LAWS(MAD)-2011-10-220

S RAMANATHAN Vs. R JAMBULINGAM, KOKILAMBAL

Decided On October 18, 2011
S RAMANATHAN Appellant
V/S
R Jambulingam, Kokilambal Respondents

JUDGEMENT

(1.) Since, the issues involved in all the civil revision petitions are similar in nature, they have been taken up together and a common order is being passed.

(2.) The above civil revision petitions have been filed challenging the common order of the Principal District Court, Tiruchirappalli, dated 12.1.2008, made in I.A. Nos. 2158 of 2002, 2160 of 2002, 2585 of 2005 and 2586 of 2005, in Trust O.P. No. 249 of 1983.

(3.) It has been stated that the petitioner is the Secretary of Karanthai Tamil Sangam, which is the main beneficiary of T.S. Palaniswamy Pillai Trust. It had been further stated that, the Principal District Court, Tiruchirappalli, had permitted the sale of the properties of the Trust and to deposit the sale proceeds in a Bank. The Scheme Court had further directed that the bank, in which the sale proceeds had been deposited, shall send the accrued interest to the account of T.S. Palaniswamy Pillai Trust in the Indian Bank, Thennur branch and the Income from the Trust properties must be used for the purposes mentioned in the trust deed. While so, the petitioner, who is said to be the Secretary of the Karanthai Tamil Sangam, had filed an interlocutory application in I.A. No. 2158 of 2002, praying for an order of injunction to restrain the third respondent Indian Bank, Thennur branch, from crediting the amount in the savings bank account, standing in the name of T.S. Palanisamy Pillai Trust, and I.A. No. 2160 of 2002, praying to direct the other banks not to send the accrued interest to the account of Palanisamy Pillai trust in the Indian Bank, Thennur Branch, till the disposal of the said application. The petitioner had also filed an interlocutory application in I.A. No. 2585 of 2005, praying that the scheme Court may sanction a sum of Rs. 11,06,094/- for the purchase of computers and accessories and I.A. No. 2586 of 2005, praying for an order for the sanctioning of the amount of Rs. 9,94,582/- for the purpose of purchase of tools for the Industrial Training Institute.