NATESAN PILLAI Vs. RADHAKRISHAN

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 26. 12. 2002 made in O. S. No. 68/1948 as amended by O. S. No. 17/1960, on the file of the Principal Sub Court(Scheme Court), mayiladuthurai.

(2.) THE appointment of the respondent as a trustee of a. V. Charities in the vacancy caused by one Thiru Sethuraman by the scheme court on 26. 12. 2002 in O. S. No. 68/1948 as amended by O. S. No. 17/1960 by the Principal Sub Court , mailadudurai (scheme court) has been challenged by the revision petitioner in this Civil Revision petition.

(3.) THE respondent herein was appointed as a trustee by the scheme court on behalf of Karukudi family and this appointment alone was challenged before this court by the petitioner alone, who also submitted an application to consider him for the appointment of trustee in the place of thiru K. Sethuraman who was holding the post earlier.