R PALANI CHETTIAR Vs. NELSON ALIAS RAMASAMY CHETTIAR

JUDGEMENT

(1.) APPELLANTS were plaintiffs 2 and 3 While respondents were defendants, 1, 2 and 4 to 12 in the suit.

(2.) APPELLANTS, along with two others, namely plaintiffs 1 and 4 for themselves and on behalf of Vania Chettiars Community people residing at Ramanathapuram Town, filed the suit in O.S. No. 43 of 1983 on the file of the Subordinate Judge, Ramanathapuram at Madurai for removal of the defendants from the trusteeship and for framing of a scheme, contending that the suit trust is a public one.

(3.) DEFENDANTS, on the other hand, resisted the suit contending that the trust had been founded by the great-grandfather of defendants 1 to 3 and the suit trust had been administered by them hereditarily for a century past and has been accepted by the Hindu Religious and Charitable Endowments Department.