IDOL OF RENGANATHASWAMY Vs. M PANDIAN

JUDGEMENT

(1.) C.R.P.(MD)No.875 of 2012 arises against the order passed in Tr.O.P.No.1 of 2009 on the file of the District Court, Trichirappalli. Tr.O.P.No.1 of 2009 was filed by the first respondent under Section 34 of the Indian Trusts Act seeking permission to sell the trust property to the tenant, T.Marimuthu, the second respondent herein and to invest the sale proceeds into Court deposit in the name of Sri.Thiruvenkadam Chettiar Charities.

(2.) C.R.P.(MD)No.876 of 2012 arises against the fair and final order passed in I.A.No.1947 of 2009 in Tr.O.P.No.1 of 2009. The revision petitioner filed I.A.No.1947 of 2009 to revoke the permission granted on 13.04.2009 in Tr.O.P.No.1 of 2009.

(3.) C.R.P.(MD)No.877 of 2012 arises against the fair and final order passed in I.A.No.1948 of 2009 in Tr.O.P.No.1 of 2009. The revision petitioner filed I.A.No.1948 of 2009 to revoke the permission granted on 13.04.2009 in Tr.O.P.No.01 of 2009.