The Principal Secretary vs Smt Ragini Narayan on 24 March, 2010

[Cites 1, Cited by 0]

Karnataka High Court

The Principal Secretary vs Smt Ragini Narayan on 24 March, 2010

Bench: A.S.Bopanna

IN 'I'IM-IE I"IIGI"I COURT OI' KA.RNA'I'AKA AT .I?>ANGAL()RI*.I
DAT I131) THIS "I"?-IE 24'?" DAY OF MARC}--I 2010
I-I'RI'*ZSI':3I\I'I'

THE HO1\?'I3LE MR. JUS'I"ICP2 A s 130I>AN:\%2x I   ;_. I 

R.F.A. N0. 788/2009 {1)Ec--m  '

BETWEEN :

1 'm1:: PRINCIPAL s1:<:R.1«:'1'ARY
G()VE3RNMIr3N'l' or? KARNA'I.'AKA ..
EDUCATION DEPI'. I<_ARN2'}.'I'AKA <;c:3v'1'.
s£«:c RETARIAT. BAN(}A.I,ORIL'---O  ,

2 THE STA'I'E OF KARNA'I'AKA.----- .' I
REP. BY CHIEF s'&:cRI;s"1"ARY--  _ _
VIDHANA SOUDHA. BAN<3A..L(;a.R:a   I 

3 SR1 M.R. SRINIVASA ;y:_U1:2::'1*;v\{
PRINCIPAI.S'iiiCRE'IiARY"-  . - 
TO GO\fERN'MEIU'I' I%'INAN£"I£ 'm3:p'--1f'.* V. 
vzDHAN.AI)_1,»{A. ;3A.Ng;AI._,<):{:;.: 0 I ,  APP.!3I,.!,.AN'I'S

{BY SR1 ASHOK.V1~LA.5iANAHA--1.i;17.I Ar§V(>(:Iés'1':;: GFJNECRAI,
SR1  N"ASW}§{I'I:!1-if?-J';'\I2P;YA-NA &'."sR1 RI USA, AI)\x'9]

AND:

SM'.I'. RAG1NV:}NARAYA.N* .  _
w/o LATE SR}... 13:3, £\EARr\.YA.i'~'$
AGED ABQU1' 5a-3{:5Ar2s '

" v. "R/ O _"I' 5133. VCUNNIN(}I'IANf...R(.)A[)
IE3AN(;¥A.I..OI{E€ 44  (I52  RESPOI.\E[)IiN'I'

MB'; SRs..K'£;"RjX<.iHzsvAN. Sr. COUNSEI, I*'(j)i-'Q

IVE/S'-ISRIN'IV'A;3 8J.'VvE3E5:I[\E\TI')A.}"{I ASS( )(.?IA"Il'IiS. AIDVS FOR (I/R)

"'~._'I"I~II_E3' E{.:F.A. IS FII,1£D I.II\II)ER ESIEC.'/I'I(.)I\I 96 C)?" (.3I'C._

 '.AC}AII\IS'I' THE JUI)(.}IVII€s;\I'I' AND II)I.3(.'.':R.I*3E I)A'l'IEIf) i3I..'7.2009

 I*'ASSI*3£) IIS." 0.8. NO. 268()f2000 ON "I".I"'IE FILIS OF "I"I'-II?) XXVII

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 I"_()R_bI.')I:'fj(3I..AR/\'I'I(')N' AND PI.iRI\/IAI\3"I€N'I' INJ IINC/"I"I("}N.

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JUDGMENT

' e ' ' ' 1€1'€il1 'W€'.l". 1 e .een :----'iVriiV..i*~..iL '1h appellants I c 1}': (if d_ *5 vii' O.S.Ne.2680/2000. The said suit. war:-3 r'i.i.§-9:1 respondent. herein seeking For_§'L:-cii'g'r11-e:1t.ﬂa1'i.ci.:"(}vr:p19eeKit"3 de(:1ara1'.io11 and permanent" i11junc?ti0"r--i._.. The ..1',1'i8.}:CQL1;1'ii ' after Considering the rival ihe suit in favour of the p1aiz}'tiff'.ii)y c1eq.fe§\ dated 31.7.2007 . The claiming io be aggrieved _;3i1*(;««..}:;'_)'ef01:?Ae .. 'i'irst appeal ﬂied under €Sec}:ii;p£i" clmiviiprocedure Code.

2.; T}_1E',_>V"l7VIi.'.-_fL71.i'd be 1*efe1*1'ed 1.0 in the same rank as aesigned'1,eV*t.heii'_iV before the trial Couri for the , purpese bf COl1V"€Dl'V(_3T1()€ and clarity. eA.S'E' er' L-r1s1E< 1$LAINTIFF AS PER PLAINT:

ii 3.. ease of the plaintiff as pieadeci in t.1'1.e pIa.im'. A ffisi 3131. she is the legaliy wedded wife of fate ' B.S.Narayan. liaviilg marrieti him on 2£.5. 1984 after he 2%.» had divorced his earlier wife SmI..Mim1ie Nai'aye1.n and resided with him till his deeiih on 28.8.1995. The fa.i:I"1er of late B.S.Naraya1'i. a. }CE1(iiI'1g iI1du.st:1'ia.1isi. 7.._lsi.e iE5.i\/i.Sreei1ivasaial1 stiarted edueeiiioiial il'1.'51i4i'['.E,l._'{'}'l;'(.)'1"i':{3'tE.i._"()f__V" _ his own funds known as B.i\/I.SreeniVasaiah-- of Engineering and the same was h<3i.:se._-dd iii his =(.)i;'V'i'1'"EV&I.1d'Eij' and the building was also rie1f!._si,1--i,1e:é:,ed Qiii:'ei.T; owri funds. Subsequent. to his dee1vt_:h._vhis'eh1y sen iate B.S.Narayari and his rric)tfh.e1*--.a1%.i:} s"t:eph1Qther inherited the properties t.e'ggei:l1er""andf w'er&3, F§1V£:1I1E;V'1_g'iI1g the same. They siibseqi1e;1i.1y'ni.eons'£ii,iii,ed a. trust. under the name and style, ' ._;Dhai4i1<1_éL"pI'éike1sha Rajakaryasakta B.M.Si*eF;I'1ivaxs:--iiA8;h"'Ed"ueati0nal Trust' Linder a deed of Ah-«.i,<,~"r': :'"2.._12. The purpose and <')bjeei: of the to in detail. The worth of the _immi:\vah;1e ~.«--properties is s1':ai:ed to be more t.hai'1 ~ erores and was t,re:nsfe.r1"ed by lzate _ r~_B'..S}'i\i:éh'ayai1, his mother and step mother .f'<.)r ziiiilisatioii the trust. The said t:1'1isi_ deed prmrided for the L ,4 4 management to vest' in the council of tirustees ctc)1e1sist.l1'1g of five trustees. Late B.S. Narayan was desig11ated to be the I;)or1or f,l'L1STl@(~3._ to be a perr1'1a1'1ent trust.ee (11.1l"l.'1?].,t§*.lf1'I'$ life time and t.hereafter the senior most * descendent of late BS. Na:'ayaI1.~er._a riéezaibei' family nominated by him or his wife Was: t.()lbe't..l1e, do1'1o1*'l~. trust.ee. Out of the relllairiing"-;fou1'.l.rt,1st_ees, "'l.;itE:"'E3.S. Narayan or his successor hat}-'theright to éippolzét tlaree of the trustees whose teirxfn wafs :=t.1'11fee"»yea.rs, while one other trustee was' to ap'po1n_ted'_--.or'nominated by the Governfhehtdt' _ Itwis contended that, the Council 't,rust.eesjf'io*~.,itS«"lneeting dated l2.}O. 1.978 urldeljw -the of late Kadidal Mahja.ppa, '1'orni'e.r Cl[1levf~Minist,e1* who was also a. trustee decided to Aarnetnd and resolved in that regeird. The _ amef1--dm._e:1t:. «-provided for the donor trustee late _Nar;41yaI:l"*t,<) :1()ni1ma.t:e any person as donor tmst:e.e for _' -_life 't.i1he of s-Lleh person, to exercise all powers vested in "tl1'e donor trustee and also proxmied for suc::(.:ession to l, (3 30.06.1995 was execrmed which provided 3*egz;11'dii'1g suecessiori to the donor 1.msi:e(rs}1ip pmvidi1'1g_§ ihat subsequent to BS. Narayan. his senior 1n()si,_"'VE.ii':e's1 descendant or a member of his isniiiy i1()mii'iajt'.e(i ~.1E"'1'i11'p'.1""-, or his wife shall be the donor im's1":ee, --'_411'i1Vihis' 19eg_ai1*cf'v.s clause --I\/(ii to (iv) of the deed is 15<?fei«tfeeI e1i'i'<.1:.<;r>:i,2i:1Lr.§rji:e:5{_'i-.

As such it is CO}'1t€1'1d€d t.he1i."'-ais».iper V.cisur;.;Cs deed. it is late B.S. VNa_1'ayaf1"'aiiitl death his family members are to i*uh5 f_'=.i:x1*L;§si1. and the .r};c) p'=Qw_e'r-.«br"«a{it._h.oijii§y to exercise the Government Tia power pf &1'"C'k£3iV1()i' if a i"he.1nber of the faiiiily is a"'ai13b1'3?.. On1y'~iI1§'i1-he? '1*n.Q'c1e="()i' succession as in c::i2;:use M IV faiis. ihe Cqixreriimeriiiii can exemise that power. When V"B,S'." i\?'z;ii'aj}*a.:_1 was alive. apart from himself. Sri Y "'Rai:121Ac'h;i;1dri§1~,.SriA.C. Ramakrishna. Sri i\/1.8. Srinivasa E1l1d"-- i:i1«..é' -I"}'ire(:ior of 'I'echr1iCa'l E3ciueat;i<i)1"1 were the ._irustees'. The plaintiff COI'.1{',f31"'lC}S that. late Naraya1'1, '{>.xeI"(iising the power vested in him in ciause IV {iv} of ii deed r10minat.e<:1 the p121ini.iff to be a iﬂrusiee in his J;

7 place from 16.01.1995 to 1111i': Grid of March 1997 i.11"1(1(:'-1"

the C10('TUII1€I1t dated 16.01.1995. which p1'<')vic1e(;l ___i.1iat either during his life time or by means of 21 \V1..E;1.:..:"~t"_1ie plaintiff shall continue to be the iiimistee p1ai.m",ii"1's life time and she sha1.1..be.._de:e;iis§1 Donor (1) under the trust cieied. To Sri. A.C. Ramakrishna, 0'r1é._gi1'.__t:11e 1"ziL_1st.¢es: :i's_:a:'"'é'11's(5 2.1. witness. 11. is coiitieuded V?I»1"£E'1-ti"111"-y_V1("3\?V'U1:1:111? said document, the p1air1t,iffk3v_i11 (;~f>E1€.~ir1L_ie.. donor trustee uriiess the same,' is s;;§»;ec:ific_:iV;;i11yV°iféxr_Q1{ei§i.1 Actcc)i'ding to the p1E1v1I1t1f11;,'A"f.i1,1 his .ci'e;';1_'t,1'1 i:h€i'e has been no such rev0(:ai.i(m_ of tlie 1'a.11p§)()i£1_i;'In'é:1t: of the p1ain1:iiT as the d0no1iti*usi.eé ;1,1"ici"2:i's siich ii: is vaiid and subsisting. _T1"1,_(~: p1air'1v1I.i--ff«'avers mat". lam I:3.S.Nar2.1.yais1 was '=.vs1L'i11'é1'*i11g--v._ﬁf:5inTVCaiicer of coion 2u'1d was ad 1snii':i;ed to Wsi'1§hai'd1;'éifgrszpiteil on 14.07.1995 and he remained .«,_1':=1,11 in--p"a1.ié:;ri1. until his death or: 23.08.1995. One 1);". C A i'£:t'.a,};';ei1 rerpuieci surgeori is said to 1'12-we <.>_}'>e1'e1i'_c:ci him. .1 I:

2';

From 03.08.1995 ti}! his death on 23.08.1995 he was not in a sound and dispczising si:21i:e of miiid due to septicemia and meieibolic upeei. The said doctor is; said to have opined so in his Ceiﬁficeiie dated 31.08.,i»-909.5. He died iritestate and issuewless on 23.08.} _ behind him his motilier S1m.. yI>{{::1XH'121i'.Y'i.h:'1'E};' .:'_a1"i_'d. "Elie. plaintiff. There were no lineal de.§cc2i*;'de¢1:ii',S»;i1i2d'z'1s' the plaintiff became entii.leci'0_t('i,l;)e the E.)r.>I1(j;i: a matter of Course. Even oVii_he'rWis..e, by "".ri1jii.ie§ of the deed dated 16.01.1995' elé1».i:i1s to be the Donor ,ii1'usi:e'c0.;'V.d ._;)'ia.i'r1!'ei1'i'- coratezids that :;1i'I.e1' the death of Nazjéy--éii<1,"S;fi"'Y'Ramaehandra and Sn' AC. Ramalirislaiie. VwAh0"'wei*e the tzhejn trustees appmact11ec.i iiheI'iple1i%ii,iff~and request..ed her to appoint them as T,".'".L{S"[(3'E1?S-.éfifiif: life.-'<)1* til} they are 80 years of age. They were«. Lip_jsei~.«~Whe11 the plaintiff did not aecrede to 111.211'; _'("j(3I"I3d'c_'11'}dVV."' i

6. In that' backgr()1,1nd. tile plaintiff is saici to have sent a letter dated 28.08.1995 in Sri Y.Ram21<?h2,m.clm..

who was 2111:? Chairman, ir1fc)rmi'r.1g him that" tile _4;:a1z_}1-i.iji~.ii_fi' has taken charge. as Donor f.i'E.lS1.€f.' and $c)1._1gjl1i'4'i:<j.if'---- . co-operation. The ()t.hr3r t1':.xstc-res...were'Eii--s()f_':::.sir1':ijéaiilyy informed. After about 21 month olﬁi i'99i"5a,' Ramakrishna is stated to .hI$1y?€:i...seé11t:A":1Vrcplj/,ség%'i:iV:1g:for documentary evide11ct¢__ 1'ega1fdi1i:;§v.marital "re.-iv,2i;1.u.s§ of the plaintiff. The plaintiffrepii-i%Cii__1§:iiji1 c3h'j'_22;~»0V9.1995. Prof. P.V. Bhar1da'1*i,_: wh0 ;was' *11:11::'=..'GQ\rei"n:i'1em r"1()rni.nee« fI"US1i€6 ié" _t':'e.._' have sought for 1'.ht':

HOIr1i1'1'a't'iOVI'14,%"I;1}3]L}()i'f;:i,I7€]€41}I_:u'"Ei$ Donor ti'1.:st.ee For being fc)1wa..r\Jed id t',hevvG(3\ﬁ::1'1én2ent:. Ac_.~c:01*c1ir1gly, the sarne "\;ver€§' \}'I.d_e 1ettv.éi4"«cie1t.ec1 30.09.1995. A leaner dated w:a~S.-:"a}s() addresseci to the first defendant to iakz-j:~._sL1i.ji.ablC' steps to €.r1sur(':> smooth fL1I1(Ti,E()l'}ii'1§; of the fr.i,1st". the said iet."(:er, tfhere was no reply. Hut 1111:?

