L SHIVALINGAIAH Vs. PANCHAJANYA VIDYAPEETHA WELFARE TRUST

JUDGEMENT

(1.) THE appellant herein was removed from the Trusteeship of the 1st respondent-Panchajanya Vidya Peetha Welfare Trust (Registered), (hereinafter referred to as "trust" for short) on the allegation of certain anti-trust activities, as mentioned in the articles of charges dated 31-5-2006. The said order of removal was the subject-matter of the original suit filed by the appellant herein in 0. S. 800/2007, wherein, amongst other things, the appellant prayed for a declaration that the order of his removal from the 1st respondent-Trust is, illegal, invalid and without jurisdiction and for consequential relief of permanent injunction, restraining the defendants-respondents herein from interfering with the functioning/discharging of his duties as trustee of the "trust" and for other reliefs.

(2.) AN application was also filed under order 39, Rules 1 and 2 of Civil Procedure Code (IA-I) in the said suit, seeking the relief of temporary injunction against the respondents. The learned trial Judge, after hearing the parties dismissed the said IA-I giving rise to this appeal.

(3.) I have heard the learned counsel for the parties and perused the material on record.