RAY SUDHAN Vs. SAJEENDRAN

JUDGEMENT

(1.) This is an application to amend the Scheme framed for the administration of 'Sree Narayana Trusts' and notice was taken by paper publication as enjoined under Order I Rule 8 of the Code of Civil Procedure, 1908 ('C.P.C.'). We heard M/s. R. Rajasekharan Pillai, M. Balagovindan, V.R.K. Kaimal, Advocates in support and Mr. N. Nandakumara Menon, Senior Advocate, M/s. N. Rajan Babu, Sajan Varghese, Advocates in opposition.

(2.) A Division Bench of this Court by judgment dated 8.3.1978 in A.S. Nos. 689 & 813 of 1972 framed a Scheme for a Trust named Sree Narayana Trusts' and Clause 34 thereof is as follows:-

(3.) The above enabling provision for any member of the Board of Trustees was deleted by order dated 31.8.1987 in C.M.P. No. 16895/1987 in A.S. Nos. 689 & 813 of 1972. Clause 34 of the Scheme was trimmed down enabling any member of the Board of Trustees to move this Court only for modification of the Scheme as follows:-