AIR 1964 MADRAS 317 ::(1963) 2 MadLJ280 ::1976 MadLW 611

Madras High Court

Hon'ble Judge(s): S. Ramachandra Iyer , C.J. AND Ramamurti , J

Madras Hindu Religious and Charitable Endowments Act (19 of 1951) , S.3(17)— Chinna Thirupathi Srinivasa Perumal temple situate in the limits of Jadaya Goundan Jagir whether public temple or private temple belonging to Jagirdar of the Jagir - Origin of temple unknown - Temple being popular - Right of worship not confined to family of Jaghirdar but temple accessible to all villagers living in the locality - Situation of temple being in a hillock - Thousands of people attending car festival - Hundial collections made and hundials opened in the presence of third parties from outside the Jagirdar family - Temple having several vahanams - Some members at Malayali family functioning as hereditary purties in tits temple - Nattans and Moopans making collections from worshipping public and handing them over to the Jagirdar for the conduct of the festivals - Public taking vows at the temple and devotees going to the temple fur performing tonsure ceremonies - Temple held to be public. AIR 1954 Mad 482 and AIR 1957 SC 133 and AIR 1938 Mad 209 and AIR 1960 SC 100 and AIR 1916 Mad 462 and AIR 1934 PC 230, Rel. on. AIR 1940 PC 7, Distinguished. (Para 2 3 4 5 6 11) .....