RAMAKRISHNA PILLAI Vs. VARADARAJASWAMI KOIL KUMBAKONAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree of the learned subordinate Judge of Kumbakonam in O. S. No. 68 of 1951.

(2.) IN Elandurai village there are 60 velis of land of which 45 velis are inam sarvamanyam lands. The rest are tharapu lands. In regard to the mirasdars of these sarvamanyam lands there are certain properties commonly owned by there and which are utilised for remunerating the village artisans and also for such purpose as are obligations on the part of these inam sarvamanyam mirasdars like channel-digging, the performance of village utsavams etc. The properties set apart in common seem to be considerable. It may be stat ed at the outset itself and what has been pointed out by the learned counsel for the respondent that the defendants own considerable shares in these inam servamanyam lands in comparison to whom the shares owned by the plaintiffs are inconsidera ble.

(3.) IN these circumstances, in 1937 the sarvamanyam mirasdars have met and they have put the three defendants in management of these common properties.