A BHARADWAJA MUDALIAR Vs. ARUNACHALLA GURUKKAL

JUDGEMENT

(1.) The 1st defendant is the appellant. The appeal is against the order of remand passed by the Appellate Court which held that the plaintiff s suit was not wholly barred by limitation, the Court of first instance having held otherwise and dismissed the suit.

(2.) The material allegations in the plaint are as follows:

(3.) (a) The two plaintiffs (father and son) are the hereditary Archakas of the famous temple at Tiruvannamalai. The 1st defendant-appellant before us is the trustee of the temple. The 3rd defendant is the temple Peishkar, The 1st defendant in June 1912 suspended the plaintiffs from office. The 3rd defendant intimated this fact to the plaintiffs on 19th June 1912 and the suspension of the plaintiffs lasted till 3rd July 1912.