SINGARAVELU UDAYAR Vs. BALAGURUSAMY AND ORS.

JUDGEMENT

(1.) C .R.P.NPD (MD)No.2753 of 2012 is filed against the order passed in I.A. No.34 of 2001 dated 7/12/2012 by the respondents 2, 3 and 4.

(2.) THE dispute is regarding the Management of a School in Mannargudi known as National Higher Secondary School which was founded by one S.Ramadurai Iyer and T.S. Singara Velu Udaiyar in the year 1899. As there had been some dispute in the family of the Udaiyar which culminated into a partition suit in O.S. No.22 of 1924 on the file of the Principal Sub -Court, Kumbakonam, a preliminary decree on 25/10/1924 and final decree on 26/9/1932 were passed. The decree also included a scheme for managing the said School.

(3.) AS per the original scheme, the eldest male member of Ramadurai Iyer family will be in Management for ten years and similarly, the eldest male member of Thanneer Kunnam Udaiyar family will represent the Board of Management for ten years. T.S. Swaminatha Udaiyar, the eldest male member of Udayar family, continued as Secretary and Correspondent for a period from 1952 to 1958.