N. RANGANATHAN Vs. N. LOGANATHAN

JUDGEMENT

(1.) This Second Appeal is directed against the Judgment and Decree dated December 16, 2016 passed in A.S.No.1 of 2016 by the 'Second Additional Sub Court, Coimbatore' [henceforth 'First Appellate Court' for brevity], whereby the Judgment and Decree dated September 30, 2015 passed in O.S.No.624 of 2002 by the 'III Additional District Munsif, Coimbatore' [henceforth 'Trial Court' for brevity] was reversed.

(2.) For the sake of convenience, hereinafter, the parties will be referred to as per their array in the Original Suit. Plaintiff's Case

(3.) The B.M.Nanjian Trust was founded on September 10, 1981 and the Trust Deed was registered on September 17, 1981. According to the Trust Deed, the 1st defendant is the Founder as well as the Managing Trustee of the Trust while the plaintiff and defendants 2 to 4 are its Life Trustees.