TIRUMALA EDUCATIONAL TRUST Vs. TIRUMALA TIRUPATI DEVASTHANAMS

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 04.12.1996 passed in O.S.No.15 of 1987 by the Principal Subordinate Judge, Tirupati. The appellant is the plaintiff trust and the respondent is the defendant in the suit O.S.No.15 of 1987 filed seeking declaration that the plaintiff trust is entitled at its option to get successive renewals of the lease in respect of the plaint schedule property successively for period of six years each from the defendant Devasthanam and for consequential permanent injunction. The said suit has been dismissed by judgment and decree dated 04.12.1996 and aggrieved by the same the plaintiff trust preferred this appeal.

(2.) The plaint averments in brief are as follows:

(3.) The brief averments of the written statement filed by the defendant Devasthanam are as follows: