O. NARAYANAN Vs. COCHIN DEVASWOM BOARD

JUDGEMENT

(1.) IN exercise of power under Section 93 of the Travancore Cochin Hindu Religious and Charitable Endowments Act, 1950, Ext.P1 scheme was framed and issued on 22.08.1955, for the management of the Kamoth Devaswom. The provisions in Ext.P1 had never been under challenge. With the passage of time, certain clarifications were sought for. That led to the issuance of Ext.P2 proceedings in 1994.

(2.) THE issue in hand relates to the effect of provisions contained in clause 42 of Ext.P1 scheme and its modulation as per Ext.P2.

(3.) IN 1994, it was clarified as per Ext.P2 that those persons who come into those "Nair grihams" by reason of marriage and the children, who would be born to them would also, with the passage of time, be within the electoral college.