VEENA DUGGAL Vs. M S VEDI

JUDGEMENT

(1.) This is a suit on behalf of the plaintiff praying for passing a decree of declaration and permanent injunction.

(2.) The plaintiff and the defendants are only three trustees of "Group Benefi Trust" created in March, 1985, where beneficiaries are eight minor children. These beneficiaries are the children of Mr. K.K. Duggal (the late husband of the plaintif Bank).

(3.) It is stated in the plaint on behalf of the plaintiff that to look after the interest of Mr. Duggal's children, their mother Mrs. Veena Duggal (the plaintiff in the present suit) was nominated as the Trustee and to look after the interest of Mr.Vedi's children, their uncle, Mr. M.S. Vedi, defendant No. 1 was made the Trustee and to look after the interest of Mr. Kler's children, their aunt, Ms. Sahib Kaur, defendant No. 2 was made the Trustee.