KODALI TIRUVENGALARATNAM ALIAS TIRUVENGALAM Vs. KADALI BUTCHAYYA

JUDGEMENT

(1.) The question that arises for determination in this appeal is of considerable difficulty and great interest in the Hindu Law of Adoption though it is not likely to arise frequently. It is no doubt in connection with the office of trusteeship of a temple claimed by the plaintiff jointly with the 1 defendant that the question has arisen, but the main point raised and discussed in appeal before us related to the validity of the adoption on which the plaintiff has based his right.

(2.) The learned Subordinate Judge in the Court below found in favour of the adoption and upheld the plaintiff's claim and granted a decree. The defendants have appealed..

(3.) Two points have now been argued on behalf of the appellants in this appeal and one of them is a comparatively small one and may be disposed of immediately.