_' pI_aimii'i' 1'eceived a caveat: pet:.it':i()n which revealed i'}1at' ' " 'ﬁre third defeladami w'as\£;3p<)ir1i:e(.*1 21 D(')I'}Ol' trustee H) by the Govemment of Ka1*1'121taka by order dated 07.11.1995. '1'1'1e plaintiff slmcs tl'1z.1t on enquiry. she came to know that sL1cl'1 acl.i(m was taken si1a<*.o.'53--ri Y Ramachandra had w1'it':te1'1 21 1(3I'T.(;?l' dated 1_5._(}9..'Ee995e. I'equest,ing the G0vemme11t' to take c)ve1j_t:1i't%:_ t.:f§j1~st. o"1'1~ false pretext. In this 1'e2g21:"ct, the; defe4rid,21"11t.s';§ate'ssziajdtp have relied on 21 deed of 21pVpo_t1'1tn1t*:r.1_t'Vdategg 9 aileged to have been executed b._y'1:*1t.e Naj1*ayé_;1r'z. The Said document is dis}_3t1~1'ed.'Vr1Q1Vv"0131yA"fQ1' want of such power to late BS. Naraya1V:1"1;«.Vbu._t. it i&§"v21IsbIvV(?t)nt1.e1'1cied that the said dC)f.t;v1,.1m<§I1l _ created and fd.b1'.i(3e1t,ed to perpet11at.e " t11'e:._ 9' -.:fc':c)V1'"1t._ru('J'1 of the t1"t.lSl by Sri Y Ram2;1::-11a1t1d1:e1V., :1'r15ci Sri AC. Ramakr'ish1'1a. It "V'C:ft)vl1"f"(?VI.](,:'F3:'E3 VV"t,h_'c1t 13.08.3995 i.e.. H19 date of the Naxayan was not in fit and disposing st.atj'e. ()f__"1'1;-i1=1'd and was Lzrtabaie to <'.:omp1"e1'1ea1cE id.}'ai:'1ggs Vjwheitjh sestab1is}'1ed by the ce1't';ifiCat:e of the d()(:l:.or. _ Plerdee the document: is s'se1'i()t1s1y ciisputed. "I"t1at: &;1pd§"l. 9' "tinder clause IV only a E_ivi1'1g p('?i'SOl'1 could have been i is appointed. The said Sri Y Rztniatfiialilcira e,11'1c'i Sri AC. Ram21k1'ishna. hax.-'6 also \-V'l'iUi.t'.i'1 a ltéfifil' dated

26. 10.1995 to the State G()\4-'€1'1'1I1'1€l'1f to appoint' t'.I'1t?n--1_:t'(>1* a period of eight' years. H€l'1(',(3 their motive.ytrb1:1'1-at256;. eiburidamly (:}_ee:1r. 'I'h_e Gove1*1'1mc-mt: 1'1()fT1iI1€?E? %1_iS(v):ES stiid to have expresseci doubts 21b()u€.: t.1"i'«:2'«d(:ti%1.i.;t11.c::i11{._ detttci 13.08.1995. The plaintiff t,he3'eft)iv'e C0r1t.e1'icis:'that first and second ciei'er1de1I§tt.s"» 1'1avé".._;'}'c).V-I })t°m/<31' or competence and has'~~..'qu<f:'st:i(5'r1-st!_ 'the }et:t:'é1* dated ()7. I 1. I995 appoir1t:i1'1g t._i'ié: as the B01101' t.i'ust.e€.

;"}"'; _ 'l'hVeV-.p121int'iff' acttrorciingly &1SS'c1iiE}d the order filing is writ, p€ti{ii()I3 in WP N0.

was disposed of leaving the };>iaint.ii'f to avziil «fertaetiy of civil suit:. Umil the c1isp1.1t.c--: was _i*e:sa()3\red;" the _pers()ns appointee} as Chail-Inaii and _ iiirustctzs by the Court. were to l"il':1I'lElgE the t:rust:. Tiie V' 'd€¥:t.a.iis of t;1'1e SEiI"I'1€ isi£-i1'1di(.:at,eci in the pizziinti arid 6;

plaintiff was one am0.11g 1:11:-.~.m wiiicfii xrvas also a.1i'i'irme(:l in the appeal. The p.1aimii'f has E1(T(YC)I'diI'1§§1y fi10(i'.. 1',11f:' suit seeking for decia1"ai.ic)1'1 Thai: she is I_.1}.c_:'4~,iJ<_ii'1.('ii*« t£'l1S{',€€f of the I:'3.M. Si'ee:"1i\rasaiah Educatidnaif'i.'131..:9i:.-- Bangalore and also 1:0 deC1a1'e ihcbi'i'ctt,€i1*/<_)1'--dé2r_ <iéii.'ed7 07.1 1.1995 iilegal, imzalid, void.'v:.m(:c)i'1s1.ii,i,;i;.i(f)i'1'a1 'zxiici V not binding on the plaintiff. "S»§.Vii'1i1211" déa:12i'i*z:Vi'i<_>i'1: is also sought agaiilsi. the l(-'V>::1fi~.»e'~::' Héilld tile appointment of third .~'«..g1.'s;--b[_*igjﬁaiior i.rL1si.ee.

C0nsequentia!:"1*€iiei" of"-in}u1'ict.i'c>Ti '.i-éfazlso sougm. CASE bi?' :i7)V}E2If"1':31V\:TDAT'é\"T'*I'SViV AS PER WRITTEN STATEMENT: M 1' Tliéﬁiyird. n.-:1ef'e11_t1%u1i, filed a dei.ai1c:(.1 w:'in.e11 'iE§.!Z'clJ[V'tt~I1':.l€3i~."'i'7.5, C§6i§I1ViI]5VvxiHh'(2 Claim '1.1tf()1"i'1'i by the .)la.i:'1i'.ii'i". _ _ V is P - E. VA'1TiiVc:_T.rri2;;r}:'I=1§::' ivi"i.v'§%i.='I'1i(:i1 late Sriniv21sai;'?i.h had sci up the*-..,EI3gi1*1(:é~ri1':g C()l.1cégct with his (:0m'i'ibmiim cm Vf)hi.ia1'11ll1'1T(¢)piC1 basis is not C1€I"£iC.'(i. H(3VVC'.\,-Ti.' the " , (':c> i'1i:-:'ibu{ion made by tile (}()ver'I'11m.~ni' for ss1ariii"1_g__{ and si on I 3 developnient. by riiaking §,{l'2lIll. of land. money arid ot"he.r facilities is ieferred. The 1Tié,1l'"il'"i€I' of giant" and assistance as refe.rred in the trust deed dated 02.12.1957 is stated in the st;at.eme1'1t.. The i'1(')r1'1i1'1eeigot"

Government of Mysore Srt B.l\/I. Krishnan one of t:he first trustees in wl'1ose i'avour;'i,'l:ei:jdee':i1 WE1S__' executed and he was to guide the :.{:ffa1:eii's'=.oi'..t5he"'ti'*z_ist.:;;A Reference is made to (.:le1u_s<~:'ll'\«-'.._V(iii) {'

13) of "t "1}1.?u.sot.mdr.eed as per which one person will GO.'\'7(?ITI}rI1£i?Vl:'§Ti.. The statee Government, is th"et'efo17e :ebé§'n:Ct'éi<:.t:(Ji* and patron Concerned about the ':2.ve'lE.'bein-;;§ and development of the ir1stitut:ion." % Iiiz, 'v=.E.§=<.vV"~..o'l':'« the special st.a'tL.as of the GOV€]7i'1-1'Tl€I1f.'V t,'r1e*proviso to (:1at.1se~VI (xii) of the trust deed" V.11'i;§1'r1d'-c1t;()1*ilyWorovided for the approval of the AGo'v;ern.mIe.n"t ffG~re.:any amendment. to the trust" deed. The CoI1t1'eriti,or'i .t;hat, late 13.8. Naiayan was ('l('iSi.g:{lil'dEIE',d as _ll)onor t:rti.st.ee, to hold the officzte during his life t.in1e and _' tiziei'-*e.~2ift,er his successive. senior most, times} (,l(:'.S('§Cl"ld'c11'l[S " "were t.o become the designated donor t:.rt.1stee i 1:

S .' VL?~FaréK1y21Vi'1;.¢_ 14 admiﬂed. The eizlim of the. 1'3l21int.i['f to have s1.1cr=.ecdec1 based on the pL.1rpor1'.ed 2m1e11dmem. to the tlfusr cieeci denied since its vahditty and en1'orceabiIi1.y .i...=5"~..4r':e2~:)_l acteepted. It (:o1'1t.e1'1cied that the o1'igir1a] .1§rLiSi=f§}e;:eéi.___ . dated 02.12.1957 was first p'21n1e3_:'1'de'di:','*,'F5$; ', 2.3:' supplementary deed dated 25.06, 1.; Ejief a.me11dment proposed to C};-1'i._1S'e_ IV {I} whc%1'(§.1.11'1dc%1f"S--mt:. E\/Iirmie Narayan the then wife__oif~ I_2_1i'=e._v N,a1';'e*§\f2e111 was to be designated si'r.Cee.s$-2(>15-,V<f1oii<5§'..9tr.x.,1s1:ee was not carried out on '21<tec>11r1f' V'();{7.':1;1f:e.:>B.8; «.N':1ray211r'1 }1§_mseI£ wit;hh0IVclir1g'é1'mj1 zrxoit. grgi11£'.i11g his approval araci consem".

Hence there %w2;'1:s_ ho'.ara_ei;«:i'me11t: to the E.1'ust deed to appoilat his Wife as tihe successor donor t"I'L.1s'1':ee of Kane ..,.'\'i'"1'-::'::"'(.ie1"enc:lar1i, does rloi c'ont.1_'overi. the aco_1'£.1.1a1 Vr'eso1_ut:io'r1$ re.eorded a1'1ci gram' of approval. by {he _' -_G'o\fe1ff1ment:, but denies i:.he1E'. the ame1'1c.ime11t:. deeci "a<:"t11al1y executed had 2:-litered in any lT1'c'1I'1I'"i(21' i:_l'1e line of £7 i J sL1(rCessi0n as p1'()vided in t'I'1c=-* original i',1'1.1s1 (i<_'c><:'i. The attempt" of the pi-aimiiff to set" herself up as time sL1<:(teeding d(')1'101" 1".l"1.1STlf:'.E? ('.(')l'IIi('?1"Id€d to be i1'1_vaiid. witihout jL1s1;1'fic21t.1'or1 and prays for re.ject:i<.)1'1"5.I"h~r:é sL1pp1emer1tary deed dated 25.06.1981 is 1*c;>.i'e_1*1:t.eﬁ'i: ~ one which (:o1'1t,ai1'1s the al1'1Q}'1lf]{1'}€?1'1I""W'§'{}'i'};--i.ﬁ:1'33 ' consented by late BS. Naraya_1'1 State G0Verr1m<:nt and is cor:tei'1Vdc2d lfhzlt: it'oniyr.:é1"1;=1UIed iate B.S. Narayarl to ;1()n1i1'1A21t,-e_A"'a-_ 'pr.;:Az's011"'i:0.,. ac-it as 21 donor U'L1ST.€€? in his p1é1(ée;- "S_Li:'c:¢h was imended only tovv p1'()V"1"dL§, foii Ihﬁ.gLp1;)0inl;II1€I'1t: of 21 SL1bST'.i1'LlI.(? donor t.r'ust.é&e: d"ur_ii:g'-t:}1{1:__.i'ifErti111e of Iate Na1'aya1_1'1 and cazanot. 'InsC:0i'1s1.VrL1ed as :1 p0w<'~:r to .2;1pp(.)i11Ii 2:1 s'u(;Cée%di;ﬁg f1=u_st_e<3 all va1'ian<.:e with or in m<')difi<s:21i,i01'1 of tins in clause W {i} of the ori;;§1'nal t.r1,z.st deed"_'~.. "Effie?-.i«-inerpretat'io1'1 macie by {$16 1;)laim.iff ' d('-n§,ed. "It. is C()I11i(?I'1d€d that the colmcil of £:.r1.1si;.ces did _' -_11t:A.t,V1'mVe the 21E.1t.h0ri1:y to amend the origi1s1a1 imst draed

-,"1':'':' the mam1e1" they aC'i.1.1al1y did and was (t01'1£.1"a1y to the Eta line of succession approved of amd c:0.11sc*.1:t.c=-xi by the Goverrlment of Kamataka. T1163 a.1ne1'1dn1ent. 1'CgiS_i.C1'C'.d on 30.01.1995 being at" varia11(f<;? with the resolution is illegal. i;1<::ffecI'ive, and i11(')pe1';:i.t'ivc-.., V'~'E""11:€_"w V' (,'.1aiI1"1 of the p1ai1'1t.iffthai: she has"'su--Cc<:c:de_s:i fa-.«.-i._ E..)(')1'i<t)1"L"-V tirustce or has the power to 1'1()1n'i'1_1a"t_e t11c:.'m:'x!t '.cit;I.1L>1 trustrze after her are d€1Tisf,'.C']'--tb 'u.rijv1.1s'i:if'i"c>ci. and unsustainable. The (:la't.;_se 1.V""('i]* fr:()I;i'1'.._t'i1'1&? ()14i'g;iItia;1} ttmst deed of 1957 with the an1Ie191dIf11'érit _:_-as"éip;t)1-jr;)ve(:J and the one in the am€IirA.djmer:;t, reg_'~istt?f€:d_"-.()':1_730.01.1995 are eXt:1*act<,§d ar'1'ciTJj'.;he CS&1I11.§1».A_b£".i11g in V21I'iafl('.('. with each 0t.her is ':2f-t:a'i.ed'andf'its"is."z:{)nt.encleci that the s('.}'1e.111e. app1*c)vc3vd in bf i'1'e1"t1 [13] stated therezin is ciif'fe:rent_ t:h'e :--:-gfhenae aCt:1.1a11y i1'1(':(')rp()1"ated in theit a~n1eI;di11-é:nt:vbVdéttd'; H€I'}(.'.E'. it is cont:.e1'1ded that; the latter scthéme (:;_'é1.itm'c'>t: be (:o1'1st:1*1.1c?d hatving the zsxppmval and §:3bt1.:'1f1'L:_°~I1tV""()f t]'1e St.at.e C'x()ver1'1me1'1'¥: to vetlicieueé the _' w._em_1é1xd'1nent: (feed. registr-:1*ed on 80.01. 1995. i i / IO. Thoiigh the a1'11encin'1en1_ as per (icsczci daiied 30.01.1995 is deiﬁed, wi£'1I'1o1.11: p1*ej1.idice it is <'()1'1ie_1j1_ded that clause IV (iv) even ihereiri provides powe-i_"*i'§j"r 221_ substitute to be appointed for a limited ;3c3rAi'<ficiv;;iii'§§ V' fu11Cti():'i per the aui;h01"i1'y d€'.k3§§zit'(?(i by--'_4t41*1c:"I'3§.:i;'3.0i<.{:'E.}_7 In so far as clause IV (1) ii, is (f()I1t':E2VI1bC;'-(3(Ai t:I'1éi'i_ crv:2n. the amendment of 1981, of u1'1aIte1*ed on iheit a1spc*.ci. TI'.';'-i?f":"§A}i';:-'z'i1§:'C._IV is £=}"3V4er1*c*.f'r)1*e, extracted by the =__1,l'1is. It: is contended that; s£:ppIr:j§.'1cr~i:'ii'2ii'y 1'ei.ai1'1s crlziuse IV (1) _oi viQ57 since the Donor trustee himseli" wi_t,h~3r:ie1d"--£;ﬁ5i=;§;e1'it. to the proposed {inc-3 of s'uc(:essinjn. "ih.e:1*ei'()1*<--3,V' the line 0i"s1.ic(:c':ssi(_)1'1 as; per the I9éiWéiH'l.€)II'}.dﬂ1CHI. would be as per 1957 im':1'()di.u>ed <.'.Ia1.:se IV (iv) in terms of _198A1"=. eirrgeii-fi«:i'1ie11i: t:hercfo1*e (i:a1"inoi: be (_é0nst,i*uec1 the }:)0I'1OI' irusizee to app()£m" a S1.1(,'.CCSS(I)I' in violatiori of (:12-inst: IV [1] whicli im.a(.rt. 'E"11e

--«.'V"_p'()wc>r under IV [iv] is orily to appoint. 21 su_i3si:it.:.m3 or ii 1 aIte1'11at:i\-'e donor trL1.st:ce in his piace for d1..:1'2'1'i"ic)11 ex't.e1.1dab1e upto the ﬁfe time 0f1:hc Donor t'1'L1st"ee and it is not the power to ::1p;)(>i11t 2:1 Si1('.CE.'.SS()1' 1.1'1T:s1.:%_d»Ti:'1 exercise of the sL1bstitu'{i0I1 power c:c)11fe_1*1*eci'~«1f)y.___"1¥x§=3"

amended (_:1ausse IV (iv) as of I98}. H€I1('?'--';'. , §-'1~::1_3?'=ei<;'i;icn'1' "

under clause EV (iv) to appoint 792 Sg.1r;:;:t:ssoi'_ t'1<Lis1i<1¢ L1It.ravi1'es. illegal and irlvelléd.-.___ It: r.ie1'1*;e"c }'_Aiiljatx _:fi:I*it:

approval granted in I979 L é'ff§§c.:!':1v(:»ly." the amendment made in' I1; .{s«~v.:-mi«:¢r1ded that the succession pr()vid.ed fc)1'~a-li:1e&I_ d_e.s(?feI1 d:i1"1t of late BS. Na1'aya;n ha$"".5cco1'1534e% i.r10;)ce1-at:7\re and as sucih 1'h.€ State G<)\re1*11me;1t has.$1:e:ppéci.__ i1} "émd in €X€1'()iSt3 of its power has ap--pQin1:é£}.. th.'e, tl1ird def'endant' £0 fu11(t1"1'01'1 as the 1'JQ1"1'(')r :"1§i*11ét.¢e on behalf of the:-2 G()ve1'I11nc-:1T1t. of E'+Tg11'=:"1 e1_t§2zE«:fa«.., ' V 'I' it is (:c)r1tend<:d that. ever1 '{'l'1<)1..:_;§I': the (i.oKt=L1meI11': dated 16.01.1995 was exaruijecl and the u .p1:-ii11tiffw3.s app0i1"11:e,ci as subsi:i1:ute trL1s1:ee upto March L at 19 1997, such 3.111 a1'1'211'1ge.n1ent was not actieci upon an any time during the life: time of late 13.S.Na1'aiya11 1,.1pt0 22.08.1995. Even otheiwisc. late B.S.Na1'aya1'1 did_.__ not have the power and as such the p12;1ix1t.iffhas 11011:)' claim to be a donor t:ms1.ce by virtue of don11.1.;4i'i'e1"2.11_f<:1'éi't1'ed"': ' 16.01.1995. A1ter11a1:ive1y it is (:<;sni:e.:1dc2(1 i'1ié1i'.--VLI3yx'c1.¢'§::ci".1 dated 13.08.1995 the a1pp<)i1'1t:1nei;:1} dated 16.01.1995 is e1Ct.11a11y.._VL:'%1~z1d iﬁipliediyvi éwgiiifteiijtéd.

