ASST COMMISSIONER ENDOWMENTS RAJAHMUNDRY Vs. YELLAPU NARASAIAH ANNASATRAM

JUDGEMENT

(1.) This appeal is filed by the Assistant Commissioner, Endowments, Rajahmundry aggrieved by the judgment and decree passed in O.S. No.57 of 1981 filed by the respondent herein.

(2.) It is necessary to know the little background of the litigation. One Sri Yellapu Narasaiah had created a trust bequeathing certain properties and created a trust in the name of Sri Yellapu Narasaiah Annasatram in the year 1929 for the purpose of feeding Brahmins as well as the bona fide travellers who visited the said place and also to provide the house-sites to the poor persons.

(3.) The trust was being managed by the members of the family of Yellapu Narasaiah till the year 1975 which was taken over by the Endowments Department being as a public trust.