REGENT COMPUTRONICS PVT. LTD.

Rajah Muthiah Chettiar Charitable And Education Trust Appellant

V/S

Kumararajah Muthiah School Of Traditional Arts And Crafts, A Public Charitable Society Respondents

Referred Judgements :-

AMERICAN CYANAMID CO. VS. ETHICON LTD [REFERRED TO]
KAPOOR CHAND AND OTHERS VS. GANESH DUTT [REFERRED TO]
PRESTIGE LIGHTS LTD.,VS. STATE BANK OF INDIA [REFERRED TO]
MENAKURU DASARATHARAMI REDDI VS. DUDAUKURU SUBBA RAO [REFERRED TO]
RAO SAHEB VS. RANGNATH GOPALRAO KAWATHEKAR DEAD [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
D SATYAJNARAYANA VS. P JAGADISH [REFERRED TO]
ANAR DEVI VS. NATHU RAM [REFERRED TO]
GUJARAT BOTTLING COMPANY LIMITED VS. COCA COLA CO [REFERRED TO]
K K MODI VS. K N MODI [REFERRED TO]
COLGATE PALMOLIVE INDIA LIMITED VS. HINDUSTAN LEVER LIMITED [REFERRED TO]
S THANAGAPPAN VS. P PADMAVATHY [REFERRED TO]
KULDIP CHAND VS. ADVOCATE GENERAL TO GOVERNMENT OF HIMACHAL PRASHAD [REFERRED TO]
COMMISSIONER JALANDHAR DIVISION VS. MOHAN KRISHAN ABROL [REFERRED TO]
MAHARWAL KHEWAJI TRUST VS. BALDEV DASS [REFERRED TO]
MANDATI RANGANNA VS. T RAMACHANDRA [REFERRED TO]
FGP LTD VS. SALEH HOOSEINI DOCTOR [REFERRED TO]
KARAM KAPAHI VS. LAL CHAND PUBLIC CHARITABLE TRUST [REFERRED TO]
SAINATH MANDIR TRUST VS. VIJAYA [REFERRED TO]
RAM KUMAR RAM CHANDRA AND CO VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. CHANDRA KANTA ROHATGI [REFERRED TO]
PANCHANAN PAL VS. NIRODE KUMAR BISWAS [REFERRED TO]
S DEVARAJ VS. COMMISSIONER OF WEALTH TAX [REFERRED TO]
RANIPET MUNICIPALITY VS. M SHAMSHEERKHAN [REFERRED TO]
M SOMASUNDARAM VS. V SRINIVASAN [REFERRED TO]
KAMALJIT SINGH VS. SARABJIT SINGH [REFERRED TO]
DR. K.S. PALANISAMI (DEAD) THROUGH LRS. VS. HINDU COMMUNITY IN GENERAL AND CITIZENS OF GOBICHETTIPALAYAM AND OTHERS [REFERRED TO]
SHIV KUMAR VS. UNION OF INDIA [REFERRED TO]
BHAGWAT SHARAN VS. PURUSHOTTAM [REFERRED TO]

JUDGEMENT

(1.) Experience shows that family infighting brings downfall of the family empire. No one can become a clear winner in litigations involving family disputes. Ultimately, all the family members involved in the litigation become losers though in varying degrees. Apart from loosing the wealth and income, relationships between the family members also takes a beating. The animosity and hatred continues to percolate for generation after generation, though the succeeding generations were not directly involved in the conflict. The present case is one such litigation between members of a well known business family who are having common business and charitable interest. The dispute is not merely a property dispute, but the dispute involves the fate of thousands of students, who are studying in a reputed school by name 'Chettinad Vidyashram', which was established as early as in the year 1986. Since the school is also the subject matter of the litigation, it would have been better if both the parties to the dispute could have amicably resolved their differences for the sake of the Educational Institution and its students. But, unfortunately, that has not happened. The noble objects of the author of the Public Trust has got shattered due to the infighting between the family members.

(2.) With a heavy heart, this Court is compelled to adjudicate and pass orders in these applications.

(3.) Even though, there are many parties to this litigation, the main dispute is only between two players viz., the one supporting Kumararani Tmt. Meena Muthiah, who is running the school 'Chettinad Vidyashram' under a registered Society by name M/s.Kumararajah Muthiah School of Traditional Arts and Crafts and the other supporting Mr.M.A.M.R. Muthiah, the Managing Trustee of M/s.Rajah Muthiah Chettiar Charitable and Educational Trust.

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RAJAH MUTHIAH CHETTIAR CHARITABLE AND EDUCATION TRUST Vs. KUMARARAJAH MUTHIAH SCHOOL OF TRADITIONAL ARTS AND CRAFTS, A PUBLIC CHARITABLE SOCIETY

Referred Judgements :-

JUDGEMENT

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