N S VENKATAGIRI AYYANGAR Vs. HINDU RELIGIOUS ENDOWMENTS BOARD

JUDGEMENT

(1.) THIS is an appeal by special leave from a judgment and order of the High Court of Judicature at Madras dated November 6, 1944, which revised a judgment and decree of the Court of the District Judge of Ramnad at Madras dated August 7, 1943.

(2.) THE only matter which arises for determination in this appeal, and on which special leave to appeal was granted, is whether the learned Judges of the High Court had any power to interfere in revision with the said order of the District Judge.

(3.) THE respondent Board was duly constituted under the Act, and, in or about the year 1930, demanded a contribution under the Act for the upkeep of the said temple constituted by the will of Narayana from N. S. Narayana, another grandson of the testator, though representing a different branch from the appellants. THE said N. S. Narayana objected to pay on the ground that the temple was a private one.