- (1.)Heard learned counsel for the parties and perused the relevant material.
(2.)Leave granted.
(3.)The respondents in the appeal, as plaintiffs, had instituted a suit under Section 92 of the Code of Civil Procedure, 1908 for settling a scheme for the administration of the first defendant temple, viz., Sree Panimoola Devi Temple (hereinafter referred to as "the temple") and other incidental reliefs. The suit was dismissed by the learned Trial Court. In appeal, the High Court has set aside the decree of dismissal passed by the learned Trial Court and remanded the suit for de novo consideration. Aggrieved, the defendants have filed the present appeal.