S R TRUST Vs. S RAMESH

JUDGEMENT

(1.) THIS petition has been filed by the petitioners to strike off the suit filed by the respondent in O.S.No.320 of 2011 on the file of the I Additional Subordinate Court, Madurai.

(2.) THE brief facts of the case are as follows: - The respondent/plaintiff has filed a suit in O.S.No.320 of 2011 along with an interlocutory application in I.A.No.378 of 2011 against the revision petitioners/defendants before the I Additional Subordinate Court, Madurai to (a) pass a judgment and decree in favour of the plaintiff to declare the board meeting allegedly held on 17.02.2011 of the first defendant trust at Meenakshi Mission Hospital and the consequent removal of the plaintiff as a trustee of the first defendant trust and director of academics as illegal, null and void (b) pass a decree for permanent injunction restraining the defendants and their men agents or persons from preventing the plaintiff from discharging his duties in the first defendant trust as a trustee and director of academics as he performed prior to the meeting allegedly held on 17.02.2011. (c) Direct the defendants to pay the costs of the suit. (d) grant such other and further relief that this Hon'ble court may deem fit, just and necessary in the circumstances of the case.

(3.) THE above injunction suit came before the I Additional Subordinate Court, Madurai on 11.04.2011. The learned Judge, after hearing the arguments of the petitioner and after perusing the listed documents filed by the plaintiff, granted ad -interim injunction restraining the revision petitioners/defendants not to prevent the plaintiff from discharging his duties as trustee of the first respondent trust and Director of Academics as he performed prior to the meeting held on 17.02.2011 and the said injunction order was effective till 20.04.2011.