S V KAILASANATHA AYYAR Vs. MNALLASIVAM PILLAI

JUDGEMENT

(1.) THIS is an application by a trustee of Sri Krishnaswami Temple at Ambasamudram to set aside an order of the District Judge of Tinnevelly passed under Section 78, Madras Religious Endowments Act, 1927. The first contention raised before me is that the petitioner had no notice of the application and the learned District Judge passed an order ex parte without sending notice to the petitioner or getting any explanation from him. The respondent was only appointed as an additional trustee of the temple and at best he would be only entitled to joint possession with the petitioner. The order, as drawn up, directs the petitioner to hand over charge of Sri Krishnaswami Temple and other minor temples attached to it with all the properties belonging to them. I consider the order illegal because it was passed without giving notice to the person who was to be bound by it. It is an elementary principle of law that no order should be passed which prejudices a person without giving him an opportunity to show cause against it. I therefore set aside the order of the District Judge, direct him to restore the application to his file and dispose of it according to law after giving notice to the petitioner. The petitioner will have the costs of this application.