LAWS(MAD)-2020-2-135

T.A.RANGANATHAN Vs. N.THIYAGARAJAN

Decided On February 24, 2020
T.A.RANGANATHAN Appellant
V/S
N.Thiyagarajan Respondents

JUDGEMENT

(1.) The Contempt Petition is filed against the respondent to punish him for the wilful disobedience of the judgment of this Hon'ble Court dated 15.01.1915 in Appeal No.175 of 1910 and in Appeal No. 283 of 1963 dated 24.03.1969.

(2.) Let us now consider the orders passed by the High Court in Appeal No.175 of 1910 and Appeal No.283 of 1963. The first judgment dated 15.01.1915 deals with whether the Vadagalais are entitled to form ghosti behind the Vedic ghosti and sing their own Prabandams and Mantrams. If they do not interfere with the Vedic ghosti, we do not think that there would be any objection to their doing so. This Hon'ble Court proceeded by stating that they have got as much right as the Thengalais to use the public street and it also to be observed that the ghosti behind is composed of Vadagalai Mirasdars and the Thengalais only joined as ordinary worshipers. Under those circumstances, the bench held that the Thengalais are not entitled to any injunction to prevent the Vadagalais from doing so.

(3.) In the concluding paragraph, the Division Bench of this Court consisting Hon'ble Mr.Justice Sankaran Nair and Hon'ble Mr.Justice Oldfield significantly held as follows: