DURUGAMMA POOJARI BHEEMAPPA Vs. DURUGAMMA POOJARI TIMAKKA

JUDGEMENT

(1.) The question whether a woman can get puja performed in a temple by a proper proxy is now settled by the ruling of the Full Bench in Annaya Tantri V. Ammaka Hengsu 47 Ind. Cas. 341 ; 35 M.L.J. 196 ; 8 L.W. 301 ; 24 M.L.T. 163 ; (1918) M.W.N. 569 ; 41 M. 886.

(2.) The appellant contends that the plaintiff s choice of proxy must be limited to the other sharers who were entitled to perform puja in their turn. This was put as a matter of special custom in the plaint temple in the lower Appellate Court, but that Court has found against it and we must accept the finding.

(3.) It is now argued before us that it is a rule of Hindu Law. Cole brook s Digest, Book II, Chapter III, Section 2, Rule 21, is relied on. We do not think that rule has anything to do with the choice of proxies at all; nor is it shown to be in force in this Presidency.