M A RM PRIANAN CHETTIAR Vs. PVARKRLAKSHMANAN CHETTIAR

JUDGEMENT

(1.) In O.S. No. 34 of 1912, Ramnad Sub-Court, for framing a scheme this Court ultimately allowed both parties costs out of the temple funds. The surviving plaintiffs 2, 7, 9 were entitled to Rs. 7,458-7-6.

(2.) Second plaintiff filed E.P. No. 76 of 1921 to attach Rs. 8,000 lying to the credit of the temple in the India Bank. The attachment was effected and the petition was endorsed as "closed".

(3.) On 25 October, 1921, second plaintiff filed "E.A. No. 502 of 1921 in E.P. No. 76 of 1921" praying to be allowed to draw on his own behalf Rs. 1,780-11-11 and the balance after notice to respondents. The Court ordered that the Rs. 8,000 should be sent for and a cheque for the above amount should be issued to the second plaintiff, and notice should go to the other plaintiffs for the balance. Then after various notices had been issued, second plaintiff was ordered to apply to bring legal representatives of plaintiffs 3 to 5 on the record. Second plaintiff petitioned to this effect in E.A. No. 191 of 1922 and on his failure to pay batta it was endorsed on E.A. No. 502 "E.A. No. 191 of 1922 (E.A. No. 191 of 1922 dismissed). Hence this petition too is dismissed, 31 August, 1922".