K. Seshadri Aiyangar vs Arayar Srinivasa Chariar and Others

Both the lower Courts have found that according to the usage of this temple, the plaintiffs have the exclusive right they claim. No attempt has

been made to show that the evidence is insufficient to support the finding, which we accordingly accept. The District Judge has, however, granted

the plaintiffs an injunction restraining the appellant from allowing others to sing or recite. We think this form of injunction is open to objection, and

that in the decree the words'' from interfering with the plaintiffs and the 1st defendant in their singing or reciting of "" must be substituted for the

words from allowing the members of the Adhyapaka Sangam to sing or recite."" Otherwise the decree is confirmed. The appellant will pay the

respondents'' costs.