R KANNAN ADITYAN Vs. B S ADITYAN

JUDGEMENT

(1.) O.S.A. Nos. 62 to 64 of 1996 arise out of one proceeding viz., Application No. 33 of 1994 filed by the appellants for leave to institute a suit under Section 92 of the Code of Civil Procedure. O.S.A. No. 62 of 1996 is against the order dismissing the said application for leave to sue. O.S.A. No. 63 of 1996 is against the order allowing Application No. 2421 of 1994 filed by respondents 1 to 3 for dismissing Application No. 33 of 1994 in limine under Sections 92 and 151, C.P.C. O.S.A. No. 64 of 1996 is against an order dismissing Application No. 1030 of 1994 filed by the appellants for amendment of the proposed plaint. All the three applications are disposed by a common order dated 21.12.1995.

(2.) THE facts leading to the present proceedings are as follows:- One S.B. Adityan, familiarly known as Si.Pa. Aditanar in this State, executed a deed of declaration creating a public charitable trust by name "Thanthi Trust", which is the third respondent herein, on 1.3.1954. Earlier in 1943, he had started a Tamil daily called "Dhina Thanthi" with his own funds. In the Deed of Declaration of Trust, he appointed besides himself, his brother S.T. Adityan and his eldest son B.R. Adityan, who is the first appellant herein, as trustees of the third defendant trust. THE purposes of the trust are (a) to establish "Dhina Thanthi" or Daily Thanthi as an oran of educated public opinion for the Tamil reading public; (b) to disseminate news and to ventilate opinion upon matters of public interest through the said newspaper; (c) to maintain the said newspaper and its press in an efficient condition devoting the surplus income of the said newspaper after defraying all expenses in improving and enlarging the said news paper and its services and placing the same on a footing of permanency. THE deed provided that the trustees for the time being may appoint one of themselves to be the Director of the Daily Thanthi and on such appointment, he shall be designated as such. THE deed proceeded to appoint S.B. Adityan as the Director of the Daily Thanthi. A clause in the deed read, "THE Founder may appoint from time to time inter vivos or by will any persons to be Trustees in addition to or in substitution of the First Trustees or the Trustees for the time being. After the lifetime of the Founder the surviving trustees, and the trustees for the time being may appoint any persons to be trustees or trustees in addition to themselves; and it is the desire of the Founder that if and when such additional trustees are appointed, and if and when a Court has to appoint trustees or additional Trustees, the heirs of descendants of the Founder may be preferred to others. A supplementary deed was executed on 9.7.1957 by which three more clauses were added with reference to remuneration of the trustees excepting the founder, the exercise of the power conferred on the trustees or director being confined to the purposes of the Trust only on the irrevocability of the Trust.

(3.) THE brother of the Founder, Mr. S.T. Adityan and three others filed Originating Summons in this Court in C.S. No. 90 of 1961 seeking certain reliefs for establishing and running a school or college etc. THE Court held that the objects of the Trust were not in any manner opposed to law and the prayers made in the said proceeding could be allowed. A consequential order was, therefore, passed. Thus, in the said proceeding, the character of the Trust was recognised to be a Public Charitable one.