P.S.RAJEEV Vs. SREE NARAYANA TRUSTS

JUDGEMENT

(1.) This Court is called upon in this proceedings to decide the scope of the limits of the jurisdiction retained by this Court to adjudicate the disputes relating to the affairs of Sree Narayana Trusts (the Trust) in terms of the scheme settled for its administration.

(2.) The Trust is a public trust of charitable nature. It runs several educational and other institutions. A suit was instituted as O.S.No.2 of 1969 before the District Court, Thiruvananthapuram under Sec. 92 of the Code of Civil Procedure (the Code) for framing of a scheme for the administration of the Trust. In the appeals preferred against the decree in the suit, this Court modified the scheme framed by the District Court in the suit and the Trust is being administered thereafter in terms of the scheme framed by this Court as amended from time to time. As per the scheme, hereinafter referred to as "the Scheme" for short, the Trust is governed by a Board of Trustees composed of persons referred to in clause 3 of the Scheme. Clause 3 of the Scheme reads thus: "3) There shall be a Board of Trustees composed of:-

(3.) The petitioners are persons who made contributions to the Trust in terms of Clauses 3(d) and 3(e) of the Scheme and thereby acquired membership in the Board of Trustees. They have approached this Court invoking Clause 34A of the Scheme for redressal of their grievances against the office bearers of the Trust. The grievances voiced by the petitioners, in essence, are the following: