SRIMAT PARAMAHAMSA PARIVRAJAKACHARYA PERIA KOIL KELU APPAN SATAGOPARAMANUJA PEDDA JIYANGAR VARU, DECEASED, DHARMAKARTA OF TIRUMALAI Vs. PRAYAGA DOSSJI VARU, DISCIPLE AND REPRESENTATIVE OF RAMAKISHORE DOSSJI VARU, MAHANT OF SREE HATHIRAMJI MUTT AND THE VIC

JUDGEMENT

(1.) This litigation is in connection with a group of temples situated in the neighbourhood of Tirupati in the North Arcot District, and generally known as the Tirumalai-Tirupati Devasthanams. They are 34 in number, as shewn in plaint Schedule A; but the most important ones are the four mentioned below, which are also the only ones which have any income: No. 1. Sri Venkateswaraswami on Tiranialai Hill. 2. Sri Govindarajaswami at Tirupati. 5. Kothandaramaswamy at Tirupati. 7. Padmavatiswamy at Tiruchanur.

(2.) The other temples are all dependent on one of these four and are maintained out of funds allotted from the revenues thereof.

(3.) The defendant is the Mahant of the Hathiramji Mutt at Tirupati, and, as such, holds the office of Vicharanakartha (Trustee) of all these temples under a Sannad granted by Government to the then Mahaut in 1843 (vide Exhibit XXXIII).