JOTHI Vs. K. T. RUKMANI GANESAN

JUDGEMENT

(1.) Seeking to condone the delay of 4378 days in filing the written statement, the first defendant in this suit filed this application.

(2.) The suit was filed by the respondents 1 to 5 herein along with two other plaintiffs for declaration that the suit property is the trust property of the first plaintiff ; direction to the second defendant to handover the suit property to the plaintiffs ; consequentially direct the second defendant to furnish accounts in respect of the suit property ; and also pass appropriate orders for administration of the above suit property by the first plaintiff.

(3.) The first plaintiff is a registered cultural and charitable trust. One T.A.Ganesan is the founder of the first plaintiff trust. The first defendant claimed to be in occupation in a portion of the suit property set up a Will dated 02.11.1991 as if, it was executed by the founder T.A.Ganesan. She had also applied for letters of administration in O.P.No.678 of 1992. As the suit property was claimed by the first defendant, the suit had been filed by the plaintiffs.