SHAMARAYA Vs. BELOOR SRI MARIAMMA TEMPLE

JUDGEMENT

(1.) This second appeal is by a plaintiff who failed in both the Courts below. The suit is for a declaration that he is entitled to the Archakaship of defendant-1-temple and for recovery of certain amounts, which according to him, he should have got as emoluments or perquisites attached to the office of the Archak of that temple.

(2.) Defendants 2 to 6 aie the trustees of the temple, while defendants 7 to 17 are stated to be other persons interested in the office of the Archak of that temple.

(3.) The suit was resisted by the defendants on several grounds. For the purpose of this appeal it is sufficient to consider only one ground, namely, whether the suit is barred under Ss.57 and 93 of the Madras Hindu Religious and Charitable Endowments Act, 1951, (hereinafter referred to as the Act) .