REGENT COMPUTRONICS PVT. LTD.

RAMANASRAMAM BY ITS SECRETARY G.SAMBASIVA RAO Appellant

V/S

COMMISSIONER FOR HINDU RELIGIOUS AND CHARITABLE Respondents

Referred Judgements :-

KANHAYA LAL V. SALIG RAM [REFERRED TO]
COMMRS.,HINDU RELIGIOUS ENDOWMENTS,MADRAS V. NARASIMHAM [REFERRED TO]
COMMISSIONER OF H.R. AND C.E. V. KALYANASUNDARAM MUDALIAR [REFERRED TO]
RE ALLEN,FAITH V. ALLEN [REFERRED TO]
RE ALLEN,FAITH V. ALIEN [REFERRED TO]
RE WOLFFE SHAPLEY V. WOLFFE [REFERRED TO]
GOPALA MOOPPANAR V. SUBRAMANIA AIYAR [REFERRED TO]
KUNHAMUTTY V. AHMAD MUSALIAR [REFERRED TO]
VELUSWAMI GOUNDAN V. DANDAPANI [REFERRED TO]
MAHADEVA GURUKKAL V. COMMISSIONER TO THE BOARD OF HINDU RELIGIOUS ENDOWMENTS,MADRAS [REFERRED TO]
SARASWATHI AMMAL V. RAJAGOPAL AMMAL [REFERRED TO]
VAITHINATHA AIYAR V. THYAGARAJA AIYAR [REFERRED TO]
DEOKI NANDAN VS. MARLIDHAR [REFERRED TO]
MAHANT RAM SAROOP DASJI VS. S P SAHI SPECIAL OFFICER IN CHARGE OF HINDU RELIGIOUS TRUSTS [REFERRED TO]
MAHANT MOTI DAS MAHANT SHIA RAM DAS MAHANT NARAIN DAS MAHANT MAHABIR DAS MAHANT RAM KRISHNA DAS VS. S P SAHI THE STATE OF BIHAR THE PRESIDENT BIHAR STATE BOARD OF RELIGIOUS TRUSTS [REFERRED TO]
SUBRAMONIA PILLAI CHELLAM PILLAI VS. SUBRAMONIA PILLAI CHATHAN PILLAI [REFERRED TO]
M G NARAYANASWAMI NAIDU VS. M BALASUNDARAM NAIDU [REFERRED TO]
N C RAMANATHA IYER PRESIDENT NURANI GRAMA JANA SABHA VS. BOARD OF COMMRS FOR HINDU RELIGIOUS ENDOWMENTS MADRAS [REFERRED TO]
C RATNAVELU MUDALIAR VS. COMMISSIONER FOR HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS [REFERRED TO]
COMMITTEE OF MANAGEMENT OF INSTITUTION KNOWN AS VS. PRESIDENT OF BOARD OF COMMRS FOR HINDU RELIGIOUS [REFERRED TO]
A DRAVIASUNDARAM PILLAI VS. NSUBRAMANIA PILLAI [REFERRED TO]
T.R.K.RAMASWAMI SERVAI VS. BOARD OF COMMISSIONERS OF THE HINDU RELIGIOUS ENDOWMENTS [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the decree and judgment of the learned Subordinate Judge, Vel-lore, in O.S. No. 69 of 1954.

(2.) It is a statutory suit filed under Section 62 of the Madras Hindu Religions and Charitable Endow ments Act (hereinafter referred to as the Act) by the persons aggrieved who consist of Sri Ramanas-ramam, by its Secretary G. Sambasiva Rao, T. N. Venkataraman, A. W. Chadwick, S. S. Cohen, Framji Dorabji, A. Devaraja Mudaliar and C. Somasunda-ram Pillai. The defendant is the Commissioner for Hindu Religious and Charitable Endowments, Madras. The question for consideration is whether the component part of Sri Ramanasramam, by name Sri Mathrubhutheswaraswanai temple, an institution registered under the Societies Registration Act, (Ex. A. 23 dated 11-9-1950) is a temple as contemplatetd by Section 6(17) of the Act, as has been held by the learned Sulwrdinate Judge or a public religious trust as has been contended by the plaintiffs, with the following objects, viz., to carry out the provisions in the will of Sri Bhagwan, to administer Sri Ramanasramam, Sri Mathrubhutheswaraswami temple, the Samadhi of Sri Bhagwan Ramana Maharshi with the properties and assets attached thereto and for propagating the sayings of the Bhagwan.

(3.) Section 6(17) of the Act defines a temple as, "a place by whatever designation known, used as a place of public religious worship, and dedicated to or for the benefit of or use as of right by the Hindu community or any section thereof, as a place of public religious worship".

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RAMANASRAMAM Vs. COMMISSIONER FOR HINDU RELIGIOUS AND CHARITABLE

Referred Judgements :-

JUDGEMENT

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