VYTHILINGA PANDARA SANNIDHI AUDHINAKARTHAR TIRUVADU TMURAI ADHINAM Vs. DEWAN BAHADUR SIR TSADASIVA IYER

JUDGEMENT

(1.) This and the other applications in the connected suits are in the name and on behalf of the Secretary of State for India in Council for the purpose of his being added as a party to the suit presumably as party defendant.

(2.) The main object of each of the suits is to obtain a declaration that the Madras Hindu Religious Endowments Act I of 1925 is invalid and ultra vires, and on the basis of such declaration the plaintiff has asked for a relief by way of injunction which is merely a relief consequent on the declaration.

(3.) The plaintiff in each of the cases is the head of a mutt or religious endowment and the only defendant to each of the actions is the Board of Commissioners for the Madras Religious Endowments a body, it may be observed in passing, created and constituted by the said Act.