N S VENKATAGIRI AYYANGAR Vs. HINDU RELIGIOUS ENDOWMENTS BOARD, MADRAS

JUDGEMENT

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

(2.) The only matter which arises for determination in this appeal, and upon 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.) On 1 July 1907, one Narayana, the grand, father of the appellants, made a will by which he founded a temple and directed his male heirs to act as trustees of the temple. Narayana died in 1910, and in 1915 the family became divided. Thereafter each branch of the family managed the temple for one year in rotation.