C.Dhandapani vs Thatikonda Rajamannar Trust
2023 Latest Caselaw 15165 Mad

Madras High Court

C.Dhandapani vs Thatikonda Rajamannar Trust on 28 November, 2023

                                                                                   C.S.No.776 of 1999

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 28.11.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                               C.S.No.776 of 1999

                    1.C.Dhandapani
                    2.A.Sekar
                    3.C.Anbumani                                       .. Plaintiffs

                                                        vs.
                    1.Thatikonda Rajamannar Trust
                      No.6, 15th Avenue, Harrington Road
                      Chennai-600 031.

                    2.Ruthy Rajamanner
                    3.T.C.Krishnan
                    4.T.Vatsala Ramachandran
                    5.C.Pratap Kumar
                    6.M.Supraschand
                    7.Madan Kaur
                    8.R.Lalitha
                    9.G.Kesar Bai
                    10.Barunath
                    11.Renuka
                    12.Sardar Bai J.Nahar
                    13.Sureshchand Nahar
                    14.Prakash Chand                                  .. Defendants


                    Prayer: Civil Suit filed under Order VII Rule 7 of CPC read with Section 92
                    of CPC, praying to



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                                                                                            C.S.No.776 of 1999

                                  a)   frame      a    scheme     for    the   Management     of
                                  THATIKONDA RAJAMANNAR TRUST having its
                                  office at present at No.6, 15th Avenue, Harrington Road,
                                  Chennai-600031.
                                  b) Remove the Trustees/Defendants 1 to 5 from the office
                                  of   the     Board   of     Trustees   of     THATIKONDA
                                  RAJAMANNAR TRUST on grounds of illegal sale of
                                  Trust property, breach of Trust, misappropriation of
                                  Trust Funds and mismanagement of the affairs of the
                                  Trust
                                  c) for cost.
                                             For Plaintiffs       : No Appearance
                                             For Defendants       : Mr.A.Thiyagarajan
                                                                    & S.Balamurugan for D6 to D14

                                                            JUDGMENT

When the matter came up for hearing on 24.11.2023, there was no

representation on behalf of the plaintiffs and hence the matter was directed

to be posted under the caption "for dismissal" on 28.11.2023. Even today

(28.11.2023), there is no representation on behalf of the plaintiffs either in

person or through the counsel on record. Hence, the Civil Suit is dismissed

for non-prosecution. No costs.

28.11.2023 Index:Yes/No Speaking/Non-speaking Order uma

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A.A.NAKKIRAN,J.

uma

28.11.2023

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