K R DIWAKAR Vs. KOTTA MANAVALIAH

JUDGEMENT

(1.) THE unsuccessful defendant is the appellant herein.

(2.) THE respondents/plaintiffs filed the suit in the capacity of Trustees of Kota Manavaliah Sulochanamma Charities, seeking for the relief of injunction, restraining the appellant/defendant from collecting rent from the tenants of the Trust properties.

(3.) BOTH the Courts below accepted the case of the respondents/plaintiffs and held that the appellant has no right to continue to hold the post as Managing Trustee, after 1.4.2000, as the period stipulated for holding the said post had expired and therefore, he cannot collect the rent from the tenants of the Trust and decreed the suit. Hence, the Second Appeal.