The appointment: L1I1C1,<i',1: dQe=:1"' even otherwise puts an end 1.'(d);.'\N'h{{i{:E??%'€?1f'C1Etj1'1;lS the plai.ntii'1"

may 1,iavc,'0i"~.s:zen assui'1'air1g-- the doctuiiieiii. dated 1ES.01.1995"to bgAvérlidi-«.___'."The: allegation tlaai late Narayan _\vasar2.()if'i111 stmnd and disp()sing state of mind (icath on 23.08.1995 is d€ni.ed (:c)rre:ci:r1<:ss of the C(';'1'tifiCE11.(-' dz.-11.t'(:i _ 31.08.19_9E3-Eissuecl by Dr. Virta} is denied z'.m(1 its is dispmied. The a111ege11:i(>1'1 of fa1.3ri(ta1iou 01' dated 13.08.1995 to p<3rpei:uai.e the {?(I)I1'€,l.'(')1 of t,1*ié trust by Sri Y Ranieiciiemclra anti Sri AC. 1 ISSUES FRAMED BY TRIAL COGRT

13. on the rival (:<)I1l:em.i0ns. the;-2 11'ia1« Ci<.2{.1V1'!' 1'nitiaJly fra.n1ed 13 issues. On O1+04-2009';-«S:_:if'E1<'§V=i§s'£'ieV_v_f N055 and 6 were 1'eC21sl:. Aga1i:i""bn'«Q9-,06;2O'O.9,_the issue no.6 was once e1g,_{21ir1V1'e(:a1ss':'__ for (r()1"1:1~:;AjAc'1:::1'i«1i.ior1".v% V T he ()1'iginaE and the rE:casi iSS.[u1€3S'"1'C'.Eid ets_Iieé:ié5z11i;ier:

1. Whether the "'1':;I'2'1in SLSi--f1jf 1;3dé1*E gslue was the Eegjzllly w.€.dded' --.wjfélSHri B.S. Na1'g':.yéz1f?* "

2. ame:1.(i1'1'1t?111s ' V e = » 'to IV ii} ~ , ,,,:'_"E'1'L1s1.,.v S H V( I')ha1'm21p 1"21ka1sha in " _B..§V£. S1'ee.a1ivz1:'s21i£1l1 Edv:S14;:eL:.:oxiaS_1"";imsiijgjeed (med 2.12.1957, is . .. xfalidé; legal'2£1'1cIS'0pé1"a1ive'?

:5-'c_1.v..I'}()é€.-V she fu11.her prove than the donm " V,V'"t;1jLis{Ei<i--fSh1"i B.S. Narayan) had aut..ho1'it"y to _:i;5git:3ii'1t': his s1.1(Se(:ess()1."'?

j 3+bv.._.Whe{he1' the 3"" defe'I3ciz1I1*i. p1'm-wits mat. Shri BS. Namyan had the power to z-ippoint sL1o(;re:5s01' {i1'usi,ee in his place, for the dLII'3.ii()1'1 exi:t";:'1ciaI>E(-gila in his life E11119? '33 .Whei.her the p}ai111if!" pmvc:'.s that. 1.E'1(' doc:un1e:11. d21t':eci I6.0i.l.9§-35. has becn &.1{"{(-id upon?

. VVhe1.h<';?r the defer1dan'I..<s p1'(.)v<'* that" 11119 _.¢;.1._t_"§'::41 " 4' dated 13.08.1995 21mom'1I'..~3 1.0 c1z.111r:t%11z2L'; ib11V :,;{"' the appoi11t.n1ent made by Shy' 13.8.:1\3'21vI*2{yafi';~. on 16.01.1995'? 4 "

'. Whether the de,1'e11dam1.':;=..p1'()v€:V.theexé;o'L:i.1e.1.1W of the document: dated"*..1'3.08.199-5 V 2u1'c1 {he same was dor1e3';.jn &1CA<;f6'l'('§?;:1'I)Cf'§ -w1'1":h léiw a"nd fL111'.her prove 1,Iii}2it; Shri £53,553. N;-1:raya1_1. was in 21 sound st.a1E.c (.)[i,.!']\T.,i.,{\If,i. 'whs:r1"¥i.':-_' <;;'."}-(£"(":i.l1,t:'.(1 'El}'lL'.' d()mLT'l'_]K.AI'1".'.:€,'f'l'l1W V._08_. 995'? . W'het1'r:et' x1":he VAp1aj17i§..§fJ" p1'0vt-ts t"'he;1E she is Ihc

-- -. donoi' "E.: '1.:$t:'(-ﬁe of Dharrr1a;)1'akz.-1s}1:-1 ;_R21j&1k21rjveiS2>;ki*.hé1 B. M . Sree1'11'v:1 saia-111 ., 'Ed L1 <:g1i;iQI1a1l ' 'rusti?

the pI23.inI'if!.' proves t:ha%; 01*(:Ie:r z J?)-::7a1.IV'i'1'1g No. E!) 108 "PEG 9] (fated 7.} 1.1995 p"assed by' the 15*' dc2f'e1'1¢:i21n%. is illegai. i11V:1]ic1. void £-1I'1d not bi1'1d1'1'1g[-I; on her'?

i, (,4 23

9. Whether the pleliilfifl' p1'()ves th:;1E. '£'1'1c'> 1eE.1.<?1"

dated 8.! l.i995 z41dd;"c'5sed by E".I1c~ 3*"

dei"e11da1'3'1 ilicégell and void'?

10. Whe1he1' the pIai1'1I.if1'" fL1ri:.he1" pr()v£:s the a--1ppc)im.men1 of the 3"' €!<+§'e1'1cfz;1;';:{""aﬂééj donor f}'L.lS1,L'.(' of [i)h.a1'r1121p1"é2i'k_ I Raja.karyasakt'.}1.a B.M.. -.Sreé:11i\.{;£s§a.i.i¢1hx v ' Educationai "rust". is null and v_0i.:i--'.?

11. Whether the p1aiE_1_ii'fIf: prrjves V _iIib2V.1VE"

defendants i.n'Leri'ered hey' righi ii)' é;u.:i the donor t:fLz5_tee . 1;)1f%&r111e1;3;'2ﬁ?{e1§h21 E2aje1k2:ryase1kth£1 VA T'~ :S}j¢%é3:<1ivasajah Educaticmal'I'russ*i'?. := V ' 'WhC{'?E1é;= "i,§1V<%"p_}£ii:1i,1.f'i" e111,1'.'Lled to the 1'ciieI"

of "'d_etT:1a;11'ziu' on.' a'.1.1d_i ;)@r'm.a1'1cI1'%. ir1jL1z'2Cf'i()n. as ' ' }_3rayed=f()1"?' _V 13, *.W'héi'£i decree or order'? "

A .__1-4. .111" 4j'<;91'jcic=.1" 1.0 €fiSCh3.I'gCf the burdc:1'1 (33.51 on the 'A {.1365 plaintiff €'?X€UT1iI'1€?d he1*.<;eEf as P.W.1.. (Jun:

Parimaiakumax' 1.0.. brc)t:he1' of plaimiﬁ" was

-e.Xa.min<»:d P.W.2 and Dr. C. Vitml was exa.1m'n€:(i as i an W. succession 'l'he supple11'1e1'1ta1'y {Iced dz-Heal 25.06.1981 (EX.P7] is 1'efe1'1"c(i to i11(Ii('z:1l.9 lulu-tr 2'-1.1m21s1(l111em'. mach: to Clause IV (iv) W"hiCh prc::vicies for 110mi11ati(m. 'l'hc said amenchnent. made as per the app1'ove11 g1fa1.'11ec:l..by.,_i.lf1.(:

G0\»'eI'11mem as c()1'1l;e.111plal.£-:(l Lzndel' Cl2'111s--é__ . Though, there was a proposal to .a.rb1'_1end_-"Cl'a:i'_se"l~V",[i}..v the same was aba11d011ed in"---.. t.l'iC ~ '00n1€f31.'i~I1}'3» VV(10~'§1l.f'7t1v0.. 12.10.1978 and as such \vas0_:vi'c1t.. (','c1l'Al."i'€3Vd Qu{,1i'l{l'l'1«9...d{3e(l dated 25.06.1981. It isAs..<1(0§A"I'1vt,.t3'1';gLled 'f.l/121:. such cirCun1star1ce, even t,h'o1.lgh'.._('?.1;.1L1s'e:h_ _{i} has bt-?er1 aII1€I1(?1=§Td 6.;1l:e_d _3-.').0l.l995, the same is withoul. ?approv?c1l,_0l7.f1'.1'1{i'---(§t3v'ér11111<31'1t, and 5-5l.,l(',l1 is not valid.*- I_ieI1(.i<:.«-.. ,,lt'."is 0(')I1l,€I1dCd that the Clemse l.V(i.)

01.' and Clause IV (iv) as per of E98} would 1"e=.ma.i3r1. vaEi(l. In such» ev'é11t;,'° Clause IV (iv) would provicle only for ,l'1oI.Y1_;i11ai'i0r1 of the I'.)on0r T1'l.1St€4:".'. (luring t.h_e life time of _ th.€?"lD011or. As such. the 1'1<:)mi:1'1at:i.o1"a as c:l;;1.imccl by i.l'1e 0 "plé1i1'1t:iE'f 1,111(ie1' t';l*1e (lead of n0n'1i11a1'.io1a clatecl 16.01. .l9E-333 l.

'36 (Ex.P10} e,d1'1r1()t. c0nt'i11ue beyond 23.08.1995, the day on which the I)0n0r Late BS. Narayawl died. E:?ve.1'1 otherwise, the I_)o1:10r I..e11e B.S. Naraya1"1 has exe('ut.ed the Subsequenf n01"I'1inal.i()'n dated 13.08.1925 (P3;$:s.Df] under which the Government has been nt3~I2?1.'ip1'3.a_tied:A' 1 Hence. the plaintiff even ot'he1wise ('.:an11_0.t.,V_ei21Vit::1:"rigxat.'"

under the document. clated _':.6.0l}:l j. "1_>r1':4yf1e:\>Q.o;£ G0ve1~1'1men1, being n()mir'1a.t:e.d as"._l:he [)01'.i_«;;1f: (E): to exercise the power of the 1Z)c)n()i'=.{__l ]. the G0ye'f11:11Ve.11t, has exercised that power £u.1_{i~ha--§3 a§pp(;ip_1'1»i,e'd the truslees by the ()rc?_e1' Q7} 41' 1 _{E3XV;HP. 15). A.1t:err1at'ively. :1- is <:ont.ef1"ded p1.hé1vt;_Ae€§re-:1"e1_;h'eI;wise, since the am1e1"1cl11'1e11I. to CIKW1-ea? I\/{hi} the deed had not been acrccrcieci 1:0 by_'e1'1£-3 though proposed e'c11'1ier and had 1101 AE3ee«1'1_ iii'eVéj1?p_()15V£§t1;{:€d by the s:...1pp1eme1'1t,ary dew-:.d of 198}, 'the C1l21u__'Se~W[1) as it c~.x4istec1 provided for sa,1(:('tcas:si()z'1 on ._thr:3, p_de21V1'.§"1 of Donor (1), w1'1e1'eu1"1de1' in the E:1bS('.'1"1(?C of the."':~.;e1'1i()1* rnost 1.i1:'1eal ('3es(':e_:'1de:11'11.. of D01'1(')1' (I). %he Govemmem; was to s:.1<:eee,(t1 Donor (1). In the i n :27 instant Case. since '£:.he i)o1'1or (1.) had died iss1.ie--1e>ss. the Goverlmieni. has succeeded Elﬂd the plaintiff beiiig"

iihe wife in ainy event" (':2-imiot claim siivh 1*ig___ghT of succession. 'I.']r1_e1*e=~1"o1'e, in ei£:he=:r (T5186, the-2 CI(')\'«"€'l'1'i--!.T.'_}i('.?.1}i was to take over per the inter1i.1'()I1 of the _§"j)'(.i1'1'<;;i:._j'{ Such intention of Lht-3 Donor { 1) is in View _(.>~i'--1.136%. _f2.1'<I::i:. t;hai: "

the GOV€I'I1II1€I1t had g"I"£1IH.{3d 1&i=_r_1d:-allljd ':1;-ilso"~i'iii:i5=ni_(ria}i.' aid. Hence, coupled with f;.1*icr..$Lz(:cé:-,sic\x1 as-;'p§:'r..VC1eij'iJs€:

IV{i). the Donor (1) has €TI1SL3.I'€>Ci-,V{.'i"i~'..? sarnc.1_:$y exiecii1'.ing the nomination dated Aooorciiiig to the aleariiédij_..A§f§%oo¢:1.é<.Genc-ral, these as'--s13e(si.:s oi' the mat,i:,er ha_:§'i'3(.)tf »};>ée._i'1- f)'r.i_'_Jf>'c'i'1y z1pp1*eciaT.ec,i by {tin-.1. trial Co11i'i:..' ~ A16.F.TI;£§'»eVicien(%e izeridered by the parties before the "'i"1'iE13_V.':§()i'§i'1"[. is adve1"tec1 to by the learned Ac£v0cai_.o ,Ge11<__:r'a1V" to point out that 1111:? d()(:1,.zrI1e1'1t' clezlted I995 (E3x.D1) has been sezi..isfa'-1(.:t;()rily p1'(.)'vod.. The V' 'eVidei'1c:e of the doctor who was examined as P.W.3 and Q 28 the medical eert.ifieat:e c.i2.1.1'.<:rc1 31.08.1995 { i3x.P1. 1.) is eomnmntzed upon to c_:o11t:e1e1ci that the said (meteor is only 21 surg_ge()n and could not" ha.ve :3t,21t.e.d about the I11.f:."--1__'_i1.1E;1.} disposition with 1'c3g21}'c1 to exemlttion of the do§>1f1'ntiee;ii;...

