LAWS(MAD)-2018-12-127

D.BALAKUMAR Vs. IMAYAM TRUST

Decided On December 18, 2018
D.Balakumar Appellant
V/S
Imayam Trust Respondents

JUDGEMENT

(1.) These appeals have been preferred by the plaintiffs before the trial court against the order of the trial Court dismissing the applications,

(2.) The appellants claiming that they are the beneficiaries and they have substantial public interest in the first respondent/Trust filed a suit in O.S.No.170 of 2013 on the file of Principal District Judge, Trichy, for framing of a scheme under Section 92 of the Civil Procedure Code and for declaration that respondents 2 to 8 are disqualified and ineligible to their respective posts in the first respondent/Trust; removing respondents 2 to 8 from the Trusteeship of the first respondent/Trust; for appointing an administrator, preferably a retired District Judge to administer the entire affairs of the Trust and its educational institution; to hand over all accounts to the administrator, since the date of constitution of the first respondent/Trust; to file a detailed report into the affairs of the Trust from 2004 onwards and for permanent injunction restraining respondents 2 to 8 from functioning as Chairman, Vice Chairman, Secretary, Treasurer, Managing Trusties of the first respondent/Trust and also from handling or operating the bank accounts, pertaining to the first respondent/Trust.

(3.) The first respondent/Trust was formed under the name and style of "Imayam Trust" vide the registered document dated 18.10.2004 with an object to serve the humanity particularly the downtrodden, orphans, elderly persons, physically handicapped and for their upliftment and education. Various educational institutions have been started and they are being administered by the correspondents nominated from among the Trustees.