K RAJAMANICKAM Vs. PERIYAR SELF

JUDGEMENT

(1.) THE civil revision petition arises against the order and decretal order dated 26. 4. 1999 made in I. A. No. 511 of 1996 in O. S. No. 556 of 1991 on the file of the Principal Suband#8209;judge, Tiruchirapalli.

(2.) THE plaintiffs 1 and 3 are the revision petitioners in a suit filed by them against the respondents 1 and 2 (a) for the removal of the second respondent/second defendant (Thiru. K. Veeramani) as the Secretary of the first respondent/first defendant institution (Periyar Selfand#8209;respect Propaganda Institution, Tiruchirapalli) and to appoint a new Secretary his place; (b) vesting all properties of the respondent institution detailed in the schedule with the new management; (c) directing accounts and enquiries; (d) to settle a scheme for the proper conduct of the, institution and the same administered under the control of the Suband#8209;court, Trichy.

(3.) THE said suit was filed under Sec. 92 of C. P. C. , construing the first respondent/first defendant as a Trust.