E1x.D1. The hospital records 1'e;__ga1'ding t.rc3é>..tj'r11.er~...{:""1€é1€2.' e not been produced and as such. IHie"(:e('t:';.fi(':;1t.e'"is of7r<1o Corlseqtlence. On the otheij 11a1'1tl._ i111e 1et1 e:v_:'A'E2x';D3"is 'V relied on to point: out that 1h'e~4e,1§5mt'. \/e'1*1.I_<e'rt:>1k1*i$}11'1appa had drafted the C1()C.1f',1'1"£_1'{'3I1'{:' .£1ﬁC§Q Wéxs s1'g_gnecI in Ihe presence of the wii.I1esseS gxxid' ai1sc~)..Vf,'iv:»;1t_ i:}1e wimesses examined 3.5"£),\V1:l_t(;--_D._W5 had all stated about the mental} al'eVrf.'nVesS;Q'f13.416"B;S.""Na1raya1'i1 even while he xrwas in the-.» 'i;he}(2I'()1"ca, when Donor (1) hz-id his. power of no111j1'1at.io:_'1 under (31a1..1sse IV [iv]. f;he=.T'G(5v'e.i'zf;f1*1emf' can exercise all powers of E')():n.0r (1.) 21nd"'"it: }<__j:1(i.«'i:I1e power to app()1'nt': the other ::r11st.ees. '--.F<e'f'eI__ene'c'r also made tic.) Se.et"ion I2 of (j3('mtra(tt. Act. _' e~__S'ce'tf'1'0A'1'1 84 of the h'1die1r1 Penal Code. Se.(.::t1'on_ 59 of mdiazl S'&,1CCCSSi()]'}. Ac:t:, with 1"e,ge11"d to the (t(m(_'ep£.. of i '79 sound mind. When other persons; who visited him l'1ave stated about his mental condit.ioI'1. the evidemte of doctor who mm" 2-1 spe(:i_alis1. :should not" 1'1'(1V\'7C"~Vl::)'.'«i';§".V]'} relied on, moreso when the plair1t.i£':f moi.

evidence. Above all. while (:():'1side2'i.11g the '7I_'1"A*§.{etl"cle'eVc1 relating to public trust, the bei3el"ieAilz1fie:%~. be.i.'11§g general public. the Court .__§;1ag3L1£d." ad\;_;,-mL_te'v.__:"public interest. Hence, it is (t(i,mte11de~d .t.l1a{'*~t'.lhe 21fj?pe;1l..i§3 to be allowed and the suit slloiild' 'be. , 1?. Pe'r'~eo_11t1{a1',l 'Rélgl1a\7a11, learned senior counsel TElefee:.ponden1_~plaiI11iff s()ugght: to justify the jltidgﬂiﬁilji. of the trial Courti. The lvea.1*1}'e§'=:l seaaior eoL'm.s_elvat the outset: referred to the two VIAV.'ttbiiliﬁllfieltlﬁ.'C5lfClC}'S of appoir1tmer11'. datecl l6.0'l.l_995 (m.l1.o; 7"_e§r_1c;:'fj*13.08..1995 (Ex.l.)1} app<;nm,m_g the _ plaintiff ;_1'ric..lA .1/g1lleged£y appoillting the G()V€1'}"11"I}f:'.1'}l... He K (l':on.te11ds_f:h21t: the g.gen1.1iI1e:'1ess and validity of E1x.Pl0 A "1=1'ot._i1ij question, while the ge.m1ine11ess amil V2-lliclity of i (I 30 EXD1 is in question. The said clauses in IV(i) 2.-1l'1C} IV(iv) ofthe 'I'r"ue,1 deed I957. supple1neni_ai'y deed 1.98} and the arriended deed .1995 are rei'errecl to 21.E1(i1 it is contended that u1'1der 1957 deed, there was; no p()wei;».§3:f '1' nomination. As on 16.01.1995. the sL1ec1ess:§0'n« .:1J.':I:}':(1V'V-:'",§T"'. IV(i} of 1957 alone held the field and in ._t.he"

said document. dated 16.01.1995 i'1:.;e'1'_¢xar;m_¢a. Except Donor (1). all other .tru_§t'.ecrS'AIf_1'2id 21 .::;e':'1-:;e.__;>i' 1151.11' years. No power is given '[10 i't.h_e Goxreriimeiit to take over as a. matter of rVi1«;;§.}_1:1.':._ Lit 'i:nﬂ.th<:*_» above (I'.()l'11',CX'{. eoritended t_h2Lt'._-.When --t.he.__1"ele_ve111t czlailses of the {met deed are.eb11sidere*é1; _t',}~i.e'"i':11:ent,ion of the [Jenny (1) wotaldiiave to-. _be"'l:)019r1e in mind and to gather such j_':'1te1iuti0i;1,: th"e__ surrounding ei1'(:L1111s1:anees also would hr-.1Ve__t0 view. While exeetztirig the trust deed _ in 1'9--57.._"t,h.ve"' Donor BS. NE1}'£:1y£:U'i was aged ab<m.'1': 25 .ye:5.rs_ arid was tmtrxiztrried and in such eireumsI,a1'1(:e. .j__t.he'"Si_1(:(:essior1 as thereunde'r was provided. He married Smt. Minnie Narziyan on 20.02.1959 and as J;

"ml such the proposed amendments were coniemplated in 1978 and t1l'10'ugh the same was passed in 1il'1e nieetiirig of trustees, the Donor {1} did not deem ii: I1€('CSS£l1'_V to in<:torpo1'ate the amendment to Clause WU) ai'1cVi7.._f.i1e reason for this is clear from the fact: that marital discord between him and Smt. Mim'~2i---r.-fl\l.2ii<aiyai"i .4 and divorce petition was filed in i_98:l_~lai'1d'=.divoree'Vyazas;A granted in 1982. He ma1'1'ied«-jibe ljizreseiii. .011 21.05.1984. Since even after rid? lineal descendant as <:ontemplai'i;ed'-_L1i%.icl;ei"'--Cilgiuse IV{i] of the 1957 deed, of 'c1I1'1E',1'1dl'l'1§-if, the same for appiopijiaige sL1vg:(,:essi4o--i:i.eiid the sarne was appmved by reso-iuilioohl vdatied .'10iv12.l994 and was uli;imaiiely 30.01.1995. The ii1t:eni'.i(m of die '«I'}()ii'of"--«..(x_1.}.T'V'i?.li'etii: his wife i.e., the p]e:1_i1f1i,ifl' should _suCCe'ed 1_.1'i'm. memifest, from the fact: that Tf11()1.Igh the "*elat1.€se I\/Ti) was proposed to be arnendecl and it has not ._«ibe"e.nl'(*farried out and further since Clause iV{iv) was 'edVVa'i'ready available, the plai1'1ti:l'i'w21s a].')p()iHE".€d by deed of ii 32 appointment dated 18.0}.}995. It is not dc-%iega't:i.<)i'1 of power. but an appointment for the iife of the z-,1ppo1i1iee' in this regard, detaiieci refereiiee is; made to the cont.e1its of Clause iV{iv] and the Cloeumeiit dated 16.O.f..!T'9'95 [Ex.P.10} to indicate that such appointrnent. ..i'~ioi5 the lifetime of the DOHO1' {1} but up to the tile member appointed. Even otherwise, pi;.hej;aumeht:ir1i'en.t.L tQ__ f Clause IV{i} is also valid and .21 "'e?V1'f€;S}'l:V€:\U()1ii;,1C1V' succeed and the Goverrirnerit 4CiQe:~:_110t 'c:Qnie into the picture at all. The ain-eh'-dmientzWe-s'»;ip;)_i*0\red in 1979 but amer1dmAe1i9i:V,vvai;' effe(:t._ed later by c:1elet:i11_g5 the name of Srnt. i\'/ﬁnhie 'E\lf'¢ti&:1y<?1i1"---.__9.'1'}.Ci that was resolved in the meei.ir_15*;;--v E;x.If)l relied on by the appei}ani,'iitseiif says amendment with approval. 9' 'E8;-._P§.et:§5i'€1'i:"1g to the learned senior cotmsei. the underst,a11diri,g;{<:bf 1at.e BS. Narayah about the docimierit 'dated 1*5!(i1. 3995 is important. As such, i:.h_e .le;g2iI.i1'y or of the doeizrneiiii ciat.eci. l3'O8.1995 {Ex.D1} i 1.3 assumes importaiice. When the Donor {E} himseif had sought for t.l.1e amo1'1cir11e1'1i: of Clause IV{i) and was approved in €:1'1e meetir1g on E0. 12. 1994 and a111L?1jrd3.:1&é11t was also incorporated on 30.01.1995. it Vv()'.u~i.£i'_*di_sc%j§os:i§ the im'.e11tio11 of the Donor (1) to push fL1'1_E.?.:"Gr()V§§'l'1'11i1}€113V ' lower down in the order of 5;uc(i:_r:ss--io:(1 'éirig_iVi.;1=1__Lsuch event, in a normal cir(tunf1st:ar1'(t§-; 'late -I.\§E11:':'E1$?'t}I1.'V'. would not have executvéiil.._x9'ihs "(-2'!)'_V(qA31liI1(',:.T;}T dattczd 13.08.1995, when 'Ai;_Ii'~¢5'e wgls" a clause for succession a11_d a_....r.1oc;:urI1er1t '"*of51app(>i11t.n1ent in A. dooumerii dated 16.01.1995 is not isvokocé _ that E3X..D1 is not valid and is s3_arroun4dt:_d by suspicious circ:umsi;aI1ces. the 1ea1*1'1ed sé1'1ior--."(:r;>t'1nse|. 1'efér1"ed to its c:()m.<-311115 and the contents " I.t.i§vas further pointed out that 8.8. Narayail a('1fI1ifi.'f:'€Ad to tlie hospital on 14.07. I995 and died on In this period. he had L1i1de1'goi'1c t,h:'ee 9' on _17.o7.1995, 22.07.1995 and 02.08.3995.

--~Dei1ai1e.d reference is made to the evide'ncc:' of D.W.f3 arid A ..

3-»:

Ii3x.P11, the (tertificaie issued by him and also to Ex.P.26. which is the dis(:h.a,I*ge si.:mr11ary. In that background, the evicience of I').W.1 and is referred to point out tliai they are not i'e1iab}%f:. '

19. The statements made by the 'vJ_ii.:14essSe«s_AV ' are unnatural. Their evidence :'£';Lb()i,1_T'.' '1p.e:1i.é:i 'a__1emr;e's;3_ inconsequential in the light. QftheeVide11c:Vr3~"-ofPW3 \iVh(J."n was the treating docior. Re.fei'e_11(:e "v.I2A1VL:'i1121V'c:lt: to the evidence of DW.3 tooutviitiae.Vd'_isc1'epa11cies of the St3.t€§.§"1€1'1fS=.1;i]&1déV'.i}1!'h'i'S exeifi1iI1ai'.i()1'1~in»ehief and his moss A'exa1Iii.I"i2ii:.i0_i'14_ £:;h6'i:.1t:" the memner in which iihe pIa.i.m'.iff ar41'd._fami'.1.yimehiiyers were distressed dining his yiV's'itV5. 5»"i'h.e..evide1ieeA0f' DW./4 and DW.5, the two sisters was i'1<e'i'ei'reCi.Vi.0 and pointed out the COT}f'.I'21(ii(IU{.)11S to (.'.O"i«1i'.(i'[}"C1_' that. they were not trusi;w0r1;hy. in 2:-11'1y event.

.' ..DW.-4§"%1}1s stated that the eoiicliticm of B.S..Naraya11_ was on 33.08.1995 and in i,11a'i" regard Ii)'1'.Vii:.i:.a1 had £1130 siiaiied and explained aimiit: the eiiecie of sepi,ieei1:1:'e1 é \_)J KI) seiling in. It is sinmgiy eonigended by the ieamed senior counsel that in View of the precarious heaiiih. ('.()f|:l.'d.i'Ei()l"l of late B.S.Na1~aya1'1. if 3.1: ail the appeilaniis \ve1;"_<_-94-* 3'.f5'}'3i7()V'{? that he had sound mental disposititm 10 ex"eei,z.vi'e'V.Ex.1.31.} "

there shouid have been i11€Cﬂl:'i(3E1.1"4CViC1E?1IIC}f3_.v 'i:1Vl'41_Cf":1".1"lV'V€'. evidence of DW.i to DW.5_. W()ll1Ci---AI'1!'O.t bejhf.e1sS'isi.':i13ice.'=.L In this regard. even though D19." ~K.Le.;>§ksh;me11'i was s0u_gh_t. to be examinedby fi1i11,g{"'hisV"ffidavit. he was not tendered for c'rQSs~exa1f1},i.'11z;itivQn; E"Vv("3I1~:..'1.;l."l~V"hiS affidavit: he states that he moi: kiicivv the iheiiial condition of laiie I)\/V"?/V'V'v Dr.N.Chandrashekar a reputed §iOCt()1'_vvii()aha£§'E1.;3})ea1'€d had not subscrrilaed to the_.g.ffidavit..:v13.re}3ai*edw:o1e1 his behaif and had made eO'i'reefi0ns..¢ Neit.hei- the e01~re(~.i;ed aiifidavii was fiied nor did he.:"2ip_'pe}ai.:V.?{:}1eifeaiiei~. I~{enee it is eoniended that 3'1"

is 1i1_oi: ji'1'si; éihe ease of igi1()ri11g the evidence of I)W.E3' and " there iaeing no evidence by Ie)W.7' but ei,dve-1-se i1ifei-e.nee ' S}'1--e--ii1d be drawn. The ieamed senior eoiilisei eeilse reiied

-on reported decisions in support of the (?()I1t,£311'{,i0'I'tS J;

3 (3 relating to scope of Ex.P1O and also the req1.1irem_em of proof of E3x.D 1.

20. The learm-id Adv()(:ate Genera} in his reply sought to emphasise that the property of B.Sfi\i':iifaye1ri had vested in the trusii. and as such the '_(.:"'..'}i'.1l'.'i.~>l",VVt',~...i$i.S_i,1€k should be iooked at from the poim; of vi'c%*.tJ.:'::0.I': iifajegét, .. the trust and not in a manner of sL1c:i<;esS4i,()'1.1.ife p:9f'1is_j(mv:1l property. The dOC1,1II1(')I1§"EX_iD}'xi-S 'I"l()t deed of appoiiltinent and shqii-lei be tireaied 21532111 order passed' I).i.%;f:1i'(J1"'.";_EV€i'1:55vpC1' EXPIO no right, (ran be (:Ié3.i_m'e'd >e.1)Ia.i_1:i'i4ii'f," i'i1"st.Iy it never acted upon, even 0tVhe_i*w:iv.s9e~...-~Ehat', is only a deic2ge11:i()r1 as 21 1101"§}iri(§€ which» .c:§z__:_m0t: in any event extend beyond his V' '}if_E?'ti3"i1if3.A.' _F'u,1'the1" it can only be Subject to clause IV(1'} 'Quid ».sur;€i1_:iio right can be claimed. The ElIn('1I1C1111(;'.Z11. to "ci1aL1.sef'1_\f'(i] even if accepted does not include wife. The e.}eiL1.s4es in the i':msf deed should he (:0n.e3t:ruec1 Akeepi1v1g"i1i1 mind the ob}'e,e.t: and i'101:i(:ir:g the czvideriee 1.0 i.

J 37 appreciate the p1'€p()1'1d€fI"'c1I1C€3 of probability. Bei1'1§g 21 public tI'1,1St,. aftzei' 110ti(*ii'1g the Su("(,'CSSi0I} by GOV€I'i1H1€I1t it: would be open for 1'h.i.s C0'u1*'i to impose such conditions for b(3I.{.€1' 11"l_'c1I}€1g€l'l1€11lI of the T,1fL.'l'£:§441 .'--§1'1(i the C1OV€1'I11'l1CI11. would a(?Cepi'. suvh cC)11c1i1i.i(')_!"i__s3ii ' "*-

21. By way of c:1an'fic:.at:i()Ii. the }E€EiIjI}C:Ci"~ é5e:i_'1'io.i'_ '' counsel points out that it is 11301: oiptt-13?I'()i" iiiic:-_u1.:jé1i'Viieﬁ?p Advocate Gerierai to c011t.eii1c_1 that-Ex.D1 "ex in this regard, it is p()ii1ti,:3ci"(2;lI, f,hé1tri1'} of the mianigfjvraiitiiuriiv (iiffiiezppéail thiéi ground raised is that:

Ex.Pli);V 16.01.1995 wh.ic:h is 21 tesi.::mcé11i.}i;.3fV CE'O(.?§'[.11'I.;1-61"}? {WILL} reiied on by plaimiff has pndt bééin Vpmved i"1it.e'rn1s of Sectitm 68 of the Evidemie 1 so. the sanie iiest: wouid apply to the CiAG'(j111"I}Ei11iA.:EA)<.I.) 1 .

