CARE TRUST, DINDIGUL Vs. THE DIOCESE OF MADURAI

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner. The learned counsel for the petitioner would echo the cri de coeur of his client that the Lower Court, without numbering the plaint, simply rejected it as not maintainable.

(2.) A poring over of the averments made in the plaint as well as the order passed by the Lower Court, would display and convey that the plaintiff is interested in seeing that the Trust Property in the hands of D -1 is not dissipated. If that be so, I am at a loss to understand how he can approach the Munsif Court with the following prayer: