EXPORT CREDIT GUARANTEE CORPN OF INDIA LTD Vs. ANNAMMA PHILIP, TRUSTEE OF IDICHANDY FAMILY TRUST, A PRIVATE FAMILY TRUST & ORS

JUDGEMENT

(1.) Chamber SUMMONS NO.6 OF 2015

(2.) Plaintiffs have filed this suit for specific performance. Plaintiffs, as set out in the plaint have dealt with the then Trustees of the Trust, viz., Idichandy Family Trust and PTM Family Trust as defendant nos.8 and 9. There are reliefs also sought against the Trusts for recovering certain amounts.

(3.) The present chamber summons is taken out to bring on record the new Trustees of the Idichandy Family Trust and PTM Family Trust as defendant nos.8 and 9. The chamber summons is also taken out to bring on record the demise of defendant nos.5 and 6, who were the erstwhile settler and trustee of PTM Family Trust. Plaintiffs also seek to bring on record the new name of plaintiffs, which has changed from "Export Credit Guarantee Corporation of India Limited" to "ECGC Limited".