and ornaments of Lord Beerappa Swamy Temple situated in Chetnipalli Village, Mantralayam Mandal every year after performing Sivarathri Utsvam on rotation every year to the plaintiffs and defendant; to grant permanent injunction restraining the defendant, his men and servants, etc., from interfering in any manner in discharging the duty of Archakathvam during the period of plaintiffs and for costs of the suit.