AIR 1917 MADRAS 99 ::(1917) 5 Mad LW(136) 511 ::1917 (5) Mad LW 511 ::1917 Mad WN 342

Madras High Court

Hon'ble Judge(s): Oldfield, Phillips , JJ

(A) Malabar Law-Karanavan and anandravan-Anandravan is not entitled to sue for management account-Agent delegated with power of management-Anandravan is not entitled to the for account. An anandravan cannot ordinarily sue a karnavan of a Malabar tarwad for an account of his management : Anandravan cannot sue the agent of the karnavan to whom the latter has delegated his powers. (B) Malabar Law-Karnavan alone is entitled to sue for any relief in respect of tarwad property. It is the karnavan alone who can sue for any relief in respect of the tarwad property unless he is disabled from so doing, and no anandravan can be allowed to do so: (C) Malabar Law-Tarwad-Family karar -Management delegated to anandravan- Appointee not agent of tarwad members- Karnavan alone is entitled to demand account. Where the membsrs of a tarwad enter into a family karar whereby the karnavan's duties are delegated to an anandravan the latter does note hy such delegation, become the agent of the members of the tarwad, and cannot, in the abasnce of a specific stipulation to that effect, be compelled to render accounts to any of them. It is only the karnavan, in the exerci....