Madras High Court
Swadharma Swarajya Sangha vs Mohanram Sastry (Deceased) on 26 September, 2023
O.S.A.No.462 of 2019
THE HIGH COURT OF JUD ICATURE AT MADRAS
DATED: 26.09.2023
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MRS.JUSTICE R.KALAIMATHI
O.S.A.No.462 of 2019
and
Cros.Obj.No.7 of 2010
and
Connected Miscellaneous Petitions
O.S.A.No.462 of 2019
1.Swadharma Swarajya Sangha
(Orthodox National League)
Regd. Office at No.29, Broadway,
Chennai.
2.B.V.S.S.Mani (deceased)
3.B.Lalitha Rathnam
4.B.V.S.L.Krishna Kishore
5.B.V.S.Lakshmi
6.B.Bhuvaneswari
7.B.V.K.Ramalingeswaradu
8.V.K.Dongre (Deceased)
9.Shri Ramalingeswara Trust,
Rep. by its Trustee,
Mr.B.V.S.S.Mani ...Appellants
(Appellants 4 to 7 brought on record as LRs of deceased
appellants 2 & 3 and also recorded the death as 8th appellant
and first respondent vide order of Court dt. 10.02.2011 made
in OSA.No.462 of 2009)
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O.S.A.No.462 of 2019
Vs.
1.Mohanram Sastry (deceased)
2.C.Srinivasan
3.K.L.Manohar (died)
4.M/s.Indian Commerce and Industries Company (Pvt) Ltd.,
No.57, Broadway, Chennai - 600001
Rep. by its Director, Mr.C.Ravindran
5.M/s.Beeive Engineering Allieds Industries Ltd.,
Rep. by K.L.Manohar, 10, Padmarao Nagar,
Secunderabad - 500 025, Andhra Pradesh.
6.Mr.S.V.Ramana,
No.1, Quarters, 10, Padmarao Nagar,
Secunderabad - 500 025, Andhra Pradesh.
7.Mr.P.Srinivas,
Quarters No.3, SSS Kalyanamandapam,
10, Padmarao Nagar, Secunderabad - 500 025,
Andhra Pradesh.
(R4 to R7 impleaded as party respondents vide Order
as party respondents vide Order of Court dt. 24.11.2014
made in MP.No.1 of 2014)
8.S.Gowri
9.C.Ramesh Kumar
10.C.Ravindran
11.Kowtha Kameswari
12.K.N.T.Sundari
13.G.Padmavathi
14.T.Sri Lalitha
15.P.Kamala
16.D.V.Krishna Kumari
(R11 to R16 brought on record as LRs of the deceased
3rd respondent viz., K.L.Manohar vide Court order dated
26.08.2019 made in CMP.No.18408/2019 in OSA/462/2009)
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O.S.A.No.462 of 2019
17.The Assistant Engineer,
Corporation Division, No.056,
Corporation of Chennai.
18.The Inspector of Police,
N-3, Muthialpet Police Station,
Chennai. ...Respondents
(R17 to R18 suo motu impleaded as respondents Vide Court
Order dt. 14.07.2021 made in OSA.No.462 of 2009 &
CMP.Nos.10594, 10598, 17197, 9830, 10361, 10549, 10552/2019,
10837/2020 & 1941, 1948, 1949, 2467, 5911, 10273/2021 &
Cross.Obj.No.7/10 (NKKJ & PVJ)
Prayer: Original Side Appeal filed under Order XXXVI Rule 9 of Original
Side Rule r/w. Clause 15 of Letter Patent, against the judgment and decree
dated 02.11.2009 in C.P.No.71 of 1986.
For Appellants : Mr.P.Subba Reddy
For Respondents :Mr.A.K.Mylsamy for
M/s.A.K.Mylsamy Associates for
R1, R16 & R4
R5, R6 to R8 & R18 - No Appearance
R1, R2 & R3 - Died
Mr.V.K.Sathyamurthy and
Mr.A.P.Suryaprakasam - Counsel for
Administrator
Ms.Aswini Devi. K for R17
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O.S.A.No.462 of 2019
Cross Objection No.7 of 2010
1.Mohanram Sastry (deceased)
2.C.Srinivasan (deceased)
3.K.L.Manohar (died)
4.Kowtha Kameswari
5.K.N.T.Sundari
6.G.Padmavathi
7.T.Srilalitha
8.P.Kamala
9.D.V.Krishna Kumari
(A4 to A9 brought on record as LRs of the deceased 3rd appellants
viz., K.L.Manohar vide Court Order dated 26.08.2019 made in
CMP.No.18408 of 2019 in OSA.No.462 of 2009 (KKSJ and PTAJ)
Vs.
1.Swadharma Swarajya Sangha
(Orthodox National League)
Regd. Office at No.28, Broadway,
Chennai.
