USHA RAJARAM Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) THE writ appeal is directed against the order in the writ petition, whereby the challenge to the impugned order made by the appellant was rejected.

(2.) THE facts in brief are that the Annapoorani Dharma Chatram and Yajurveda Patasala Trust, Tiruchottruthurai was created under two Wills dated 15.10.1895 and 7.8.1898 executed by one Vaidyanatha Iyer, S/o Ganesan Iyer. THE object of the Trust was to run a Veda Patasala at Tiruchottruthurai and to perfrom daily pooja at the Oodaneswaraswami temple and for feeding brahmins during the Sapthasthana festival in the Tiruvaiyaru Panchanidheswarar temple. After the demise of the said Vaidyanatha Iyer, the Trust was managed by his adopted son Ganesa Iyer. THEre were some disputes between the said Ganesa Iyer and the executors of the Will of the late Vaidyanatha Iyer, and the same landed before the District Munsif Court, Tiruvaiyaru. THE matter was ultimately compromised and that the management of the said Trust shall go to Ganesa Iyer and his descendants. After the demise of Ganesa Iyer on 17.9.1945, his son G.Vaidyanatha Iyer became the managing trustee and he was managing the Trust till the year 1986.

(3.) IN view of the above, we do not find any merit in the demand of Rs.26,435/- by the respondents towards registration fee. Accordingly, the writ appeal is allowed and the orders impugned in the writ petition are set aside. The appellant is entitled to approach the Sub Registrar, Tiruvaiyaru for further action based on this order for registration of the document. No costs.