KALIAMURTHY Vs. THANGAMANI AND ORS.

JUDGEMENT

(1.) Set Exparte vide order dtd. 21/11/2019 A.S.Nos. 269 and 270 of 2011 are directed against the common judgment and decree dtd. 25/1/2011 passed in O.S.No.54 of 2001 and O.S.No.49 of 2000 respectively on the file of the District Judge, Karaikal.

(2.) The suit in O.S. No.49 of 2000 has been laid by the appellant for the relief of declaration that he alone is entitled to administer and deal with the suit properties at his discretion for the purpose of perpetuating the Thiruvannamalai Veerapa Vanniar Madam, Akkaraivattam in Neravy Commune and to continue the feeding of mendicants in CYPRES of the will of Arunachala Vanniar dtd. 18/12/1968 and for the costs.

(3.) O.S.No.54 of 2001 has been laid by the first respondent for partition and mesne profits.