ETERNAL WORD TRUST REP BY ITS AUTHOR R. ISRAEL JABARAJ Vs. ETERNAL WORD TRUST REGISTERED CHARITABLE RELIGIOUS TRUST

JUDGEMENT

(1.) The revision petitioner is the petitioner in Trust O.P. No.141 of 2024 before the Principal District Judge, Thiruvallur. Aggrieved by the order permitting impleadment of a former Managing Trustee of the petitioner Trust, invoking Order I, Rule 10(2) of the Code of Civil Procedure, the revision petitioner is before this Court.

(2.) I have heard Mr.S.Mukunth, learned Senior Counsel for Mr.A.R.Suresh, learned counsel for the petitioner and Mr.P.N.George Graham for Mr.Devadasan and Sagar, learned counsel for the respondent.

(3.) Mr.S.Mukunth, learned Senior Counsel appearing for the petitioner would submit that the respondent has no locus to get himself impleaded in the Trust O.P. It is the submission of the learned Senior Counsel that the respondent was earlier the Managing Trustee of the petitioner Trust and the respondent had herself filed O.P. No.146 of 2017 seeking permission to sell the properties belonging to the petitioner's Trust and the said O.P. was not diligently prosecuted by the respondent and the same came to be dismissed for non prosecution on 5/3/2021.