- (1.) Leave granted.
(2.) These two appeals, by way of Special Leave Petitions, have been preferred against a common order dated 25th of March, 2009, passed by the High Court of Judicature, Andhra Pradesh at Hyderabad in A.S. No. 90 and 91 of 2009, by which the High Court had rejected the interim applications filed by the appellants seeking status quo and stay of execution of the decree passed by the Additional District Judge, IV Court at Tirupathi in a suit for declaration and injunction.
(3.) Shri Kashi Math Samsthan (in short "the Math"), which is the appellant No. 1 herein, was established somewhere between the 14th and 15th Century A.D. It is one of the three Dharma Peethas or spiritual thrones of the Gowda Saraswatha Brahmin Community (in short "GSB"). The Respondent No. 1 namely, Shrimad Sudhindra Tirtha Swamy (hereinafter referred to as the "Respondent No 1") became the Mathadhipathi of the Math in or around 1949 after the death of the then Mathadhipathi.;