S. SRINIVASAN Vs. OKKALIGA VAALIBAR SANGAM

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 05.12.2016 passed in I.A.No.134 of 2014 in O.S.No.523 of 2010, by the learned Principal District Judge, Coimbatore.

(2.) The petitioner is the defendant before the Trial Court. The suit was filed by the respondent/plaintiff to (i) declare them as one of the Co-Trustees along with the petitioner/defendant in "Sri Devanna Gowder Memorial Trust; (ii) to direct the petitioner / defendant to render true and correct of accounts of all the amounts collected by him and the amounts spent by him in respect of Sri Devanna Gowder Memorial Trust and to remit the balance amount to the Trust account; and (iii) to grant permanent injunction, restraining the defendant, his men; relative and agents in any manner individually deal with the funds and the property of Sri Devanna Gowder Memorial Trust.

(3.) The petitioner / defendant has filed a petition under Order VII Rule 11 of the Civil Procedure Code to reject the plaint on the ground that the plaint does not disclose the cause of action.