COMMISSIONER, H R AND C E ADMN DEPARTMENT AND THE DEPUTY COMMISSIONER, H R AND C E ADMN DEPARTMENT Vs. T AZHAGAPPAN, P GURUSAMY, NAGARAJAN AND B BHOOPATHY

JUDGEMENT

(1.) This appeal has been filed under Section 70 (2) of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959) against the Judgment and Decree dated 10.08.1990 passed by the Subordinate Judge, Ramanathapuram, at Madurai in O.S. No. 24 of 1989.

(2.) (i). The averments contained in the plaint, precisely, are as follows:

(3.) Sri. T. Alagappan, residing at Mandapam shall be a Trustee for life and after his life time, his son shall be Trustee in his place. After the life time of his son, the other two Trustees shall co-opt any one of their choice in his place.