V. RAJAN Vs. P.S. GOVINDASWAMI NAIDU

JUDGEMENT

(1.) The plaintiffs in O.S.No.631 of 2012 on the file of the 1st Additional District Court, Coimbatore, are the appellants.

(2.) The plaintiffs filed a suit for declaration that the Board Meeting of the first defendant Trust held on 25.04.2012 is illegal and not binding on the plaintiffs and to declare that the Board Meeting of the first defendant Trust held on 30.07.2012 is illegal and not binding on the plaintiffs and to grant a mandatory injunction directing the defendants 1 to 9 to appoint the second plaintiff as one of the founder Trustees representing the branch of Late PSG Narayanasamy Naidu as per the stipulations laid down in SOA and for injunction restraining the defendants 1 to 9 from appointing the 10th defendant representing the branch of Late PSG Narayanasamy Naidu and for permanent injunction restraining the defendants 1 to 9 from taking any Policy decisions in the ensuing the Board Meetings. The suit was dismissed and a direction was issued to the Board of Trustees, the defendants 2 to 4 to choose one from among the 2nd plaintiff and the 10th defendant to represent the branch of Late PSG Narayanasamy Naidu or any other person by filling the vacancy in the first defendant Trust and passed an interim injunction to the same effect till the disposal of the suit and to award the cost of the suit. Aggrieved by the same, the Appeal Suit is filed.

(3.) The case of the plaintiff, so far as the case in dispute is concerned as follows:-