SRINIVASA AYYANGAR Vs. ANNATHANAM AYYAR

JUDGEMENT

(1.) This is a revision petition under Secs.115, C.P.C. and 107 of the Government of India Act against an order passed by the District Judge of Trichinopoly on an application made by one worshipper in a Temple called Gunasselam in Trichinopoly District under the Charitable and Religious Trusts Act XIV of 1920.

(2.) The application was made under Section 3 of the Act to direct the trustees of the temple to furnish the petitioner through the Court with particulars of the value and condition of the jewels, vessels and other articles belonging to the deity, to direct the accounts of the temple for the last three years to be examined and audited, to order the respondents to produce all documents relating to the Temple and its properties and to appoint a Commissioner to take the keys and prepare an inventory of all the jewels, vessels, and other articles, belonging to the deity. To this application there were only three respondents added, and it was stated in the petition, that the respondents were the chief archakas of the temple. It would appear however, that there are 21 archakas of-this temple who are all in the position of trustees of the temple and that the temple is managed by the vote of the majority of this body of 21.

(3.) The learned District Judge before sending notice appointed a Commissioner and directed an inventory of the articles to be taken and had an inventory so taken. The accounts have also bee a produced in the Court without any objection on the part of the three respondents, but they have not been examined or audited yet.