S. MARIMUTHU Vs. ADMINISTRATOR GENERAL & OFFICIAL TRUSTEE

JUDGEMENT

(1.) The instant public interest litigation, is for a writ of mandamus, directing the Administrator General and Official Trustee, to take possession of land and administration of 268 acres, mentioned in a document bearing No.530 of 1944 belonging to deceased Mrs.Ida L.Chambers.

(2.) One Murugu Pillai owned lands in Chrompet, Chennai and other places. He was declared insolvent in Insolvency Proceedings viz., I.P.No.277 of 1917 and his property was vested in Official Assignee. The Official Assignee brought the properties for sale and in the auction one George Alexander Chambers, was the highest bidder. He was running business under the name of M/s.Chrome Leather Company. The properties were conveyed to George Alexander Chambers vide sale deed registered as Document No.2192 of 1917 Book-I, Volume 189 at pages 292 to 296, SRO, Saidapet.

(3.) George Alexander Chambers, married thrice. His first wife Mrs.Ethyl Mary Chambers passed away on 23.02.1924. After her death he married Mrs.Margaret Agnes on 28.06.1924 and on her death (02.02.1927), he married for the 3rd time a lady by name Mrs. Ida Lousia Chambers on 18.12.1930.