DORIS CHUNG GIM LIAN Vs. SHANTANU PRAKASH

JUDGEMENT

(1.) I.A.2750/2022 (O-XXXIX R-1 & 2 of the CPC) and I.A.3857/2022 (of the defendant no.4 u/O-XL R-1 & 2 of the CPC) 1. By way of the present judgement, I shall decide the application filed on behalf of the plaintiffs under Order XXXIX Rules 1 and 2 read with Order XL of the Code of Civil Procedure, 1908 (CPC) for appointment of the defendant no.10 as an administrator for the defendant no.9, Jai Radha Raman Education Society [hereinafter "defendant no.9 Society "] and the application filed on behalf of the defendant no.4 under Order XXXIX Rules 1 and 2 of the CPC for appointment of a neutral person as an administrator for the defendant no.9 Society.

(2.) Submissions in the matter were heard on 28/1/2022, 18/2/2022, 10/3/2022, 9/5/2022, 22/7/2022, 25/7/2022, 14/9/2022, 11/10/2022, 22/11/2022 and 19/12/2022, when judgment was reserved in the captioned applications. Written submissions have also been filed on behalf of the plaintiffs and the defendants no. 4 and 5.

(3.) For ease of reference, the plaintiffs no.1 and 2 and the defendants no.10 to 15 are collectively referred to as the "Raffles Group " and the defendants no.1 to 8 are collectively referred to as the "Educomp Group. "