RADHAKRISHNARU Vs. MADHAVAN PILLAI

JUDGEMENT

(1.) The question in this petition is about the court fee payable in a suit by the trustees of a temple.

(2.) The case in the plaint is as follows:-

(3.) The prayer for removal of the 1st defendant from the management of the temple, the 1st defendant being only an agent of some of the misbehaving trustees thereof, has to be regarded as equivalent to a prayer for removal of the trustees themselves who are his principals. The prayer for recovery of possession of the trust (Devaswom) properties from him cannot be regarded as an independent relief claimed in the suit; it is merely ancillary to the removal of the 1st defendant from management of the temple.