- (1.)Leave granted.
(2.)One T. Rajamannar (hereinafter referred to as "the testator") , who was possessed of many properties, executed a Will on 21st of January, 1967. Property Nos. 178/79 and 180 China Bazar Road, and 3, hanumantharayar Koil Street were to be converted into a trust which was to be administered by the wife of the testator, Smt. Ruthi Rajamannar, Shri T. Ramachandran, shri C. Radhakrishnan Chetty and Shri viswanathan. The remaining properties of the testator were to be given to his wife smt. Ruthi Rajamannar. A trust deed was executed on 22nd August, 1969. The main object of the said trust was to find out ways and means to provide shelter for "pavement dwellers" in the city of Madras. The board of trustees was given the absolute powers over the properties including the power to lease or mortgage or alienate in any manner whatsoever as it considered fit and proper.
(3.)Trustees were given the powers to construct or sell the trust properties and also to put up tenements for the pavement dwellers in and out of the sale proceeds and provide shelters to them with such terms and conditions as they deemed fit and proper from time to time. The trustees were also given the power to utilise the money realised by rents and sales for other charitable purposes which they considered proper.