CHERUNNIYOOR V. JAYAPRAKASH Vs. NARAYANA TRUST

JUDGEMENT

(1.) This matter is related to modification of a scheme approved by this Court in respect of the Sree Narayana Trust (for short, the 'S.N.Trust). The S.N.Trust is a public trust.

(2.) A scheme for S.N.Trust was framed pursuant to the judgment of this Court in A.S.No.689/1972 and 813 of 1972.

(3.) Clause 34 of the scheme permits any member of the Board of Trustees to move this Court for appropriate modification of the scheme.