The decisioim nitxxi by the i€a1'1ie(.i Advocate 'V-VG€'F1't'.1'E't1 and the learned senior (éounsel on (lifih-:1'eiit_ i.

aspee 38 would be refe.r1*ed to EEIHC1 aI'1a11ys.5ed at app1'op1*ia1:.e time depending on its reievanee. POINTS FOR CONSIDERATION IN THIS F"

23' _ _ _ .

following points arise for ; 2 Particularly in ViE'.'W of learned counsel ()1'1vifl'1~e_ \«'a_1idit.'y--~ mad ~..g:o11si41'i:efio:'1 of the Having heard t.he'J1'iV?"a}, relevant clause in the t.rus£:

[1]

~1;.he~;. '1'1~%;£:+:

W'he{.td1e_f-h1h.e"a1I3;en'dnieo't':1i1ed_€lidto (rlause IV" 6] of 13w{¢'dv' ~62. 12. 1957. vide deed ._da_{ecE.e3VQt.'O}5f1Q'9v5 {Ex rte) ﬁe vahd. :'-mstainable " V' and SL1bsioVSt.iﬁgj?

'in the exferdai of7.._Lhe above point. being held in the a.I.ZEi1;1;<2.;}fei\re. What. would be the app1*opriaLe eonstruetion of the eontems of post 2m:1endn:1e11i. {V {i} in the trust deed'?

"Sfu'o}ecr1 to the eonstruetgiorl to be arrived 211. in éxilsxxrer to point No. 2. whether {he G()VET1'}i11'1']O}"i{ s is entitied to exercise power of Donor [i] by" way of succession or in Ehe ':}1t€I'I1.':'11.iV€' whezher {he amended clause IV [i) enables nominatiorx of the i '_ eon;1:<:1j':::'5:)13s';5' i1I'1'£?

(4) (5) ._1.he vE'[':i'7a'j"i'1?.I_VIv1"8.~_1.1'/'E."Wh€1.:h€I" the eviderlce availzlbie 3 9 GOV(:'.1'11I11€1'1'[' as done wide document dz-1ted 13.08.1995 (Ex D~»1)'?

If poim No.3 is .'«;ms\--vered in the r}eg2:1t'1've z'u':(eI in the r1a1'.ure of c()nst.rue1i()n 0I'(t}e1use IV [i)dt.--ha"e:t'. may enxerge; whether the p}a1i1e1t.iff eni:_i'1:~}.et":a,t0. succeed as Donor {1} even in the 01"] n0x:r1ina1.i0r1 vide d0eLm1ent. daied Q95'--j (EX P40}?

Whether the order bee11-ihgg Viz) ED §Q8"TE.iCV dated 07.11.1995 0a_é:;¢d byv-:_he.1':rs:; ACE«et'e:v1.r.i1;=1:1e:E. and the letter dated 1. 1995 by the third def1:"'11.4;i'c1111,."ei'1'9eS2 1;staiir1abI.e'? V Ef_th.e zifi:s&ve1'*.1:(i>..seedizdpart, of point" No.3 is in "uo"1} 1"e<:oi*d.'risé"---5§{1'ETieit311t. to establish the due eis'<e(Itxt.,iQI'V--: é1':'_1d*~'iI21ljdi{y 01' the dO(.'L1I}}(3I'if'. dated Dd). :"nCE:,1di11g the memal : disp()si1.i0:1 03" ]I}(m()r H] to c:xe('L,2.i.e sL:(*.I'1 _ Ci«:3"(.:v:.11if...e11t,'?

E3003 the j11dg111c:nt and decree dated (*0 31.07.2009 passed in 0.5. No. 2680/2000 (rrall {8} for iI11'.€I'f€.I'CDCf:'.?

What order? CL 4'.

ANALYSIS OF THE CONTE§(\:'TIONS:

24. Since all p(i)i1'1'{,S 3.111? i.1'1t'e1*w(>\:'(-an. 1T1'1eyz.11'e ié1kE',i'1 up tc)ge1:11er and d.iSc:1,1$seci. In the 1'1a1'u.11r_Gf 1:_}1e dispute, the c()n1:ent.i0ns re-xiseci ancl _tjfié'--«»..'_p<_3.i11::V:s"«_ f0rmL:lat.ed in this appc-Ea}. it would be_-asp-pfopriatct t.__(>4 V notice the Ciause {IV)[1') of 111.119 '-T[':'=,1.S't., ' 02.12.1957 and the c1au's-e__V1v(i}..;mc1 t.he. V suppiemelltary deed gfnd the amended deed datcéci are ex_t:_raCted for easy I'€f€I'(:11'J.f.' .

AS coi'~:TA1N1:r§'*ir§i~R§}s:1*-- DEED DATED 02.12.1957 (mpg) A '~--'%.I'v'u). "'1'*hVe nmmgemen-1 oi" "TE-II}: '.If'RUST"

' in ""1'1--11%: COUNCIL 01? 'I"I{1.JS'.I'i<3£%IS"

of fiva I'1'1€II]bCﬁi'5.-5. Sn' 123.8. Na1*ayz11j1 "I \{:'(jl'\'§.(:§E{" he1'c-21.0 c§1.:1*i11g his-3 1£i'c:1.i1T11e shall be :1 1"';'_1§I_'511t)€:1' of ("he c:o1.11:1ci.1 of 11'L.zsiees; am Ci ;1.fi.e1' him A sxmcessive ser1i():'11'1osE.. 111192.21} C'}{3.'i~,5(?('iE{ié'5ii11 of ' 1.he said B01101' {1} shaii be one such 11"'us;I.e(% a:'1d shelf} iuwe ihe [)(}\V(',I'iﬁ1I'1.(".§ 1'ig}11$ of ihe II)<)1:1(>1' [I] an 1.11'1dt'1'lh€E-36 presems. If this mode of s1.1(1eess1'm1_'1__ fails. ail the powers exercisable by the Ei')01'1<')1_jv under terms oi' this deed, ir1ch..1ding })()\\:*e.I'§5'_ §){_ "Vf app0int.r1'1em of t1'ust'ees uncier this cf<?e;'c'§_._"

vest with the Go\»'er1'11'31ent', of }\_/_fy&'»C.)_1'(:~.."' AS CONTAINED IN SUPPLEMEMARY DVI'£;;1°"3l'..):' 1')A':rE1)"=_ 25.06.1981 (EX.P.7) " V ' " V' Amendment. '~:__tefe:r1"e'dfiand Cizuzse {iv} ir1c0rporat,eci 1:-""£'\'r'~ 91' sub-para (i) at C.1e_3.trse=..[t'/t"'s3L:;p1'a. Dr)tiQr' have the power (#5 110It1ti';1t.;c=;'t.i1_jgn§.tn his:-_t;3}a1(:.e any person for such [3eri()r1._ or be s};)ec1'f'ied or for the ]i1'etir11e "ct: '?I1(3}}:{t'_F3CI', to exercise all or any of t:he._power:s, _Veét,ed' in [Donor ( I) under {hiss deed as 'be dtéfevgfgéitted. and such nominee sfshaii tit)---_'t.11e' f01'eg§0ing be deemed to be the n't...__If)E)'11'§j_1'<.__(E~t;.'1:r11cic21' ibis deed as may be delegmed.

eu'1__r:i no11'11'11ee Shad} sub}e<.:t. to the t'()reg,{oi11g be tiieemed to he Donor {1} within the meaming 01' i A ._t.hI'e deed."

5"?

5.;

AS CONTAINED IN AMENDMENT DEED DATED 30.01.1995(EX.P-8} " * "IV (1). "F116 Ma.1'1age111e1'1i of the "'I'lj"iV}L}_I. _ shall vest in "THE COUNC;-i;,""'0:~f A 'ij1-zL%sfi':2-_~:'}§lS"'57' I <:0nsist"ing of five nlembers. Z"-..Sr'1'f'"t':3.'lVS.

"DONOR" hereby am-mg,rm_s 1:1'e:1_n'n~ sh:-Eli' a :2 . memban and 1.l1<:1'céz1fte1' lhé"'~sl:1't;:(:ess3i.ve._D&*;D:lt-)1' lineal descendant tulftlae se-1.lAcl----f)l6:a.ol"*~--£_l) or la'?-1.r31.1*ll3e1* of the family 110n1i11la{iD€. bAy'l._th{:' l.)(:J"l"lV§'1E'J'E'l3» 01' his Wife shall be one such the powers 2111Vd.:«'i";'ghis:l oil"._:'JE)0~13{3~;%"_:'(V3)' ijuﬁder t:l1e5st-:

p1*esents_._ 11'1D:_ci§%' s--:;1c:iEcssir)H:l fails' all the powers l:°._.>.<<3':f(fli;§:sVa1l3ll'e~' (1) under the te1"D.'iSlml'c);f. the p()we:'s of' a})pl:Oi£1l"l"I'1€ﬂl.llCf"i.1fl1Sl,ét3S13VHlE;il.l(Tl€I' this deed s}1a1.l vest with t'.l1e G0ve1'1--111'i'c11 L gill .Ka1"r1.aLaka".

D _ _Rr§GAR121NG VALIDITY OF AMENDMENT l 1«2DLADs,§;@z1n_=

25." ~S:i'I1(::? abcwei amendmem as c0Hi:a_i.ned in the 2 e1mD'1a._dec§'d.éécl dated 30.m.1995 (EX. 118] is; dispmed ' Vby. t}h.e Cltwerrlmcérit. as one <::arrie,cl out wii;h0u'é. approval _' D.o1'*_t'i;.:':" Goverr1men1: as <:<mt,en'1pIat:Dcl unclear Clause VI {xii} of the deed, the said aspect of l'.l1€ ":"11a£;l:e'I'. in my é ;.

43 view. requires C01"1sicIe1*at:i011 at The m.11.se1._ If tzhat. is done and if this Court is clear about the 2-,1c:t,1,1a} Clause IV {1} and (iv) ihati forms a part of the Trust it". existed as on 23.08.1995 i.e., the date <)E'__A'L'1----ea"{t.fIE}.lfjf Donor (1) late BS. Narayem, the.eA0n_ter111i01.1"S*is{;s;1.i{::.eifti'1e V' rights Claimed under the Deecig 03£ippei3'1tfn1e1'1t"'_ﬁ1«2;f'ecj 16.01.1995 [Ex.P.10) e.r1ei ..:;&1a_:ed "i3.055.1:-9§}E>V""'{E§{.D. 1}-V respectively by the e,<)11t.ending "p.e1.1*..1j es eemd be resolved if need be, as at this;5Q'i'11f..a§3;11*1,_'1'rQm"fhe proof of the document a1j1<:E-.}e'ga1i1§.y of §1pp.(_5.i'1~'itme'nt'rhacie t.hereLmde1'. the .VissL1ee'A»IfQf $§_L,iL:(.:es.s:si()r; . would also arise since appoinlirneut 'u._r1't:l-=.er ::~:;;.L:«:ae I\'/{iv} is for the purpose of (:1a:,:::;--e IV {ix} 2'-,1n'c1Vi'1'1 S-uc.l1 event, the Co1"1ter1ts of clause EV " ' fi} v.r0Li1.tJ éiei} the decisive. factor.

."I_r.3___t:h;é1i'. 1*eg,§a1'(1. it. that as per the o1*de1' of sue'ees---.?-3io'11 21s it eo11t.a.i:e1ed originally in c_:Iz:'s11.<3e IV (1) of 'i:he,_deed dated 02.12.1957' e:ss:'t:ract,ed above; 2-,1E'1e,r the 'h'}:if';ei';AiAI1r1c', of the Donor {1} BS. Na1*ay2:11'1, it Wm be his 1;

re 44 senior most lineal descenclaiit. who will bC'.(?()131(? 21 l"1"{l.Sl.€('3 and have all the p0wei*s of ,'D01'1()1.* [1,]. ll' lI..l'1&1l. fails. t:l'1c':

powers of I_)oiioi' [l) inciluding the power of app;(')~i1'ii:wiii§g trustees would vest, with tlie G()\-'tE1'I'1£11(;3I3_.'l'(Jl-Ar.lVl.y'S(jl'€.' Even 0i:11<--2rwise, E1.U1()1'1§._3§ lhf? i,.1-Li_$te-..¢:s. at all u of the itrustees was to be a 1'l()I"{.l°i,'I1('§l§§ C)'Vl- tlie 'C:Q\r¢21*zi';:11él:'1:i"

irrespeaive of the po\xré3r_V"9:l' e1p'p()i:at,iil1v~g 'bt.he1*=' trustcz-(~:s being with the D0i_i.c>i'.A.("l-}.'l'l1eréfm:§2,,<5i1i, of the total five trustees. t.1rili'ée"\x\i'e_1j?;-fiolblﬁ3af1cminat:ed by the Donor (1) in ,ei&dit:io;_f1 ti)' V'\f»,Il1le11 this was the position, T;hE>l.f{tV0uiﬁ(fil.(l)'f~w.l:r1.1sl.eeS in i.l'1eir n1e.ei:ir1g held 011 12.10.1978. ll}?ll3<l.i'I'1i:1'?QlS'«C§El' wl1i(:l'.1 is marked as EX-P~6. 1'esGlvPg:l to:iIf1C()'rp01'3ii.e certain E1IH€11(lI}1€.I}l.S to the Said Tftist, Tlie G0veI'1'1n'1en'£: 1'10n'1ii:'1(ee was also p1*esei'1t'. ame1"1d1'r1e1"1ts. lI'l1f:'. i11(::(:)rp0ral..i0i'1 of aIﬂ€r1cl1'1ien'i;s to Clause IV [i) arid (iv) were also 1'CS()l\-'('iCl. i'['h_e clause [IV] [1] W'h.iCl1 was re.s()lv<-ad for 'c1II1CI'1(ilTlt'.I'1E. ._r<:'€ads as l1(;'I'€l.1I1d€}':

ll " (i) The maz1ageme1:1l. 01" The 'I'1'usI,' shall \»-'c:s_f..___i11 'Tin? Couiicii 01' T1'L1st.ees' C0nsi.s1i;1g 01" five Sn' B.S. Narayan ' Donor' he1'et.0 d:.1ring I"1i'£:a""i--i.'f_(?jvi.7':__i"'1'1é shall be a Hieniber of the ctouiioii of '.Iﬂ1"t"I".'§-:'_£.(?£'_'.§'S'~.:€ii'1Ei a.fEer him his wife S1111. _i\./I.i1i,1'_1'1'c'4 1i1e1'ea.1":.€r the succe.ssi.Ve seii.iri15 *:i'}1()Astf'*- 'Eii'iie_;_1l=g;~' desmnciazit. of the said i),o_I1o1' n1<:i1t}i}3@}.i' (if family nomiiiated by [.§};_0r' be one such T1'us':€<i% and 1"1'gf.V'€ the. _1j)v(')V'v'(f§.if'$:» and rigglus of DQ1'1()I' V{.1)-,,1.11'1(.iA(fI'Z.i,Efi€S§€._ij7)1TCS€I11S. 11' {his mode of siicmessioli c:xercisab1.e by D€)110I' lVi}__ E1I'lf}"éIV" Ehis_x?1"€3€d i11(:lL1ciiI1g p0wers_V€3.Ev1' _"iI'i.1v.é§TiEg€§S"'Vil1"1d€1' this deed shall ilfié? (if Ka1'r1a{.aka".

2,7.' _ Theé=b1aL:1.s.é'=.,,I\[{iv) which was :fes()1vec1 for an1eI1c1mef11. I;1€CCi~_l1t}.1' i:5~--é exirac1:ted once eigain since that is ;;>n(:Vvi.xv1aici91' i11c:0rp0rai,ed in the supplementary and there no dispute about the vaiidity oi" {he s:_--1id"~g;1i11e11dmer1I:.

" -. 28. The-? arnei'1cin1e11i:s as reso1v{--:d to (':e1rriecE out __iji'1(T1l1d1'Bg that of Clause IV (1') was approvﬁzcl by the L 9:

«$6 Goveminerit. in terms of clause VI {xii} by c0mmu11ieat_i_0n N0. EDD 24 TEZC 79 dated 25.09.1979. 'I'hereai'ier the supplementary deed ciaiied 25.06.1981 was eX.eeui.ed whereunder the .':1IIl€I1C1IT1(3I}T. b§r.gw;:y._ of clause IV (iv) was iiieorporaited along with _<;:%:rifé1i1'1'f"u_i:h<3_i* amendments except clause IV {i},mVt'h()ug,h"t'.11é'_"Sé{1?i1€:_w':1s9"

also approved by The G<)ve1*11n1e1'1t.. f'H£3wés.,§e'r._'"i_ih€% :i*e'<:'ii1',2j1'i in the suppiemeritary t.ri91_S'i~._ {Ex.P.7) refers to the app1'<)V;;iiv.()i"'.t;he .G'0\rerrV1_rf§nent and would fm'the1' ir1ciic:2{t'c'~;'e*.',Air1'a._'r_, Narayan in his Capagfity éis-f'Den{3i9 {.]']g_ha.Ving also concurred w'ii:h the proposed " a1i'nef1éiméé:1fS<,. however suggge.si'.e>ci that am§::1.dmeri1 1:0 'pa1~a."IV Ti) ()E"iihe orig___gi1'1ai deed be deferred tvime Therefore, {though the leameci contended that the eiauzese IV (i) was I101, (:<:.2_:i(e,:V1;?'red to by B.S.Narayan he had not t.ake1'1 part. "3151 the meeting and that, the subsequent 'g_i'r1ee'1'porai:i0n in 1995 was without. govem1*nen1e ~app1'0ve1l, the same does not appeai' to be the c01'reei i.

