GUDURU VENKATARATNAM AND 12 ORS Vs. GODAVARTHI NAGAYYA

JUDGEMENT

(1.) These are two appeals against the orders passed by the District Court, Ellore, in O. Ps. Nos. 82 and 83 of 1927.

(2.) The applications related to two temples and were made under Section 44 of the Hindu Religious Endowments Act II of 1927.

(3.) The applicants claimed to be the trustees under a scheme of the Court and they alleged that the respondents (who are the appellants here) held certain inams charged with the performance of dancing girl services in the temples, that the respondents had failed to perform the services and that therefore the applicants had had to get the services performed by others, and they sought an order of the Court under Section 44 to recover the amount from the respondents (appellants).