- (1.) Leave granted.
(2.) There is a temple in the village Terdal under the Jharkhandi Taluk in the State of Karnataka, commonly known as "Sri Prabhudeva Temple". Parties hereto are the hereditary poojaris of the said temple. They are entitled to bless the devotees, receive alms and other offerings made by the devotees throughout the year. The turn of worship has been amicably divided and settled, inter alia, amongst the plaintiffs and the defendants.
(3.) There were three branches with which we are concerned; one is the branch of the plaintiff, second is the branch of the defendants and the third is the branch represented by Parayya Allayya Hittalamani. The said Allayya and his wife Neelawwa died without any issue. The plaintiffs and the defendant No.1 inherited their right to worship.;