437 position. It no doubt, tirue that 13.8. Narayan had witihdrawn himself from the n1e<;'t,iI1g as 1'€('.'.()I'(i_(:£1_("i1j1'1}hC pr()ceedings dated 12.10.1978 (EXP-6), .

nothing to ind.icat.e that it. V.\_IEi,S__()Llt' Vt1f" e)15"

disa mvai. but the rr1ann<:r i1i':.xxrhi(::%'i t.h«=.é " ')_1"(;rt71e.<i9"1('11i1V§7is are recomeed, it 21ppCa1'S1._t1'1;1t it? was 1' I1'1(3'3''' €''''''~C)'('1:1, of-1 propriety. F'urther, as r10tig:t:d.;A""the:-._.sL1pp1emen.ta1'y deed of 1981 had. i1"1c0;rporE1.t:1e:c*1- (;l.f¢1i:.t;--i.e1'J:{1\()*a11_d it i.ndicrated that ciause IV{i}.'.was"b"riIyV:: 175?" the time being. 'The proce,c'ci1'11._gg:;:.t:c)IfV thé/}_ --Qie.eti:a'1g@c1atted 10.12. 1994 of the councﬁi of"'t1I*':1ts_t.ee:§1a4 h3S'~r1jade.specific 1-efc:renc:e to clause IV (1) be«s;ag ;1pp.1f(5v§-'id. E:'a_1*'I'is-31"" but being de£:'errcci as it was not , t1~1'gg(%nt.1y'..,req'tiiréd 211.. that sttetge and 'thCl't':'f()1.'€ was }1V(5t"'V.i11EfiVIt11élé:t_i ;.111£hg%1 deed dated 25.06.1981. 1:: is 1*e«1evtaIa.t'~--.ti) if1<.)--ti1(:e that at the point. of ar1"aendme1'1t: in 1981, £3;S-..»"Na.rayan had differe11(:eS with 171155 e1'st,\>vIni1e wife S'mt;. 1\/iimaie Namtyan. Herlcc 2111 these aspecttis "§ir0'uA1d i:'1d1'(:ate that the Donor {'1} had not oniy " '*(ior1(turred for {H6} ame11.dme11t.. but had a rule to play in 1, fr «$8 the deferment and ir1e<'>rp0rai:i011 after m0c1_ifieat:i()n. I~Ien.ee. with reference to the approvai dated 25.09.1979 it was decided to amend the same. but in the 11'zc;:'~;.,a.V1:'"1wiﬁ..i1e since the DOITOI" (1) BS. Narayaii had d.i"vki>r<i;e(}v':"S1ih*{.i. * Minnie Narayzim. the SL1('.C€SSi()l1:{:0-hﬂl" ti-é-:ieffé::c_i'_jgingi V the clause EV (i] iI1e0rp01"ated rezids "t'i'Vc)11ii<')"-.>\;{A§é;«. IV (1.) The II}€111ag€I}'1€i>17§v.Ciliihti A"'TRUS'i1'i7.V in ~' THE} COUNCIL OF 'f'}{USTi3';:'3.S' (:¢n--:;._{s,t,i'hg for five members. S17}. 163.8,. he1~e'i0VAVVdL11"ing his life time shall J the Successive seaziea' of the said Dorior {1A]QV'n3;3:1Me2r1}V:1')'e.§_ <31'.-yhe: family nominated by Ij)o1'1e-*7 ii.) 'OT be one such lmsiee and shall hVé1'~..I_4<:-dd'i.he:VV'}3_()ive1' the rights of Donor {1} under these..prese'1:1i1$L'Vifiihis mode of s1.1ecessi()1'1 faiis 2-1}} the "pdWe'1'+% e.Xfe1'(:iséihIe'Vby the Donor {I} under terms of viiihis" :irir:1L1diI1g pewer of appointment. of 'I'1'usiee,s V"ilnderi2"_i5l1:is~i:;.deed shall vest with the Gm-*e.1'n.rne1'1t. of 'iS;e1i'I)21t,a3;§:s1".

29". In this regami. ii seen that. Sri ii . Q 2Y'.»R:ir11aeha11d:ra was a 1:1'us':;ee when the meeting took 49 place on 12.10.1978. He is also pa1*i:j(:i_pe1m" in tlie e:xe(:uti011 of the supplemei'it.ai'y deed dated 25.09.} 981 zmci also the I"ﬁ(?CTil'1g Ci.'-.:ii'.€(,i 10.12.1994 \'x.-f.}_1't"_'?l,'V(V;":'i"I"'.:}"~.. ihe sequerzcte of evemis iee1dii'1g to the said &1iZ10l'lC}111€'1'i1f'I9 9' indicai;ed. If)espii:e all this. he is i.h€:' sa.mc:« pé.i:sr)v1Tixrhi3 addressed the letter deited feigning igrloraricc of €111:-3 CfE1{.C(1__3'0..O1. and indicating break C1()_\7;1'I'?u."O.f"jihéif'AfLii1(§fi.if)HiI1g '(5i'"vi.he t.1'ust,. That apart Sri A.C. the Ti*usi:<':e--

Secretary iii" 'IT1€?31'.i151g'"i'101'd::V0%)"-1.6.12. 1994 zmd izhe a11'1er:v#c1m61*i't; I;'::i_et:c{:,4C121.t'eE<:i_' 30.01.1995 has been exectiited by 111111;' Thesgii<i*pé::§b:t1S have not t.eric1c'-are-td evideiice b€f0i'€;' the i',i"j.£11"C"()Lli"f. "fhe ailegzuiolis agailasit them in bfimggii'-jg éii9.g)ui. the p1'e.s<-mt. si1u.=;it.i(>i'i appcims probable. F:.1rth(>.if';'-..vfiir§i'ugh the Cr0V-'€I'I]l"I1C1'l.t 1*ep1'es€m.ative~trustecs was; 0,31' -We Board of '1':1'LisEe<-3s. i1'1t-we has bemi I10

r)bj_ec:t.io11 and as such the approval of the Cr()\-'€l"l'1l11€If1{ "'.W}j1i(§11 was obtained on 25.09.1979 would reriieiin X-'E3.Ii(1 £ so and the ar11e11dn1eI1t W1"1i(.'h was cicferrc-,*.d has b(:'.€1'1 t.he'1'eaft,er ir1c01*pc')rat',ed in {he e1n1e:T1ded cf.e..(>.<.i.

30. Apart' from the e:1bove. the 111051 . '1'e.l;'e_'?véi:_11'. aspect: is that. the Govemment tllernseives 21.2%"1_*ct.1y11:i;g;% (' )'1"'.: "

the deed of appoint.me11t dated 1 by V stating that the same has be€31'17:1[1f'é1ft.ed__byj a"

1'un1ina1y Prof. B. Vcé1'1kat,ak_fishI121f7pa.' -.Vyv'i<'1(jV"*-- V\}d¢1's'V the V former Dean and P'ri11.Cjp22.1, .&fIdA f1't11;1a,h_EY cd11'i.:«::1'1;(ii11g 1.ha.t B.S. Narayan being m11y% awé'11"'e cromems has sig1"1ecf the 'sa.:?;a4,e. 7311 :s4s_iuI_'1 ci_r-:?ums1;ar1ce, in 11116 relied on d0Cume'1?T, '(E><;,' «I5?-1}. it VT?'}"f;""'itT recited t1'1a.t"' t"11(--: Trust:

deed,da t€d O2,.12f195"7 was amendeci 01106: by 1'c%gi_sf',e31'cé.c1 "'d.()(§%;1f11E:f11 fd2;.1:ed 1981 and f1,1rt:her amenrkd by' '~s.c(3JQ111ci--.£:ie§iuiii.c:'i'1t; dated 30.01.1995 eaftrtr" f(')11()wir1g_§ the t1)r1*i'2.e1ljtr__i.'€s-. ~'1*cq'1.1i1."ed 1' I1 1'eg211'ci to z1:I1e1'1dn1c>r1t.. w.1'1iCh _ i;<.1C't_L1c1e c§ the approval of the G0vc'=rn'1111er1t of S1 .'--.1i'.(;' of K_ai"1'1'é1i:a._ka1. When SLiC'.l"1 d()(.t1,1me1'1t. is relied on by the ' '''G-ove.rn1"r;_e11t: to justify its exc:1'(_r.ise of p0wc2r 01' I.)0nor (1) J. for app0im",me1'11' of T,1'LlSt.€€fS5 by ("he impuglled c.>1'(.ie1* dated 17.11.1995 [Ex.P}5). the que%s1io11 of 2-1ppQxi11§.1:."ii1¢mt as per Ex D-I wouid have a1'ise11 omy in a Cifét)1'fiTi_S1;:a'i1.{j(?'_ if the1'e was amendment to c:Ia1.1se3_-~iVv{i}f..eindguoi.

otherwiset. It would be fa1-fetchet,_i fox? theAG€)véra'1i"1'f«gu_;t"~:.3;, turn a1-ound at this p.011-1: t,(5'A~,_('it;':1t:en;('i' t:}1ja}. amenchnem to clause IV did "I-'1,Qi.-..h21ve c:o_1'1cu1§?1'e1'1cte;s of Donor {1} and the i11(3or1_5;0_ra--tiQ2gj vvoi"'-;:»ig1nAé'11,dmam: to Clause IV (1) by amended dyied»-ﬁi'a1:é:£1"~,30.V0lE995 is wiithout:

approval 0'f,.the 5I3 c_)._\r<:-1"1:'1r_r1'L'_:1..1t they have electiieci to act ugjon "t,11ég_V arIi.er1\:1éd_' clause. In this regard. the de(:isi011*QI'"'th£é .Ifi oif1'blé,---.__SL:1pre1'ne Court; in the C3156 of BEEEE5';'1;"IfHU'ii/IA' A:~.n) " ORS vs VELASARI % V" "'s.HAI€KAI2Ap1ARAy9A:§A KA[)AMBOLI'1'I-IAYA AND ORS has laid down the law that. a. person whC5~..21Cc;'ept5s'a benefit; L1.r1der a deed should ssumd by it n ez11d_c21Ii1'1()t. approbate and 1'epr()ba,1':e. The said p1-i1"1C.1"pE.c . i's:._ fcSf.e1t;ed in the case of R.N.GOSAIN vs. YASHPAL J;

IJHIR (199204) SCC 683} UNION OF INDIA VS. KRISHAN LAL ARNEJA AND ORS [AIR 2004 SC 352)

31. Further, the appmva} of {'I"".1C'.C3.f.1.'ii'E1lfIi1'Fﬁ()I1I .. N (',O11{,€1"I1p1a1'.('3d shouid be L.1.11d_ei'sic)('>ci 51:1.' ._'i't--:-:"~e'o_r1-g§::tA perspective since such} ..__reqLiniiTeii1enia""£jie15_ _bee1i_ui incorporated by the Au'fhOI's1"{1h&?111S€€}'{I"t;5:3&iélildE218 such the same cannot; be L:-o£j"sid'ert:;g"} .0"r-if péi1~'i with a staiiuiory l31'0\/ision in1pO.-S_i11'a:'§ 2A1r;v--v.Z13Os'C1-3.'AI'~'ft" hélfl If the entire scheme Ofééheiﬁ/[ji'l1..Si.« is_ 1'¢(?K()1'1é?d,WVthL'? ezpprovai is (:011t:er,1ip1af'edfNS0 1',:i3".1"c1i..'1',:f.i~$f?_: object with which the Trust. (:cmsi.it.Liie.d' 'I101Cdef'E;---::i'i:'e:'i'. A perusai of the deed wouizf ..i11dieé1i;e' théil; in eli its effect. the D()l'1()Il' ('1) who aiéf)' ohe of the auiihors of the Trust': has .21. major 7ro}e t,e~ eveii in the mat'1':eI' re1a_I:in to 2:1r1'1ei'1cimeI'1t:.

"}'he'««.2111i.__efi*'1c!merit' should be e(m(:urred by I..'}o1'1(;)1' {1} anci _'"app1'()ved by the G0vei'rm1'1e11i. If this is kept in View _' ziufiéi' the mauer is examined further. as discussed above, " "i':he D0}'1()I' (1) hi.mse1fsugggesI:ed the amenciment as per i '.J1 ' J-I 1e*.t.'t:e17 dated 10.09.1978 arid t.he c:o1.11'1(:iI_ of i'.l'LlS?,§'.E5S in its me:-ding mrceptecd t:he an'iendme1'11 to both (.':'i'z',1..§.'1'ss_c%f~'.iv\,-' {i} mid. (iv) and was approveci by the G(JVCSI'I'1Iﬁtfviii'i"~ on * 25.09.1979. "I'he1'eaft.er, the SE1pp}t.i:I11€TIE'i.0'1%y' ﬁ_i§1_1€f'ci 0 25.06.1981 was made which i1i1(:.i11cib_A"ci "o1'1_I.00y'--c_§Ia.u-s:_c? "EV«{.i.x'!")--,.. while sub--clause (1) was Vd¢4i"e..if1"ed .";1.t: the-.1ifi~.Sffar1('i<2 of"

Donor ( 1}. T he said sL.:b;c12iL1.s:e'2(1) pro\'ridec:I' for the inclusion of Smt. Miriﬁifr N..a.i**ay21i'1iiv._1;'3y. ":=.L1ct<rc2ssi()n but three years haid V-elapsed' _";u't.e:Ar~..°$1.1Vc:hVcimendnient. was suggested 33%: "i«97'-8?'.,by"ti--1_e'*D_(521o:f {.1} himself but in the meari ,iii1ne.'I,'hi(:.re V'"\'.ra1s.41ﬁ21_1'ii'.';1i--dis(:o1'd beiiweeri Donor (1) and the':sfai<:I% wif(:Aa--1*1'd "(E--i_y?():'(3.e pr()(teeciir1gs was initiaized. which §1";1i'1t',ed iii {$982. H(.'.I'}(,.'€, at that st.z1g<:. tiie 'V'ir1v(:'I'1';sio.ii'i "o~:'."'_ Smt. Min1'1ie Narayzm did not aidse. 1 Donor (3) married the p1ai11i:ii"E in 1984» 211.16' pointed out on beh_a11i'oofi:he plaimiifi', they _"d;Ed,._1':1c)i'"bcg"ei: any iineai cf1e:s<':enda1'1i, even aﬁci" iapse of _ ii'c1i"y€e1'1*s of i'h(;'.i1' 1na1*1"ie1;_gc and as s1.,1ch rho 1'c:so1ved.

