THIRUVENKATASAMI IYENGAR Vs. PAVADAI PILLAI

JUDGEMENT

(1.) This is an appeal against the judgment and decree of the High Court of Judicature at Madras, dated November 25, 1910, which affirmed the decree of the Sub-Cordinate Judge of Kumbakonam, dated September 30, 1907, and made on an execution petition No. 279 of 1905.

(2.) The appellants are the punchayetdars of a temple and as such hold a decree for mesne profits against the respondents or their predecessors in title. Their petition praying for the execution of this decree was dismissed by the Subordinate Judge, and his judgment was upheld by the High Court. From this latter decision the decree-holders have brought this appeal.

(3.) There were nine plaintiffs originally in the suit. All but three of them have died or resigned or been removed from the trusteeship.