DELHI MAHILA SAMAJ TRUST Vs. RUMMA S SUNDER

JUDGEMENT

(1.) THE facts of the case are that there was a dispute with regard to management and functioning of the appellant trust which led to the filing of the suit being CS (OS) No.697/2006 under Section 92 of Code of Civil Procedure, 1908, for declaration, permanent injunction and rendition of accounts. In the said suit, the Trust was made plaintiff No.1 and the suit had been filed on its behalf through Ms. Devyani Sircar, its Managing Trustee. THE plaintiff No.2 was another trustee Smt. Zakia Sultana who has since died, Mrs. Renu Talwani was the plaintiff No.3 THEre were two defendants, namely, Smt. Rumma S. Sunder, who was the Chairperson of the Trust and as per the averments made in the plaint of the suit, she was removed from the said position on account of purported acts of mismanagement of the Trust and embezzlement of Trust money. THE other defendant was ING Vysya Bank Ltd., where account of the Trust was maintained.

(2.) VIDE order dated 23.07.2008, the interim applications filed along with the said suit were disposed of. The operative portion of the said order reads as under:

(3.) AS far as her remuneration from the period of October, 2010 till August, 2011 is concerned, we are of the view that the learned Court Supervisor is entitled to get her remuneration from the trust.