""a.pp1'oved and c"i<«3i'e1'1'ec1 E1II1Cl1d11]€l'1t became a. ne(:essii:y i 54 once again 2.1116 the n'1cre cieleli()n of the 1'12«1n1<-2 of S1111. Mir1nie N.e1;ray2'-u'1 would lnlewe acrhieved the purposcj. In this regard, it was discussed in the Ir1crcri_i1t1_g -._"cfl«'«,1'l':e_cl 10.12.1994 of the Council of 'l'rusl:ees e1'niI1ent persons who were adn1iI'"1"i.s;!'e1"ing :.':i"r1:1:o-:t.',()iv1. taking note of the sequer1ce "'ivn(":.l:.{di11gf ._ll<1c «. approval of the Gover11m<-xnt 'lT_C;$"C)lV€Clv. for'in(€l_u:%i()n'ol' the V same. The clause i1n1r;:o.1'po'rpa'1"j(%dV_w(5i:;p}_d inrli(%a1:e'<)nly the deletion of the phrase "a.f'r,«::i'~--.li'i;'?;1_hli:3n_'wlif:3 Smt. M1'nn1'e. Na1"aya1'1." By«.§X'ClLl5§iO]). '£.lV1a('ifN.j_i~']§1vI.'I1':tf1' of Srm. l\/linnie Naraygin Wlh()fjiV&LS:'3.IIGI, 11.l:1_'e wife by then, it was ensL1red that sl1é'\gvc3L:ld' but the wife of Io)o1'1o1' [1] at f1'1af,f;()il1'[ in 1:11:16? wmllci derive such right.. V pli5'f;Z'.V4.:"'-«ff'né§1f-éfore, the (?xplana'{.i()r1 put forth on behalf of "E-.he..__"plaintiff not only more a0(:ep1':abl<-.: on _"1:;re?pr)11de1*2111ceé of probability but would also i1'1cli('1z1i:c:

li'hait"l,h(: approval grambd eaﬂier by the C;«()ver1'1n1e1_'1f: ' "w'ou.ld be sufficient SlI1(3t3 the ame:1_cime111, is the same in i V:

. J' its (:()I11:em and efﬁ-sci. This is so in View 01' l'.hc:*. fz:1('--!___1'1'1a1. the plfoposai in 1978 f(.)1' which app1'()Va1 was g.___§1"'zr1::1'V1"i=af;5ﬁ';,1..T. by the G()ve1'nme1T1t. in 1979 is for prcwiciirlg s'i~:_c}c:£'*;¢;IsjiV(;*3"1A V' the wife of Donor (1) e'1.f£e.1' I11':~';" '}AiE'{%'i;i.meA. \;=.«rI'1 1'(.:p}_1_ wdulci'. indicate that the Gove1':'1me1'1it.__had *()bjc?c§t:i()A11"-- 1"ega1'di1'1g the 1'1atu1*e? of a1m%%i'1'€é%i1r311i I'4'}*12»¥.I. s\f€I"\/' same amend111e11t whhl} that the wife happens to Nodoub': the status of U163;"pk?ii:I'iiﬁ:._21S{éiiﬁi Donor (1) was also the issue in that plaintiff. '}"he lttarned AdVO('.E1V£"C sublnitted that the said issue not' p1feSséd. such tihem no dispute as to tfiaj. theqHi§iair1t.ii}'" is the wife of DOIIOI' (.1). cf)'i'.V*-.v.'}1(~2 View that: H16 (':1a1.1s<? IV {i} and IV (iv) "2:t1I1c?_:T'1c1s3€i and availetble in the dO(i:l,1lI1€1'H:i-3 dated u I":'=)Ei-$1 and 30.01.1995 are t:.he prev'z;1le22m' (_T1'<1l,E.S€S _' I"~'313'iZif1gi,() su<:<:esssi01'1 and 1'10mi:na1:i01'1.

i, in 5!) ANALYSIS OF THE CONTENT IN THE CLAUSE IV[i[:

33. Thus, 11avi1'1g noticed the ab<J\€e' c1is(3"t:zésee_"{i eireumst'ar1ees arld h2avi1"1g; <::o111<j::-"i',b"t.«he "..C.()1;.1.r_.',1zus_ir>V11-tt1éi"t« clause IV[i} as per the deed the relevant, eiause in c)pe'1<..gi't.it011 a:'1=rlV 'ﬁ3_i"_tI'1e.r havi1"1g' concluded that the é§tectt.ed to exercise their right clause cannot, IV (i) of the deed datett "exercise would be to uI1de13ét,211adt"this ptn3.41"pQ1"1'.~..<_')i" the amended eiause W (i) and the i";at'u_re _ 't1'2.Q'i1--1,,ii'1;1t:ion/s1.1eeessic_)1'1 that.

(?0l'1t.(3IT11;)'lVVEl~'{}'€'C1Silglfjev'JE.}'l'"i31Z"'_T';\/'(")1.1}.Cl be 1*eIevant. in the Iig_1'1t, of the gptjvcrer av2é;'i]e:bIe the If)on01' (1) undel" ciause IV [iv] ' "-,t.0 -"~nEn':1'i.:1ate in the manner stated therein for that 'pL1:jpc):;e'si.aVc§e ._b0t11 the plaintiff and defe1'3(ian.'t.s reiied A"'(1n'-E;Vd0'<::i1_mc:i§'t'V'{Jf appointment. dated 16.01. .1995 (Ex. P- 10}.__anc1,.1:3j',.-0j8.1.995 (Ex. I)~}) respectively anti in the sé, #-

57 absence ofw1'iich l']2:11.LiI"<.11 succ:essio1'1 wili in any ewmi. take place.

34. The leamed Acixrocairs. G(:'.I1(','.1-ﬁglii conteiideci that the 21ppOI'I'11".lT"1E'.I1i-"ITI£iC1A€ iiriciei"-ciieziisttw EVA

(iv) would not extend beyond 1',f1».:t'?«V1if§i{i'}'n€'>.t')i: thcs. (1) nor does ii: provide for i..n 21.(jijti_;ii'oi'o11"V 'to the {Donor [1] and as s11(j?i,ii: is oiiiyi.:(}e1'Cgai:ioi1--of ihe power of the Donor [1] to be eXe1*ciseti:'vdL;i"ii1'i;gV.his life time: and as such in theoappo'ivii_i.--:11_eI§t. uiicler Ex. P 10 caiiriogi €Xt.EEi'}Ci ]:)ey9Voi1d"t.1<i_é lifetime of BS. Nz11'ayai'1. This contentioun"would';i§i5a(i'ii1idi.(':a't.e i,h2'1t. the right claimed by the ,.€:{€:r1<:1ei'11t;s 'iifidér Ex..D-1 is not in i.he nattire of Edi' iiiio I.)o1ioi9' (I) by way of der1ege1ii()'2'} but by A'--.Ei()1iDif1¢1fi().ii;" .j:rpp()i11i'n1e11f to take c'~:ff(-?(?'I1 ai"i:er his (ieatih. L In "iahe V__}is;;hi:}' of S1l(§l'1 c:o11tc1'1tio1'1, ii' is c1e2.11' Eiiiai. righ1.. '"*« 'v..»fo;u1d 'a;fise only purstiaiii. to the E1H1€I'](§II1€?'l'HiI deﬁed ii . 30;'C~1'.}995. However the 1€'c1I'I'E€Cl S('.'1'}iO]' counsel for the "-~pi.:ai1"it.i_£'f' ('.?()1'}'i'.€'I'}C1(;'.(3i tiiiai the dC)(".1,2I'I1€I'1t EZx.P--l() will i.

51% rem.=.1i1'1 in f<)r('1e 11111 the life tirne (.)f1:1T1e .'--:1p_p(I)iI'11'E'.t':'. s11'1(:(:* the appointment. is "for 1.110 life time of s1.1('t11 mem.be1""

and relied on 11118 Law 1..€"':.Xi(T(T)1'1 1:0 inclictrate the p1.z.1_'p0__rt. of the use of Eihﬁ'. word "s11ch". On this; eisp-'::'Cr--:'*t.11e2 ctontentioll of the 1ea1'1'1e(71 Advocate Ge11e1*21'iF._éip.peeii"S1 V' be more elppropriate and ¢':'l(3(:7-"C";"4pMt1',*'I'b«1i",.'-.' .;T1'1éi1i because, as already l'101'.iCCd, t:1'1C.__ (:)'r1gir1a1'v_T1f1'L:s't. dated 02.12.1957 Co1'1i.ai11ec1=...,3§;~;,1y c_;1a11_:§t:._1V a°{.:i]1H 1111 its original form and c:1a1.:'S'<3_ IV {iv} W-:1;:'.=.- V1101. in eXisi.é1'1<:t:. In the resolution of 12.10.'1~1A97'8';§1£x.:.1%5?é3jijb_;i1;11er1dmeI1t: to c1aL1se,#1V Ii}.j5.s;I1d71:.4i1:§.i'o{1uctt.i<)11 of c1ause EV [iv] was res01V(*:C1t€;_be rriafiéz b.L.l1'I"-.W!1V1E11i was i1'1c()1*p()1'211:.ec1 by way of Su}:3p1€¥11I11"C7I']1iE1lf):('v._(1éL€§1:'1V'~~C1VEiI.(3C1 25.06.1981 {Ex..Pm7] was 0n.iy.}g:1ause I\/.111'-\z]va11c} not the anlenchnem. to dause IV {ii"whi<:11'A.i:a_done only by the-: amendment. cioed dat:€:d {}.§x."P~8}. A1: this stage, what: can11oi: be lost. sigl";-t._ o{_>i':3.iis1i1a1t: the (iemi 01' app()1'1'1t:mem" [E1x.P~ 10] Wda1;ed "if§3;O1.1995 which is prior to the ame.=.r1dme1'1I:

~11_"c'1.'«A1V1:;e"c1"~«.30.01.1995. Hc)weve1' the aspect $113.1 may also 1 arise for c0nside1'ai;ion if Ex.DA1_ is held to be invalid and in that coilixext. W-'hCt1'"1CI' the r.1omiI1ati01"1 n121de3;:mcie1' EX.P-10 could be coilsidereci as a HOITIii'iEi*?',it)1'?:'W. in furt.he1'ance of amended criause IV (1) since it,7p_i'()x,fid€§5 ibrét ' nomination of. a family men1be1*"7a'iid. tin t;11.21:t am_i'1'1'4Léxt"« 1 whether it can be recikolleci iffy:'7h01diIi.§..":t.:':é1t"Vt'i'ir3'V'=. amendment. dated 30.0i.I995..:{V{)L11d the date of the 0i'igii'1a1 I2. as has been held by the trial Coutrt._. i

35. H0*.i}'evve19v§.4 bei't)2:§: 21dvert,ing to those aspects of the II1e1tt1e1*."(:(msidéVi=ir1g-.i__tl"i£é" submission of t:h<: ]e=.arned Advoﬁtafa (E5111:/t1A'21i' ."'t.h..?::t the txrial Court, had failcrci to '"c:<1:1tieI1ti'%itc§Vh'on the reai qut-rstion and p1'0ceedec1 at. a c()nside1fat:i0n. .A(:c()rciing,j_{ to him. the ptirpmrt:,._:5)i'~3:h<i: successicm COI1tCIIip1E1i1€:?(i 1mde1* the vérjtgitilal 'c:'l.a.u'sc.- IV {i} or amerided W (i) W'()1.1id be the 11-7:211 _' h._is'::;i.'1'c:'*'"2111c1 only t.hereai't.er, the ('r0rrec:t:1'1ess of the:

--. I'10i11ii'l£1i'i()I1 as made would arise. A(>(:()rdiI':g to him. tile L (10 said clause e1't_her in its ()1'ig;i1'1al fo_1*_1n or its amended form itself would mciicate. the z'igl3i, of the G0vernn'1em:. In that sit.na1t_ic)11. in my view, the 1*e--e1pp1'eciaIion .v§'_>"§..T_1'*l1e. oral evidence would a.rise only if the n('):frii11;11.it2n*A ' made under Ex. P~»l0 or Ex.I)w1.;bee()1ne%s 1've'l'£:;~€Ia:'i'i clearly understanding the purpclrj.

stands after amendment it V'h_as.V_a'1rea,dy"' been' concluded above that me a111e'I';de:l u(::~le_mse E's"wh:1t. would be relevant. The saiti.e_"::le1n5s;e _n"ef'»d<3ub1. 11.2155 been extracted Elbqw'-:,_ Hé)w(:ver, -sine;-?_ said clause has been cllisseﬁ%f,e?i.,by :":l1e.'le«::1_'.1*11ecl. Adv<)eat:e General and the learned 'SVe1'1ic)_r'C(5'uj11se€l._jii'{two di.fferent forms, for b(i'.l.tCI' L111dfiZi'E3l.;':1I1(ii.VIl},g'_'.".Vif:Wf}L1ld be appropriatte to E-3XT.1'E1(',t it lenee the cost c)f1'epetiti011 and notice the clause ver:1'*a§V:*e:{y..--£111d then n0ti<:e the dissecéfecl versi()11s p1*c)j'e.2<>t',etl' each side.

*'v.\.{i). The Maliagemeni of iihe TI'1.i£-51, sslnall vesl:

."i_.n the eolmeil of 'l.'rusi.ees (:0ns1'sii11g 01' five members. Sri. $3.8. §\la.1'aVan. 'Donor' hereby l (1! during his lifetime shall be 21 member and ihereaﬁtei" the successive se:':i0I' rnosi lineal descendeni of the said Donor {1} OR 21 member (?.j1"""*-- the famiiv nominaieci by the Donor {.1} OR wife shall be one such Trustee and shall '7' powers and rights of Donor {1} _ presents. If ihis mode of st.1(:(?ess'1'(:n_ ii1iIs;.« powers exercisable by the {):'@i10:§f_Ai["fEV) 1:l'i1d't'..lf': terms of this deed i.T'iCti..gdi11gi'._'i.ﬁE' V ;3g.;iX}'e.fij:e=V__pf aPPOintme11i of t1'usi.eesu"t:'i.iider i,1'iiS._Cie:ef:E Vest with the G0w':?-:1i1:11e11..i.''OI'--.K;3riisiaka. ' {Em phasisisixpp«iAi.e"c}}[_' V __ The cf5£':}t'e>é1i't;i()i1s poi:-1tv"is about 1.11e1.de17sia.ndi11g the ri*Vd1?;f1er_{)5'=.1f10II1"ii1béifi()1'1 and succession, more partieL11ai"i'5: with ':fegg~:3.1"Li...'i() n0minat.i0n of farnily member 0r..'stac:{:ess.ei0n of which is the issue since ii: is not in other modes fail, the Govemment will be.__e11t,it}.eC£' exercise the power of DOI'iOl' (1) to a_pp(.)i..1'1t trustees} The learned Ad\:r_)(:at.e General C()1'1i'ends that 1,,.V.A'I.'h,ej'At:hird aitemative in the second part. of clause {V £1') V Qinly provides for n0r:1i1'1e1ti0r1 of 22: family member by the (:3 wife of Donor {1} and 1101: 1110 e1'1T.ii'1€111e1'1i. of t'l1(* wife herself to s11(:ceed. '_I'1'1<'-.=. Eea1'1'1ed smlior C(.)L11'1SCE on the other hand c01'1ter1ds i;11a.t it provides for the '#1175: to succeed and only if melt does not }1a«;~;*p_té«rji__'r' '.?i:.1'i'{:.« Government can exercise the power. whjc}' 1'~~..i.s --Ij}1e_ E:-Lsi'. altemative. F or betiiier 1111dersf.:;ar1d1;1g§ ﬂ_1e§ (':o_r1{--:.c::zf1f:Spf clause IV [1] is put in t11¢'3 (;1i:::_:'-:.ec3te3C'.._form 3.as"*7:;:.r1dm's§ic)(5d and put forth by either o£""%'L'éai_i€: '\'z:uh_iEjh as follows;

According' to Gerleral, it shoulci... be 1*<'::».1(t1 ';-a}:1'2..cAi ' (:§)41"rs;jt::r'1_1(eci as hereunder:

(a) N i«i1.1'21jJa1A1'._ ?"£7}1OI'_1()1' [1] »« 21ﬁ,e1' his Iiftfiililt?

