GOVINDAN NAIR Vs. SECY COCHIN DEVASWOM BOARD

JUDGEMENT

(1.) S.113 (2) of the Travancore-Cochin Hindu Religious Institutions Act, 1950, reads as follows:

(2.) It is common ground that the Devaswom concerned - the Thayankavu Devaswom - was assumed on grounds of mismanagement some time after 1100 under the provisions of Act I of 1081. Para.5 of both the petitions reads as follows:

(3.) O.P. No.8 relates to survey plot No. 884/2 of the Chundal Village. The petitioners contention in that petition is that the property belongs to him exclusively and that the Devaswom has no manner of right over it. It was, however, agreed that we need not decide the question and that as far as these petitions are concerned we may proceed on the basis that he is not the -owner but a kanom tenant.