Spencer, J - (1.) This suit was instituted by three plaintiffs styling themselves members and trustees of the Godavari Hindu Samaj, with the sanction of the Advocate-General under Section 92 of the Civil Procedure Code, for the purpose of getting a scheme framed by the Court for carrying out the trust contained in Clauses 11 and 12 of the will of the late Rajah Gadicherla Seethayya of Rajahmundry who executed it on April; 4 and died on April 10th, 1909. By the same will the, testator gave authority to his widow to adopt a son which she did on June 4th, 1911, by adopting the present appellant.
(2.) Clauses 11 and 12 of the will run as follows: A sum of Rs. 400 should be spent every year out of my estate, either for the spread (abhivrithi) of the Sanskrit language or for the spread of the Hindu religion, or for both. The said sum must be a charge on my estate. The executors must make the arrangements necessary therefor to have the same conducted as the then existing trustees of the Rajahmundry Hindu Samaj may deem fit. 12. Further it is my desire that the Vedas relating to my Sakha (branch) should be encouraged. And for that purpose, it is my desire that, chiefly a general Sanskrit or Vedic or Oriental Library should be established at Rajahmundry, in my name. The executors must make the arrangements necessary therefor.
(3.) The will names three executors, one of whom is the first plaintiff. They all declined office and the appellant who came of age on November 1st, 1917, has taken over the estate from the hands of his adoptive mother.;