LAKSHMI HOMES PRIVATE LIMITED Vs. PACHAIYAMMAL EDUCATIONAL TRUST

JUDGEMENT

(1.) The present original side appeal has been instituted to assail the judgment and decree passed in C.S.No.51 of 2024, granting permission to sell Public Trust properties at S.Nos.290/1 to 290/8, 291/1A to 291/9, 292/1 to 292/18, 293/3 to 293/18, 294/1 to 294/22 and 264/8 at Kattagaram Village, Sriperumbudur Taluk, Kancheepuram District to an extent of 23.51 acres for a sum of Rs.16.00 Crore.

(2.) Civil Suit has been instituted by the Public Trust and its Trustee under Order VII Rule 1 and Sec. 92(f) of Code of Civil Procedure, seeking permission to sell the properties of the Public Trust. No one has been shown as defendant.

(3.) The plaintiff/Trust was founded by Mrs.Saradha Sekhar, via Trust Deed (Document No.74 of 1995 dtd. 30/10/1995), registered on the file of Joint Sub-Registrar-I, Dharmapuri. Properties were purchased as per the Trust Deed Clauses. After her demise, the present Trustees have taken over the Trust with Supplementary Deeds executed on 28/9/1998, registered as Document No.74 of 1998 and on 11/7/2002 vide Document No.123 of 2002. The present Managing Trustee, Mr.S.Venkateshwaran, took charge on 11/8/2018 and as per Supplementary Deed dtd. 13/4/2022, at present the Board of Trustees are as follows: