- (1.) Some of the defendants in the original suit, who purchased the suit property from the defendant Nos. 1-3, are before us questioning the judgment and order dated 25.4.1996 passed by a learned single Judge of the High Court in Appeal Suit No.396/2000 whereby and whereunder judgment and decree dated 12.07.2000 passed by the learned Subordinate Judge, Sivakasi in O.S. No.242 of 1999 was set aside.
(2.) Inter se relationship between the plaintiffs and the predecessor-in- interest of the original defendant Nos. 1-3 is not in dispute. It would appear from the following genealogical tree: JUDGEMENT_1044_TLPRE0_2009_1.html
(3.) In 1963, one S. Muthuramalingam Pillai filed an application before the Deputy Commissioner, Hindu Religious and Charitable Endowment (Administration) Department, Madurai for declaring Sri Pazhikanjia Vinayagar Temple, Sivakasi is not a religious and charitable endowment within the meaning of the Madras Hindu Religious and Charitable Endowments Act, 1959 (for short 'the 1959 Act') and that he is the hereditary trustee of the temple. Shri K. T. T. Ramalingam Chettiar was impleaded as respondent in the application.;