2.B.V.S.S.Mani
3.B.LalithaRathnam
4.B.V.S.L.Krishna Kishore
5.B.V.S.Lakshmi
6.B.Bhuvaneswari
7.B.V.K.Ramalingeswarudu
8.V.K.Dongre
9.Shri Ramalingeswara Trust,
Rep. by its Trustees,
Mr.B.V.S.S.Mani
https://www.mhc.tn.gov.in/judis
O.S.A.No.462 of 2019
10.The Assistant Engineer Corporation Division,
No.056, Corporation of Chennai.
11.The Inspector of Police,
No.3, Muthialpet Police Station, Chennai.
(R10 and R11 suo moto impleaded as respondent vide Court
Order date 14.07.2021 made in OSA.No.462 of 2009 and
CMP.No.10594, 10598, 17197, 9830, 10361, 10549, 10552 of 2019,
10837 of 2020, 1941, 1948, 1949, 2467, 5911, 10273 of 2021
and Cross.Obj.No.7 of 2010 NKKJ and PVJ)
Prayer:- Cross Appeal filed under Order XLI, Rule 22 of C.P.C., against
the judgment of this Court dated 02.11.2009 in C.P.No.71 of 1986.
For Cross Objectors : Mr.A.K.Mylsamy for
M/s.A.K.Mylsamy Associates
For Respondents : Mr.P.Subba Reddy
COMMON JUDGMENT
(Judgment of the Court a was made by R.SUBRAMANIAN, J.)
This matter is almost half a century old. Fortunately, the parties
have now agreed upon for resolution of the entire dispute and have filed a
comprehensive memo settling whole dispute. This settlement, we hope
paves way for the Sangha formed under Section 25 of the Companies Act
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O.S.A.No.462 of 2019
1956 purely for charitable purposes is back on track and the noble intentions
and wishes of the Founder of the Sangha are achieved by the legal
representatives, who are now in management of the Sangha.
2.Two of the legal representatives of Mr.B.V.S.S.Mani / 2nd
appellant in the appeal were not impleaded when the other legal
representatives are brought on record. They are, Thirumathi B.Madhavi and
Thirumathi B.T.Sundari, who are the daughters. They have also joined the
execution of the compromise. Therefore, the compromise is recorded and
the appeal is disposed of interms of the compromise. Consequently,
connected Cross Objection No.7 of 2010 is disposed of and connected
miscellaneous petitions are closed.
3.Pending appeal, Hon'ble Mr.Justice A.Ramamurthy, retired
Judge of this Court was appointed as Administrator and
M/s.V.K.Sathiamurthy and A.P.Suryaprakasam were appointed as Advocate
Commissioners to assist the Administrator. Their remuneration was also
fixed by the Court from time to time and it is not in dispute that they have
not been paid the remuneration from the year 2019. The amounts due as of
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O.S.A.No.462 of 2019
today comes to Rs.76,00,000/- for the Administrator and Rs.23,20,000/-
each to the two Advocate Commissioners. The total amount that is payable
works to Rs.1,22,40,000/-.
4.Both Mr.P.Subba Reddy and Mr.A.K.Myilsamy, learned counsel
appearing for the parties would magnanimously leave it to us to fix the fee
payable to the Administrator and the two Advocate Commissioners. Both
the Advocate Commissioners, Mr.V.K.Sathiamurthy and
Mr.A.P.Sivaprakasam, who are present in Court would agree for a slight
reduction of the amounts. We presume an agreement of Hon'ble Mr.Justice
A.Ramamurthy also.
5.We therefore, reduce the fee payable to Rs.1,00,00,000/-
(Rupees one crore only) in all and direct the Sangha to pay Rs.60,00,000/-
(Rupees sixty lakhs only) to Hon'ble Mr.Justice A.Ramamurthy, Judge
(Retired) and Rs.20,00,000/- (Rupees Twenty lakhs only) each to
Mr.V.K.Sathiamurthy and Mr.A.P.Sivaprakasam. The said payments shall
be made within a period of four weeks from today. There will be a direction
to the Administrator to handover the properties and documents of the
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O.S.A.No.462 of 2019
Sangha to the parties as per the compromise. By an order dated 23.06.2021,
this Court had directed the Sangha to pay a sum of Rs.15,00,000/- (Rupees
Fifteen lakhs only) to any charity. The said sum of Rs.15,00,000/- shall be
paid to the Cancer Institute, Adyar, Chennai.
6.We place on record our sincere appreciation to both Mr.P.Subba
Reddy and Mr.K.Myilsamy for having helped the parties to arrive at a
negotiated settlement of a very old dispute.
(R.S.M.,J.) (R.K.M.,J.)
26.09.2023
kkn
Internet:Yes
Index:No
Non-speaking order
Nuetral Citation : No
https://www.mhc.tn.gov.in/judis
O.S.A.No.462 of 2019
R.SUBRAMANIAN, J.
and
R.KALAIMATHI, J.
KKN
O.S.A.No.462 of 2019
and
Cros.Obj.No.7 of 2010
and
Connected Miscellaneous Petitions
26.09.2023
https://www.mhc.tn.gov.in/judis
