D. THANGARASU Vs. SENTHIL EDUCATIONAL TRUST

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order passed by the trial court allowing the application filed by the respondents 1 to 3/plaintiffs seeking amendment of plaint.

(2.) The respondents 1 to 3 filed a suit seeking the following reliefs:-

(3.) In the affidavit filed in support of amendment of plaint, it was stated by the plaintiffs that taking advantage of the order passed by the Executive Magistrate on 28/2/2020 under Sec.145 of Criminal Procedure Code, the defendants 2 to 12 had forcefully taken over the management of the 1st plaintiff trust and its educational institution on 28/2/2020. Subsequently, the said order passed by the Executive Magistrate was quashed by this court. It was further stated that since the defendants 2 to 12 had taken over the management of the 1st plaintiff trust on 28/2/2020, the plaintiffs sought for inclusion of prayer for mandatory injunction directing the defendants to hand over the management of 1st plaintiff trust to plaintiffs 2 and 3 and to restore the status quo. They have also sought for inclusion of paragraph 16(a), which contains necessary averments in support of prayer for mandatory injunction. The said amendment application was opposed by the petitioners on various grounds, however, the trial court was pleased to allow the amendment application. Aggrieved by the said order, the petitioners/defendants 2, 3, 5 to 8, 10 and 11 have came by way of this Civil Revision Petition.