C. ANDIAPPAN AND ORS. Vs. THE JOINT COMMISSIONER, TAMIL NADU HINDU RELIGIOUS AND CHARITABLE ENDOWMENT BOARD AND ORS.

JUDGEMENT

(1.) All these writ appeals arise out of the dismissal of a batch of writ petitions challenging the suspension of the hereditary trustees of a special religious endowment and the appointment of a fit person by the Tamil Nadu Hindu Religious and Charitable Endowment Department.

(2.) We have heard Mr.M.Vallinayagam, learned Senior Counsel appearing for the appellants, Mr.V.R.Shanmuganathan, learned Special Government Pleader appearing for the Department and Mr.M.Muthugeethayan, learned counsel appearing for the Temple/Fit Person.

(3.) By a deed of partition, executed on 07.09.1921, three brothers by name Chidambaram Pillai, Malaiperumal Pillai and Paramasivam Pillai, all sons of one Andiappa Pillai, partitioned the properties belonging to the family among themselves. The deed of partition covered several items of properties.