RAJAH MUTTU RAMALINGA SETUPATI Vs. PERINAYAGUM PILLAI

JUDGEMENT

(1.) THE question raised in this appeal relates to the right of the zemindars of the large and important zemindary of Ramnad in the Madura district, either to appoint, or to confirm the election of, the pandaram [or head of the celebrated and richly endowed pagoda of Rameswarem.

(2.) THE possessions of this temple are estimated by the Appellant to be of the value of ?200,000.

(3.) IT alleged that the zemindar was the dharmakarta or trustee of the pagoda, and had the right to conduct the management of it. It directly also asserted her right to appoint the pandarams, and concluded with a prayer for a decree to the effect that the zemindar should conduct the management of the pagoda, and that the Defendant pandaram should be removed from the management, and pay over the money in his hands to the zemindar.