M E DEVARAJAN Vs. B ADHIKESAVALU

JUDGEMENT

(1.) THIS judgment shall govern these four appeals in OSA Nos. 294, 295, 298 and 299 of 2007. They challenge a common judgment of the learned Single Judge made in C. S. Nos. 1620 and 2078 of 1995 decreeing the suit in C. S. No. 2078 of 1995 and dismissing the suit in C. S. No. 1620 of 1995.

(2.) THE plaintiffs in C. S. No. 2078 of 1995 have sought for a declaration that the alleged meeting purported to have been held on 29. 9. 1995, and the resolutions said to have been passed at the meeting are non-est, ab initio void, illegal and invalid; that the meeting held on 11. 10. 1995 by the plaintiffs 1 to 4 and the resolutions passed thereat are valid and binding upon the defendants; that the first defendant ceased to be the chairman of the board of trustees of the suit trust; and that the plaintiffs 1 and 2 alone are the trustees of the suit trust and also for a consequential permanent injunction restraining the first defendant from functioning as Chairman of the board of trustees of the trust and defendants 3 to 8 from functioning or claiming to be the trustees of the board of trustees of the suit trust with the following allegations:

(3.) THE defendants 1 and 3 to 7 have filed written statements containing the allegations as found in the plaint in C. S. No. 1620 of 1995 filed by them as plaintiffs.