Madras High Court
Karippala Alias Veripayur Manakkal ... vs Muchai Manakal Sankaran Nambudripad ... on 26 February, 1909
Equivalent citations: (1912)22MLJ126
JUDGMENT
1. The father of the second plaintiff has renounced the Karnavan ship of the family of which he was the head and we are of opinion that when he ceased to be the Karnavan of his family he ceased to be the Uralan of the Devaswom of which the Karnavan was always the trustee. The Uraimaship is incident to the Karnavanship and unless the Uraimaship is expressly reserved in such cases it passes to the next Karnavan.
2. The second plaintiff as the Karnavan of the family is therefore also a trustee of the Devaswom.
3. The renewals of the leases are not binding on the Devaswom as they were not granted bona fide in the usual course of management.
4. These second appeals are dismissed with costs.