C PRASANNA VENKATACHELLA REDDIAR Vs. COLLECTOR OF TRICHINOPOLY

JUDGEMENT

(1.) The Collector of Trichinopoly is the plaintiff. The suit is instituted under Sections 92 and 93 of the Civil Procedure Code.

(2.) The first defendant; (now deceased) was the alleged trustee and manager of the charities referred to in the plaint. The second defendant was alleged to be a transferee from the first defendant of a portion of the lands appertaining to the charitable trust.

(3.) The prayers against the first defendant were for removal of the first defendant from the trusteeship and for accounts. There was a prayer (b) "to declare the sale to the second defendant of the lands belonging to the charity to be invalid." This is the only relief claimed against the second defendant. There were other prayers for the appointment of a new trustee and for vesting the trust property in the trustee as appointed. The plaintiff obtained all the reliefs asked against both the defendants in the lower Court.