V KANNADASAN Vs. A MALIK

JUDGEMENT

(1.) THESE revisions are preferred against the Order of the Rent Control Appellate Authority/Principal Sub Court, Mayiladuthurai, made in RCA Nos.13/91, 12/91, 1/92, 11/91 dated 18.06.1999, ordering eviction on the ground of willful default.

(2.) ALL the revisions arise out of a common Order. Since common points for determination are involved, all four Revision Petitions were heard together and disposed of by this common Order.

(3.) TO ascertain whether the Trust is created to look into the intention and purpose of settlor, recitals in Ex.R-1 is to be considered whether there was a dedication absolutely or personally. In 1978 (1) MLJ 492 [Dharma Raja Vs. Rama Ammal], a document came up for consideration and interpretation, whether a trust was created. In the said decision, a Division Bench of this Court held: -