GURUDEVA CHARITABLE TRUST Vs. T A VIJAYAN

JUDGEMENT

(1.) THE action of the Board of Trustees of the defendant Trust was called in question in a suit along with an application seeking leave under Section 92 of the Code of Civil Procedure. It is admitted that I.A No.1316/2011 in O.P (Trust) No.1066/2011 on the file of the Court of the Second Additional District Judge, Ernakulam under Section 92 of the Code of Civil Procedure is still pending.

(2.) THE plaintiff sought to amend the plaint by incorporating two additional reliefs as regards settlement of scheme for proper administration of the defendant Trust and also to direct the defendant to submit the accounts of the Trust. I.A No.4117/2011 filed for amendment of the plaint has been allowed by Ext.P5 order which is impugned in this Original Petition under Article 227 of the Constitution of India.

(3.) THE defendant can also file a consolidated written statement opposing the additional prayers sought for in the plaint. THE order allowing amendment of the plaint in I.A No.4117/2011 in O.P Trust No.1066/2011 does not call for any interference. THE Original Petition fails and is dismissed.