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PETITIONER: KOODALMANICKAM IN DEVASWOM MANAGING,COMMITTEE

       Vs.

RESPONDENT: THACHUDAYA KAIMAL @ MANICKANKERALAN (DEAD) BY LRS.

DATE OF JUDGMENT:       07/02/1996

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  JT 1996 (2)   336        1996 SCALE  (2)217

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R        This appeal  by special  arises from  the  order dated March 31,  1978 of  the learned  single Judge  of the Kerala  High    Court      in    Second      Appeal No.1006/1976.    The   sole  respondent  instituted   a suit   against   the   appellant contending  that   the properties    were   a     part   of   the  residential premises   given   to   him   in   personam   for   his personal  benefit    under  a  decree  of  the  British Resident for  the State   of  Travancore   and  Cochin. Consequential ly,  he is entitled to  enjoy the  income or  the usufruct  durin g  his tenure. The  trial Court and the   appellate  Court dismissed  the suit;  but in Second Appeal   the  learned  single  Judge allowed the appeal and   held  that   he is   entitled    to    the enjoyment of  the income  or usufruct.  Pending appeal, the respondent died.  We are  informed that  appellant- committee has  taken   over the   property.  Right   to enjoy   the property  even assuming   that the order is correct, is  a right only in personam  and   on  demise the   right    ceases  to  exist. Consequently, nothing survives in this case for decision.      The appeal is sccordingly disposed of. No costs.