SINNAMANI AND ANOTHER Vs. G VETTIVEL

JUDGEMENT

(1.) THE petitioners in Trust O.P. No. 96 of 2002 on the file of the learned Principal District Judge, Thoothukudi, have come forward with these appeals challenging the order dated 17.10.2005 made in the said Trust O.P., and in fifteen interlocutory applications. THE respondents herein are the respondents in the said Trust O.P. THE 11th respondent in the Trust O.P., has come forward with M.P. No. 4 of 2007 questioning the very maintainability of the above appeal suits.

(2.) THE above Trust O.P., relates to six private Trusts created in the year 1996, on various dates. "Senthil Benefit Trust" and "Senthil Welfare Trust" were founded by one S. Kalidasan by means of two different deeds dated 19.11.1986, making G. Vetivel, the first respondent herein and one G. Padmavathi as Trustees. "Sinnamani Welfare Trust" and yet another "Sinnamani Benefit Trust" were founded under two different deeds dated 17.12.1986 by S. Kalidasan making G. Vetivel and Sinnamani as Trustees. "Rajakumari Welfare Trust" and Another "Rajakumari Benefit Trust" were founded on 19.11.1986 by means of two different deeds making G. Padmavathi and G. Vettivel as Trustees. In all the six trusts, the first respondent was the managing trustee and he was managing affairs of the trusts. THE appellants are the beneficiaries of all the six trusts. In all the above six trusts, the period of trustees is only 12 years and the said period got expired in the month of November and December, 1998.

(3.) THE appellants who are the beneficiaries of all the six trusts have filed Trust O.P. No. 96 of 2002, before the learned Principal District Judge, Thoothukudi, under Sections 61, 62, 65, 66 and 92 of Trust Act read with Order 6Rules 1 to 3, 5 to 7 and 26 C.P.C., seeking for the following reliefs: