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Judgment
This suit is to remove defendants Nos. 1 and 2 from the offices of Kishi and Pattola of a village Devasom. The plaintiffs are some of the
Urallars. Defendants Nos. 5 to 33 are the other urallars of the temple. Defendants Nos. 1 and 2 had no hereditary right. They are liable to be
removed by the urallars. The plaintiffs are only a small minority of the whole body. They took no steps to remove them and they did not consult the
other urallars It is not alleged that the trustees defendants are acting in collusion with the Kishi and Pattola. The plaintiffs cannot throw upon the
Court the duty which lay on them; Srinivasaswami v. Ramanuia Chariar 22 M. 117.
On this short ground, the suit fails and the second appeal must be dismissed with costs.