LAWS(KAR)-1982-1-22

MUZRAI OFFICER ASST COMMR KOLAR Vs. DAKAPPA

Decided On January 27, 1982
MUZRAI OFFICER (ASST. COMMR.) KOLAR Appellant
V/S
DAKAPPA Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment and decree made by the District Judge, Kolar, in a reference under S. 13 of the Mysore Religious und Charitable Institutions Act 7 of 1927 ("the Act").

(2.) There is a temple called 'Sri Mathada Anjaneya Swamy Temple' at Malur in Kolar District. Upon a complaint by the Dharmakartha of the temple that the properties of the Temple were being mismanaged, the Muzrai Officer with the sanction of the State Government wrote a letter to the Court of District Judge under S. 13 of the Act, in the following terms :

(3.) The Dharmakartha died during the pendency of the suit. His legal representatives who have rival interests and complaints were brought on record. They have examined themselves as DW 1 and DW 4 and two more witnesses and produced some documentary evidence. There was, however none on behalf of the Muzrai Officer.