- (1.) THIS suit has been filed under Section 92 of the Code of Civil Procedure, for framing a Scheme for the administration of a Public Charitable Trust, by name Mazdoor Welfare Trust and for various other reliefs.
(2.) THERE are also two other suits, filed by the 5th defendant herein, challenging his removal from Trusteeship and Correspondentship of the 6th defendant College. But I chose to deal with the above suit first, as it happens to be a Scheme suit. If a Scheme is framed for the administration of the Trust in that suit, the other two suits will automatically fall in line. I have heard Mr.R.Muthukumarasamy, learned senior counsel for the plaintiffs, Mr.S.Prabhakaran, learned counsel appearing for defendants 1 and 2, Mr.A.Narayanan, learned counsel for the third defendant, Mr.R.Yashod Vardhan, learned senior counsel for the fourth defendant and Mr.K.Harishankar, learned counsel for the fifth defendant.
(3.) THE plaintiffs obtained leave under Section 92, CPC and instituted this suit praying for the following reliefs: "(i) to direct the removal of the defendants 2 to 5 from the office of Managing Trustee and Trustees of the first defendant viz., Mazdoor Welfare Trust; (ii) to frame a Scheme for the proper administration of the first defendant Trust and its College, namely 6th defendant College with due participation among the members of the Plaintiff Union; (iii) to grant a permanent injunction restraining the second to fifth defendants, their men, agents or anybody claiming through them, from interfering with the management of the first defendant Trust, namely the Mazdoor Welfare Trust and the 6th defendant College, namely Anjalaiammal Mahalingam Engineering College, Kovilveni Village, Thiruvaroor District; (iv) to direct the defendants 2 to 5 to render accounts from February 2001 of the first defendant Trust and the 6th defendant College; and (v) to direct payment of cost of this suit." ;