High Courts(1900) 07 MAD CK 0004

Bangaru Aiyar and Another vs Siva Subrahmania Pillai

Madras High Court · Decided on 20 July 1900 · Citation: (1900) 10 MLJ 397

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Judgment

3 paragraphs · 59 words
1.

The temple committee is a legal entity appointed under a statute. No provision is made in that statute for a majority suing on behalf of the wnole,

and we are not aware of any case in which it has been held they can do so The suit was therefore rightly dismissed. The second appeal is

dismissed with costs.