K.PRASANNA VENKATACHALAM Vs. K.R.SAKUNTHALA

JUDGEMENT

(1.) These appeals are directed against the common order of this Court in W.P.Nos.31640 of 2016 and 16167 of 2017, dated 11.09.2018.

(2.) Both the appeals have been filed by one Dr.K.Prasanna Venkatachalam, S/o. Late Krishna Moorthy Reddiar. The said appellant is the petitioner in W.P.No.31640 of 2016 and the fourth respondent in W.P.No.16167 of 2017 filed by the respondents 4, 5 and 6 before us. The respondent in these appeals was impleaded as 7th respondent in W.P.No.31640 of 2016 and 5th respondent in W.P.No.16167 of 2017.

(3.) The present litigation presents the sad state of affairs pertaining to the Management of an Educational Institution which was established in 1903 by Thiru Chidambara Reddiar, Zamindar of Kattuputhur, called the Zamindar School, Kattuputhur. Thiru Chidambara Reddiar had one son by name Saptarishi Reddiar and during his lifetime, the Educational Institution is stated to have flourished. The said Saptarishi Reddiar had two sons, V.S.Prasanna Chidambaram and K.S.Krishna Moorthy. The legal heirs of V.S.Prasanna Chidambaram are K.R.Sakunthala, K.P.Saptharishi Prasanna and K.R.Karthikeyen, who are the respondents 4 to 6 in W.A.No.511 of 2019 and respondents 1 to 3 in W.A.No.537 of 2019. K.S.Krishna Moorthy married Tmt.Akkamma Krishna Moorthy and out of their wedlock had two sons K.P.Prasanna Venkatachalam i.e., the appellant before us and K.K.Ashok, the seventh respondent in both the appeals. Thiru K.S.Krishna Moorthy is no more and he has left behind three legal heirs namely the appellant, K.K.Ashok and his wife Tmt.Akkamma Krishna Moorthy, who has been impleaded as the 8th respondent in W.A.No.511 of 2019. The dispute which is subject matter of this litigation is as to who has to be in the management of the said Educational Institution.