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Judgment
2 paragraphs · 83 words
1.
The only provision in the partition-deed, Exhibit A, as to the devolution of the trusteeship, is that "after the life-time of the aforesaid Venkataraman 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 Venkataraman 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 is dismissed with costs.