Charavur Teramath And Anr. v. Urath Lakshmi And Ors.

1. It appears that the fourth Uralar, with a knowledge that the suit was filed and that the plaintiffs objected to the renewal, assented to it, and it has been found the renewal was beneficial to the devaswam.

2. Under these circumstances we consider the suit was properly dismissed. This appeal is dismissed with costs.