SMT PADMAVATHI AMMAL CHARITABLE TRUST Vs. S RM M CT M THIRUPANI TRUSTBY ITS TRUSTEE ADMINISTRATIVE OFFICE AT RELIANCE COMPANY CHENNAI

JUDGEMENT

(1.) SMT.Padmavathi Ammal Charitable Trust, represented by its Managing Trustee, filed a suit against the respondent (as 2nd defendant and two others) in O.S. No.1793 of 1988 on the file of the District Munsif Court, Poonamallee, praying the Court to grant a decree,

(2.) THE defendant resisted the suit on various grounds. On a particular hearing date, that was on 20.3.1990, the suit was dismissed for default. THE plaintiff filed a petition to restore the suit and the same was not objected to by the defendants, with the result, the suit was restored. Subsequently, on 9.9.1992, the suit was decreed ex parte. THE above facts are admitted.

(3.) THE guidelines and principles laid down are as under: