SURYA Vs. PAKKIRISA

JUDGEMENT

(1.) SINCE the issue involved in all these revision petitions are common and relate to a trust called Deivasigamani Pillai Sadavarthy Charity Trust, these revisions were heard together and are disposed of by this common order.

(2.) C.R.P.No.1235 of 2006 is directed against the fair and final order dated 24.3.2006 in I.A.No.266 of 2004 in I.A.No.223 of 2004 in O.S.No.138 of 2004 on the file of Principal District Judge Cuddalore. C.R.P.No.1236 of 2006 is directed against the fair and final order dated 24.3.2006 in I.A.No.269 of 2005 in I.A.No.927 of 2002 in O.S.No.99 of 2005 on the file of Principal District Judge Cuddalore. C.R.P.No.1579 of 2006 is directed against the fair and decreetal order dated 24.3.2006 in I.A.No.39 of 2005 in O.S.No.138 of 2004.

(3.) THE plaintiffs filed two suits in O.S.Nos.138 of 2004 and 99 of 2005 on the file of the Principal District Court, Cuddalore for more or less an identical relief. THE sum and substance of the reliefs sought for in the suits are to remove the defendants from the trusteeship of Deivasigamani Pillai Sadavarthy Charity Trust (hereinafter referred to as "the Trust") for their acts of breach of trust; misappropriation, malfeasance and misfeasance; for appointment of three new trustees, preferably the plaintiffs, who belong to a particular community; to frame fresh scheme, modifying the existing scheme suitably to the present days context; for rendition of accounts; for ordering an enquiry into the accounts and general administration of the trust and trust properties and reimbursement of the amounts alleged to have been misappropriated out of the trust funds.