LAWS(MAD)-2018-3-617

INSPECTOR GENERAL OF REGISTRATION Vs. RAJALAKSHMI GENGUSAMY CHARITIES

Decided On March 23, 2018
INSPECTOR GENERAL OF REGISTRATION Appellant
V/S
Rajalakshmi Gengusamy Charities Respondents

JUDGEMENT

(1.) The issue:-

(2.) The trust by name Raja Lakshmi Gengusamy Charities was established in the year 1980. The trustees are Dr.V.Gengusamy Naidu, who is also the Managing Trustee, and his wife G.Rajalakshmi Ammal. There is another trust by name G.V.Govindasamy Naidu Charities. The Managing Trustee of the said trust is G.Rajalakshmi Ammal and the other trustee is her husband Dr.V.Gengusamy Naidu.

(3.) The trust by name M/s.G.V.Govindasamy Naidu Charity (hereinafter referred to as G.V.G. Naidu Charity) owns property in S.No.202/A, Periyakothai Village, Udumalpet Taluk. The trust has given on lease, a portion of the land to Rajalakshmi Gendusamy Charities for housing a school by name Rajalakshmi Genuswamy Higher Secondary school.