(1.) The finding of the Subordinate Judge that the property belonged to the God installed in the temple is supported by strong evidence. Exhibit A itself says that the gift was to the God Gopalaswami. Similarly there is no reason to doubt the correctness of the finding that both the warams belonged to the temple.
(2.) This appeal is dismissed with costs.
(3.) Appeal Nos. 319 and 343 of 1918.