Madras High Court
P.Kasi vs Vilvaraj on 9 April, 2025
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
SA No. 280 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09-04-2025
CORAM
THE HONOURABLE MRS JUSTICE T.V.THAMILSELVI
SA No. 280 of 2025
P.Kasi
Appellant(s)
Vs
1. Vilvaraj
2. Sekar
3. Rajini
4. Kuttaiyan @ Chinnan
5. Sanjai Gandhi
Respondent(s)
PRAYER : Second Appeal filed under Sec.100 of Civil Procedure Code,
praying to set aside the Judgement and Decree dated 23.01.2013 in AS No.70 of
2012 on the file of the Principal Sub Ordinate Court at Salem confirming the
Judgement and Decree of the I Additional District Munsif Salem dated
26.10.2010 made in OS NO.792 of 2008.
For Appellant(s): Ms. S. Vasavi Sridevi
For Respondent(s): Mr.M.Ganesh
For R1 To R3 And R5
1/5
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SA No. 280 of 2025
JUDGMENT
Challenging the concurrent findings of the courts below rendered in
A.S.No.70 of 2012 on the file of Subordinate Court, Salem arising out of trial
court findings rendered in O.S.No.792 of 2008 on the file of I Addl. District
Munsif Court, Salem, this Second Appeal was preferred by the
appellant/plaintiff.
2.For the sake of convenience, the parties are denoted as per the ranking
in the suit.
3. Before the trial court, the plaintiff filed a suit for the relief of
permanent injunction restraining the defendants from interfering with the
management and administration of the suit temple and also restraining them
from any way collecting funds and donation from the public for the suit temple
against the defendants 1 to 5. According to the plaintiff, in the suit temple viz.
Arulmigu Mariamman Koil, he is the hereditary Dharmakartha and he is
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managing as well as administering the said temple, in which, the defendants
caused interference. Hence, he come forward with the present suit. The
defendants contested the suit by filing written statement and strongly disputed
the plea of Dharmakartha claimed by the plaintiff. Therefore, the burden is
casted upon the plaintiff to prove that he is the Dharmakartha of the suit temple.
Except the plaintiff's oral evidence, there is no material evidence adduced on his
side. Therefore, the trial court dismissed the suit holding that plaintiff has not
proved his claim as he is the Dharmakartha of the suit temple. Against which,
the plaintiff preferred an appeal in A.S.No.70 of 2012, wherein the first
appellate judge on analysing the facts as well as evidence on record, finally
dismissed the appeal by confirming the findings of trial court holding that the
plaintiff was not aware of entire affairs of the temple, however, he was one of
the members of the Committee, which was formed to construct the temple,
except that, there is no other evidence to show that he is the Dharmakartha of
the temple.
4. Heard and considered the submissions of learned counsel for appellant
and perused the materials available on record.
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5. Considering the facts and circumstances, it reveals the fact that when a
person claiming hereditary Dharmakartha, the same has to be proved with
material evidence, but except his evidence, there is no material evidence
adduced on his side. Therefore, both the courts below rightly held that the
plaintiff not proved his claim, which needs no interference of this Court. Hence,
this Second Appeal is liable to be dismissed, since there is no question of law is
involved for consideration. Accordingly, this Second Appeal is dismissed as no
merit and the findings rendered by the first appellate court in A.S.No. 70 of
2012 is confirmed and consequently, suit is dismissed. No costs.
09-04-2025
rpp
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
To
1. Principal Sub Ordinate Court, Salem
2. I Additional District Munsif, Salem.
3. Section Officer, VR Section, Madras High Court.
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T.V.THAMILSELVI J.
rpp
09-04-2025
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