K VISWANATHAN Vs. R APPAVOO CHETTIAR

JUDGEMENT

(1.) A suit in O.S. No. 368 of 1991 was filed under Section 92 C.P.C, seeking the framing of a Scheme in respect of a Trust known as 'Karur Vanniya Chettiar Public Charitable Trust' and for various other reliefs, on the file of the Sub Court, Karur, by a group of seven persons, claiming to be the members of Board of Trustees. When the suit was pending, the first defendant in the aforesaid suit, filed a suit in O.S. No. 270 of 1992 against the plaintiffs in the first suit, seeking a decree of permanent injunction, restraining the defendants therein from interfering with the administration of the aforesaid Trust.

(2.) SIMULTANEOUSLY, the plaintiffs 1 and 2 in the first suit viz., O.S. No. 368 of 1991 also filed another suit in O.S. No. 271 of 1992, seeking a decree of permanent injunction, against the first defendant in the previous suit. Again, the plaintiffs in the first suit also filed another suit in O.S. No. 217 of 1993 against the defendants in the earliest suit, seeking a decree of permanent injunction, restraining the defendants therein, from altering the physical features of the suit properties. Closely on the heals of the aforesaid suit, the first defendant in the earliest suit moved a suit in O.S. No. 218 of 1993 against the plaintiffs in the earliest suit, seeking a decree of permanent injunction, restraining the defendants therein from interfering with the Management of the Kalyana Mandapam belonging to the Trust.

(3.) WE have heard Mr. S. Parthasarathy, learned senior counsel appearing for the appellants in A.S. No. 524 of 1996 and the respondents in A.S. No. 657 of 1997, Mr. D. Rajendran, learned counsel appearing for the respondents in A.S. No. 524 of 1996 and Mr. S.M. Loganathan, learned counsel appearing for the appellant in A.S. No. 657 of 1997.