Rajas Educational Trust vs K.V.Anantharaj
2021 Latest Caselaw 10396 Mad

                                                                       C.S.No.697 of 2004

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 22.04.2021

                                                      CORAM:

                                      THE HON'BLE MR.JUSTICE T.RAVINDRAN

                                                  C.S.No.697 of 2004

                     1. Rajas Educational Trust,
                        Represented by its
                        Life Chairman cum Trustee
                        Professor K.V.Natarajan,
                        M97/B, 30th Cross Street,
                        Besant Nagar.
                        Chennai 600 090.

                     2. Professor K.V.Natarajan
                        Life Trustee

                     3. N.Lakshmi
                        Life Trustee                                     ... Plaintiffs

                                                     Vs.

                     1. K.V.Anantharaj,
                        S/o, K.Venugopal,
                        23, Kamakshiamman Koil Street,
                        Tindivanam 604 001.

                     2. Dr.Prabavathy,
                        W/o, K.V.Anantharaj,
                        23, Kamakshiamman Koil Street,
                        Tindivanam 604 001.                            ... Defendants


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https://www.mhc.tn.gov.in/judis/
                                                                                       C.S.No.697 of 2004

                      Prayer:
                           Civil Suit filed under Order IV Rule 1 of the Madras High Court

                     Original Rules read with section 92 of the Civil Procedure Code, to pass a

                     judgment and decree against the defendants



                           i) to remove the defendants from the post of trustees permanently from

                               the first plaintiff trust



                           ii) decree for permanent injunction restraining the respondents, their

                               men and agents from in any manner interfering with the plaintiffs

                               peaceful management of the trust and the educational institute called,

                               P.V.Polytechnic college and the properties belonging to the trust.



                           iii) Order cost of the suit and grant such other reliefs.



                                      For Plaintiffs       : No appearance

                                      For Defendants       : No appearance




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https://www.mhc.tn.gov.in/judis/
                                                                                     C.S.No.697 of 2004

                                                      JUDGMENT

In this matter, the counsel for the plaintiffs had already reported no

instructions and consequent to the same, this Court had ordered the Registry

to issue notice to the plaintiffs and the notice sent to the plaintiffs had been

returned as “no such persons”. Resultantly, the Registry was directed to list

the matter today, ie., on 22.04.2021, by printing the names of the plaintiffs

in the cause list under the caption for dismissal.

3. Today, when the matter is called, there is no representation for the

plaintiffs. Plaintiffs called, absent.

4. In the light of the above position, the Civil Suit is dismissed for

non-prosecution. No costs. Consequently, connected application, if any, is

closed.

22.04.2021

mfa Index:yes Internet:yes

https://www.mhc.tn.gov.in/judis/ C.S.No.697 of 2004

T.RAVINDRAN, J.

mfa

C.S.No.697 of 2004

22.04.2021

https://www.mhc.tn.gov.in/judis/