G MOHANAN Vs. G CHANDRASEKHARAN

JUDGEMENT

(1.) Ammachi Veedu in Quilon is noted for its ancestry. Among its vast assets is a famous temple. That has been the cynosure of many a devotee. The family was not without its feuds, which naturally got reflected in long drawn out litigations. One such litigation started in the year 1957, when O. S. 199 of 1957 was filed. The decree passed in 1968 underwent modification in the High Court. LA. No. 322 of 1973 was filed invoking the provisions of an earlier scheme, for the framing of a better scheme. A scheme was evolved by the decree of the High Court passed on 10-8-1976.

(2.) The activities of the Trust were usefully extended to other fields. A healing touch to the ailing public, was as good as any other service it was apparently felt. A hospital aimed at serving the public, by its care and cure, was thus started. Increased activities necessitated added administration. The court was moved, in the changed circumstances.

(3.) The court passed an order on 29-11-1978 in I. A. No. 2576 of 1978, constituting the committee for the administration of the Trust. When the committee was constituted, the court indicated the pattern of its functioning and expressed the hope that no quarrel would thereafter ensue. The hope, however, was misplaced. The hospital was stated on the basis of the order on 8-10-1978. The revision petition C.R.P. No. 962 of 1978 in which C.M.P. No. 7590 of 1978 was filed, was one other item of litigative exercise.