Madras High Court
Dr.Rajam Sethuraman vs "Maha Semam Trust" on 5 August, 2024
C.S.No.143 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.08.2024
CORAM:
THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
Civil Suit No.143 of 2012
and
A.Nos.6490 of 2023, 874 to 876 of 2024
1.Dr.Rajam Sethuraman
2.J.Mohammed Nazir
3.M.Rabia Banu .. Plaintiffs
Vs.
1."Maha Semam Trust",
a Public Charitable Trust
Represented by its Secretary
having its registered office at
No.4, Dr.Natesan Road
Ashok Nagar, Chennai-600 083.
2.Dr.N.Sethuraman
3.N.Rajagopal
4.H.Sivananthan
5.V.Sathiyanarayanan
6.M.Saibaba
7.P.Lakshmi
8.D.Usha Devi
9.M/s.S.M.I.L.E Microfinance Ltd
Through its Managing Director
(Formerly Semam Micro Finance Investment
Literacy and Empowerment Ltd., a Company
registered under the Indian Companies Act,
1956 and having its Registered Office at
1/6
https://www.mhc.tn.gov.in/judis
C.S.No.143 of 2012
No.4, Dr.Natesan Road, Ashok Nagar
Chennai-600 083.
Represented by its Chairman
Dr.N.Sethuraman
10.M.Sathiya Moorthy
11.Dr.S.Brathibha
12.C.Poonuchamy
13.N.Bhuvaneswari
14.A.Tamilarason
15.J.Bradley Swanson
16.Aleem Remtula
17. Indrani Singh
Director
(15 to 17th defendants' name were
struck off as per the order of this
Court dated 19.12.2013 in Appln.
No.2927 to 2929 of 2012)
18.Madurai Power Trust
Represented by its Managing Trustee
S.Ramesh at 4/126A, Lake Area
Melur Road, Uthangudi
Madurai-625 107.
19.Madurai Poor Women's Empowerment Trust
Represented by its Managing Trustee
Dr.N.Sethuraman at No.2/47B, Melur Road
Uthangudi, Madurai-625 107.
20.Meenakshi Hotels and Entertainment Pvt. Ltd
Represented by its Managing Director
S.Ramesh
at No.44/1, G.N.Chetty Road
T.Nagar, Chennai-600 017.
2/6
https://www.mhc.tn.gov.in/judis
C.S.No.143 of 2012
21.Fathi Software Pvt. Ltd.,
Represented by its Director
Dr.S.Brathibha
at No.434, Mosque Street
Anna Nagar, Madurai-20.
22.ICICI Bank, a Banking Company
registered under the Banking
Companies Act, at No.7, Bazullah
Road, T.Nagar, Chennai-600 017.
Represented by its Branch Manager
23.Indian Bank, a Nationalized Bank
registered under The Banking Companies Act
at No.69, First Avenue, Ashok Nagar
Ashok Pillar, Chennai-600 083. .. Defendants
Prayer: Civil Suit filed under Order IV Rule 1 read with Section 92 of
Civil Procedure Code, praying to pass the following judgement and decree:
a) removing the defendants 2 to 8 from the Trusteeship of
the first defendant Maha Semam Public Charitable
Truste;
b) directing the defendants 2 to 8 to render accounts
relating to the Maha Semam Public Trust properties along
with the original documents, title deed etc.,
c) ordering inventory of the movable and immovable
properties of the first defendant Maha Semam Trust
d) settling a scheme for a proper administration of the
first defendant Maha Semam Trust in future:
e) for costs of the suit.
3/6
https://www.mhc.tn.gov.in/judis
C.S.No.143 of 2012
For Plaintiffs : Mr.N.Subramani
For Defendants : D1, D6, D8, D11, D13, D18, D20 &
D23 (dismissed by the Master on
28.09.2015)
D15 to D17 (struck off as per the
order of this Court dated 19.12.2013 in
A.No.2929 of 2012)
Mr.Sudha Ramalingam - D10 & D14
Mr.S.Krishnaa for D22
Mr.P.Giridharan for D15 to D17
Mr.C.V.Vijayakumar for D20 & D21
Mr.R.Subburaj for D2 & D19
Mr.K.Balaji for D3 & D5
Mr.K.Subramanian for D4
Mr.C.Seethapathy for D9
JUDGMENT
When the matter came up for hearing today, the learned counsel for
the plaintiffs seeks permission of this Court to withdraw this suit and to
that effect, he has filed the affidavits of the 2nd and 3rd plaintiffs before
this Court and he has also made an endorsement in the Court bundle.
https://www.mhc.tn.gov.in/judis
2. In view of the aforesaid submission and endorsement made by
the learned counsel for the plaintiffs, this Civil Suit is dismissed. No costs.
Consequently, connected applications are closed.
05.08.2024
Index:Yes/No
Speaking/Non-speaking Order
uma
https://www.mhc.tn.gov.in/judis
A.A.NAKKIRAN,J.
uma
and
A.Nos.6490 of 2023, 874 to 876 of of 2024
05.08.2024
https://www.mhc.tn.gov.in/judis
