SENNAYAN CHETTY Vs. SINNAPPAN SERVAI

JUDGEMENT

(1.) THE only provision in the partition deed, Exhibit A, as to the devolution of the trusteeship is that " after the lifetime of the aforesaid Venkatraman Chetti the senior-most member for the time being shall manage the properties endowed." THEre is no provision for the renunciation of the trusteeship by Venkalraman Chettiar and for the appointment by him of his successor. It does not appear from Exhibit A that this is a case of hereditary trusteeship.

(2.) THE second appeal should be dismissed with costs.