AI Structured Summary
Not yet generated for this judgment
Judgment
Sadasiva Aiyar, J.—The members of the Vedaparayanam party, to which the petitioners belong, have a prima facie right as worshippers to join in the recital of the Prabandham (after the Thodakkam is pronounced by the officeholder) and I see nothing substantial on the records which negatives that right.
There is also no evidence worth the name that the petitioners are likely to commit a breach of the peace. That the opposite party is likely to commit acts of rowdyism if the petitioners" party insists on their rights, is no sufficient ground to call upon the petitioners to execute bonds to keep the peace u/s 107 See Feroze Ali Mullick v. Emperor 7 Cri.L.J. 504 : 12 C.W.N. 703 .I set aside the order of the learned Sub-Divisional Magistrate so far as the petitioners are concerned.