V-':,.j[b} ISmQcerssrrvéé'"s'éi1i01' most Ii11ea1 ciesc:end;-11'1t of m V' T' OR of the fanlfly n011'1inz11,eci by [')01r10r {1} OR A member of the E'211'11i1y n.01?r1iI1a1cci by the xi.-ﬁe OJ"

I)0I"1<)r [ 1} {0} "H16 G0verr1me1'1t, of Kam.a1,akz.1 é, A(?(:o1"dii1g it) the learned Senior C()1,il'1S€l for plaintiff it should be _1*ea.d and c0nsI:r1,ie<:i as hcrreunder; (21) $3.8. Nai"21_va1'1 ~ Donor (1) -- 21fte1' his 11Af€':"€'1"i"'1}'f.',>?VV'~ . A'

(b) Successive senior most Eiiieai Donor {1} i T' b OR _ . ._ A member of the i'a11:-'iiy«. .1} ()l"1'1i"Y'1'E1b€:'.C} V by :,')"(iw1:'1'()~}T, . {Hi I5 V Wife of Donor {V-1.) {C} The Government, 37'. In (2ri:Ier5';jf'()-.'_c:c)fne {Q a.._c<3jnctiL1sioz'1 to which of the pi"(:s:b}3osiii0ifi_..\A(Q'"aidube @116 coi'i'ecf position, the same is to be 'a1iei1ys€d_." that late B.S. Nzirayan did not lgeive behi-z1d"hi1in' any lineal descendant: is not in s Vciisvpiiie such Thai: option ruled (mi. The next Gpt'ii')_1'1'AiS' ijhgé. 3'i."('>r1iinati€Jn of a. family membei' 1:0 be made _ by the I_')=~..dr.1(>1':[ 1). In tliat regard. the wife being 2: i'amiljz ifrivetaibc:-i*"Caii be nomiiiaijed if it: is ci€.)n<:? in the proper .j_.r1'ia:'1"r1'é1" and in this ifeg;ai'd iiht': noniinai:i()1i dated i'6;Ol_.}995 [Ex.P~10] is also relied on. But as alreeidy (34 noticed above the oonsidei'at',.ion of the va1id.it'y of that document. and the relevaiicte. of the same wo1,1}c1___21rise only if need be for that; purpose. H€11C€,'. the i:";ii'13s_$i"--t.2i§n'i aspect. is the proper undersi:and.ing c)!i "i,heT'"i']"1ii;(i:M' alternative in the second part: Of-<'i."fIC~~(I'1E1{'3iSt?v'iﬁ':Q'lléS§,.i';)Ii';..

Firstly. it czmnoi be in doubt aihziig z'{h€f 'C'.,1f1'i.lVSé? existed after amerzdment \No_;ji~d hai/<32 t'o._it5<~'_: E:oﬁSt,i'11ed V even though at tho""21m'o11dmeni:

proposed was slightly »_'1'he 1'e1eva1'1t alizernatives would. _reL:1d of the fa.m.i1y r1omin;ai:ed'b5¥j_.t:he"?,Do1jor (1) OR his wife shall. be one such TrL.isteg3",' .i9éfi¢1"*<:f1(:o to e.1'1gi1'sh grarnmar by Wrer_i'aI}.d Mart:it1'wiI1'.ir1dic:ai,e iihat. 'OR' is 2.1 d.isjL.in(:tive 'orV aiite1'iiat'i"ire_'co--o1'dinatiI1g cor1junCi;i()r1 wh.i(:h express a i'(fhoii_c{:% 'i3é"i.1ggre.:§{I'1»*'txvo alt.erI1at_ives. Hence, if it plainly rea(:'i---- by._"L1si"f1g the con_}u1'1(*.i'ion the SL1(3(',E3SSiOI1 of '\\/.ifs:;>.__ .152: Ciear 8_lf.€1'.l'13..1'.i\-'€', to ariy ()I",h€i1' relaiiive if not"

zipjjoiilted by the Donor (1) hiniseii'. if it is to be u '"1'i11cie:rsi',o(>(] in the n1e1r.im'--:r put. forth by the leamod Advocate General. then t1'1ere should have been use of conju11ct.ions in pairs i.e.. 'either' and 'of sl'1()u1d_have been used in the same sei'":t.en(:e.. In S1.1(?h a1te1*n.21t.iVe would have been provided '(.11171S,.""2-£':i 11ieezi'1b{§=.1"--e ' of the family nominateci either i)}I,t;i<i:;'..If)o1i'ior At least in the absence of the (5'OI1kj:?.jfit3f1i(§iE_';E:j1}i'}.t?i;\,;../jté'V. place should have been taken.V_V'E)*y_ a (:(j'1n_n13, s.efi'iiVt§E)i()i'1 or ' colon after the word, .'11()min*ate'd'V"-»_.appe'3.1*ii'iggV in the sentence.

The1'[email protected]';--_."1y view, the correct: marmer-of t1Iide1'st.a11di11g '1't.,_i".<_,-.[thé1"i-;.,_i§"i'1o member of tliie family is 1'1()ininated by-.th'e"Do'nor (1) indicating so as to who iivshoiiid him as Donor (.1) after his deatli, it wouidyxl:3~eThis.t}i;"it)a11 cilescenclarit and if he has not left behihci .21'1"1yv"';1iI1ea3 deSce1'1d£mt, the wife of Donor (1) .wot:l__d siieceeci him 21 trustee with ail the powers of _' 1~_U&)I"'3'("J1': (1). On the other hand, if the (tonst;rueti(_)r3 as propotlrided by the 1e..21med Advocate General} is at 60 accepted in the fact s.ituat1'on notwitl'1sta11<:ii1'1g the grammatical connotation. at the otltset. it would lead to an anomalous situation in as much as that even' the wife is not treated as Donor {1} on the V' husband who was Donor {1} she" woL1fd bcéAl'bes't.<)weE2t, with larger power than that. 1'--zornir1a'te the (1). As such the intention (tanhot, be that; lotVhe1"wise without even havir1g ar1yt.11i1:;g"t:or_:'do""wit,h tl11"e"'{'i'L1st'..

would be granted such (wide'lpowei';.AA_whi_eh cannot be countenanced,"t,h'a-t too if thel«hllither:fe0nt.er1t.ion of the learnegil Advooatle'"i,Gene.ral that the intention of the Donor (ilwas t.hat-the' '{}_ove1*r1mer1t should succeed and not hi-swife is to be aecepted. No doubt. it is also on behalf of the defendant. that 'su'c1'I_l1'lpvrov.ivsioh.--vis made since the earlier intention was that'-.Smt.§ -Mliraraie l\larayan would succeed and as such '1*efr3renee to wife therein is to her. Even that does not :#:1.ppea1* to be probable for the reason that even in such ' "'ever1t she would have aut.()rna1.iea1ly been Donor (1) in J;

(3:

her own capacity by suceessicm the first. op':.ior_1_ and the second (ro11t.i11gem:y itself would not _}1_2:1Ve' effect and there would not have been r2-.j_e Vn.r.-rer-:3 V' providing power in the manner:'s'iigg«ested._.. _AFi.1_rt:}1e:*. if such construction is aeeep1,ed itV'wot_1V1d oriiy t11e:;11::-;.'{'t3é1'ii~_ even though the wife cannot.o:.v'f':e1'seif'be'orbs: (I), V she would have the .rj':is.e1'et_i'o'I'i'sii;g:1:VT '(:g)z1teoiyVtjooettidc: as to who should be from among the family have been the i_nte1'1t.io11_ of clause IV (1) is Clear that not 11on1in;'»n;ed by the Donor Donor (1) is to SL.1('.'.(.',€E'.d as t1"usi.'evexwit.11V powers of {Donor (1}.

1% m'\§§.L§s1s OTHER ALTERNATE ASPECTS:

'-- A ' *--.39.V ' d;oi1bt., who elise were the farhiiy members at that pointvwould have been a question for COIlSid('31'E}.Tli()I1 (A)ril'y.o if iilaai: situation had arisen. but existt-:n(:e or n()n~ e;sc.iste11(:e of any (;)£:her family member ('..'f;LI'}.I'IO1. be 'clue i ()8 basis for understanding the pm'po1't: of the clause, The mother of Donor (1), Smt. Iaxmamma, who is also one of the authors of the trilsi was also living as-3-f't:2--a_"'*< .t'..I'1.e relevant date. in any event. if such d--ieL:rei;iVori"i V' appointing a trustee. who wou1d~eXe.i'.eise ['.1"_].(':"'A'}'3f'4)"*.='£«-'V(')1'-.'3%'.~ o'i'7.& Donor (1) was bestowed on the wife the Construction placed by the..(;lefehdai'ii;g then they cannot be heard t,oi'{i(.:'_ri._tehti.that the fjonor [1] had the iritention that the only should succeed for b.et'ter"_'-adiériiriiéfratioﬁ..,Vitifis clear that the sueceséiori i'.e]*,,eXo1'(:ise'~of power by the Government provided' was orIEy*«.if'v«alii~.,4o.i'.her modes failed and not otherwise:°..Iri that, ct9._11"i;e§<.:i'i'. also. if the said {'.§Of1Tt'.1'1t.i(')1'] of the d:t3f{?}:1daI]1.E3 _is'exa:'nineC1 further, even in that event, «.t,hev-'.phov.qfer of the 'Wii"e'Vi:() norninaiie a family member as 'c:o.r1'te11e1ed the defeiidants or the suceessiori by the wif*"he1'seifjeoi,:1d have been inteivened by the Donor (1.) hyhimseif 'Why riominating any other famiiy member. In "..ji't.hi;é'1:§;ga'i'd even if the o()mination dat:ee:i 16.01.1995 [Ex 3;

nil (+2 P-10) is not considered as one si.ie.h nomiiiation for other reasons. i'1i1(')L£gh the wife nominated the1'ein__ is a family member, and on the (ﬁber hand if the I'1OI'1l'iI1i€tT:iOi'1 (:i'c1t.ed 13.08.1995 (Ex. 13-1] is accepted on ' as 21 genuine doeurnent xvi1:hoL2.i_' e<:)i1sid't:fi:ig._'_the_ question of proof of the same, stillfit"ea1ii<ioi--. situation. 'I'1"1e n0minat.ior.1. to matie__ bye'tl'1:eV°E)4oi"11)i' (1) t' can be only that of a.f211ni1y'**merrii3er a1'id"--thz-it. power cannot be used to nomi;1at.e'jthe'-(}oVe1*11men1':. The Government has' the Iijight: _i3111yA"t.o: V.eVx'e1'ieise the power of E1ppOil?fJUI]g"i}?Vt}.vtI"t:ISi1,C¢Er~.i_.E1S the last a,1t,e1fnat.ive and ii' that is i'11ter1fL1pte'c1..:i:>yV'agiy "one of the other modes, the Govern.rrA1e11t."woulci 1i1i.?'iV€'. no right, except the right to be 'V'exe':'eise}5i i"n__ the sit.L1at.io11 explained in para IV [15] i'i"e1'3ti1i .l(d()w11.

One more aspect of the mat.t.er th.e1t., the "C}'oVei<'I1ment' themselves coritend that the clocument 13.08.1995 (Ex If)~l) exeeut,ect in. View of the t yr 71 eomf"er1'ed by the amended clatlse IV {iv} as of 1981. Any action purported to have been taken by him under the said clause IV (iv) to appoint 21 successor trust:ee is il1e1*e:'f"<fi_re:-ft"

ultravires the powers of the donor :"

illegal and invalid"

Though such cronteiition is put i7'orih"with»re1"erei'i(fe.._i.i*i;::* position as in 198}, the p'1:if'po_1't of'p()we1- *;ir'1der...g:l:;iL1se --. L IV {iv} would remain sarr1__e__ §f:is__(1:o_nt:eride.d_ byfthem in so far as I1ominati19ig'i aiijg i'ot:he'rrdV"i person since the iiominatioii of gt"'familywrheriibeifis pi-osjided in clause IV

(i) itseif, Qf--A(:ot'i'1.jgr:_ '4§A'lft.€'!T.V§l13:},GI1dI"I1€I1{.. Thus the power of nor11i1'1at.ioI1/£1ppoititoiz:.--eii--:o under clause IV (iv) (':'c;11'mot be COl"iTC_§'1id€d to V"i_3eVdifie1'ent to their benefit while denying _s211VrA1»t->_be.ii*ie_fit to the plaintiff if the position of clause :'V"{--i}' w"a:%"_v~-<sai§rie on Such day. 'i'herefore 'even on that co'uf1t. the 'righ_t of the Goverrimerat carm_ot be considered on Ex DJ. Sim_i.1ar would be the case of the plaintiff and such the decisive fatztor is the right Corleluded to exist under clause IV (i) after amendment.

at 4}. In the above baekdzrop the validity' of the documents dated 15.01.1995 (Ex mo) and 13._os;.1:e95 (Ex Dwi) including the proof of the do(:1,t133Ie'i1't"V.'t1--atetd_V"I. 13.08. 1995 would loose its ;"e1eva_;1(:e. In.V*i'e'v»t:o;fth e" faczt. t.hat clause IV (1) after amendment ir1"a.t"1y event" ;a~1>m;i';%s; for nominat.ioI1 of a far1'1ily"1ﬁ'e.mbei';- t1'1e_1j:)i11«ir1;;ttio'i1 of * the Government is not; e11visag.e:o}.as..per t,he.t,e1f;:is of the Trust deed. In the p'fe'~am'e_nVehi1e'i"It.V:t pI"0\7iSi0I1 also the nomination o1'4_'ap_poi1:1t.Vtﬁeét gehvisageci except for sL1¢V§ctess'ior1',.v Ei«ie:I;.4i'f«»..E3x.I)~1 is to be construed as 2.1 WILL, t.1'1e beqticzeitld' 'eéi11.1_it3t""'be eont1'ary to the provision in the deec.1.v-.I1*1Vfa<:t. as noticed above. the Ieetmed 'V'AdVor:21i'.ef Ge1_1e1"aI himself vehemently co1'1t:er1de(i that is not 21 WILL but 21 deed of e1ppoiI1t..:ﬁ(%;1<'£f' as comempiated tmcier clause IV (iv) for I11ﬂ(?.pL1f;)OS€ of 11OI1"liI1.':1iii()I'1 provided under clause IV (i). I Sirieté I have already c()n(:1ud:'~3cl that the :.-1n*1e.r1ded clause I I "IV {i} would hoicl the field and the wife wouId herseif I p-

succeed, even under natural s_si.1eeessi()n the right Ci€__l_11 be 'c1seei'tained without. even adverti.1'1g to the 1'igI1t.«j(":i:e:::_t.ec1 under the document. dated 16.01.1995 in such ciretinistanee, the e()I1tent:i'on. as5_'t;o V\,Viieie':.hVei'._ftiié, appointment under the [EXP-10) is for the life time I.LV)"ovn.or._[iv_) 't3--;f"'b'ey5m-id "

the iifetime also wo11Id*1oose'.Ai't"s 'Ft§}f2\f¥}11()€. 9

42. It had placed much dated 16.01.1995 {Ex.P1;'9}' in that regard was also '"plaii1t,iff. In that view. the questioii wotlld "oe" sis' to whether the same would make it'a11y"difte'1'ei*1ee to the result of the suit. since I have held tilde:'Ss§iid:'d.c3<tument would loose its relevance. It t:1*L1e-.t.h.a'ti the first prineipie in .21 civil suit: that. the 'plE?.'1_.F]tiff"\/V'(_)11I(Zi stleceed or fail based on the ease piezided é2.11d'p1'oved. However, in the instzmt. case, it is seen that 9 "'"tjhe plaintiff has not abandoned the riglit: of nat,ui~z11 at RI 74 SL1CC€SSiOI1 even thc)"ug}'1 11511211199 is piaced on the documerit. in que:Sti0r1. Both in thﬁg piaint. and in___t.he evidence as PW.1. by way of affidavit. it has bec:'it1»'s1':'};xi:éc} as follows:

"Sri B.S.Naraya11 died 7__ii'iiteéi§i'.:r,1i'e_. 23.08. 1995 at Bzingzlioﬁa, ';]«._E"¥£-1.'»-"iI"it§:;;- mother. Srnil.LaXI11a1]1I?{1€1uuR.}fid I'I"1yS€V§'if."riS~ .19-ii:-;ﬂ};')r1i$z iegai heirs. He' plid '.i"i"(')"'£.'A':h'&1'ir"€..aI1}; (.:'i'ii1£ii'0I1. C0nseqL1er1i.1y Lzpdi: idheégiiil uci'i7V:S'.fi:T3.S.Naray2m. since he did I1OE.'1T].53\:/.€:'~.,aI'iy iinéialiVC'i?5:S(iéfI1d21I1E.S. I to be;ihi¥ .Vf.i"'1',_1':$__T£€:'€'¢ ('ii tiie trust. Thai apz11'£..

beca111e;eni'; "Td as 3, n'~1:a1t.i;ef"Q_i'-- .c_c)Lifi*se aiici ri.ghi'... by \(i!.'fiLV£V€:'5{T)f,_th€ cir;é'd__d:1i.{:d 16.01.1995 ex'e<?z.ited Sr! B.S,N'{ii';1§}§£'Jj}1'"2Ep~p()i11'i.irig me as the donor i.rusiCe of iihtj becanie the donor i.1'L1ST€iC oi' i.h'<: 'EILISE validly ttominued as such."

Henc.§§V&Ven though right was ciaimed under the :'3~a.idi'do(:aijiir1€'£1Vi;'. evea:1 if that is not (:o'nside.red or even if it i'éii3ze."'thé "n.atL11'a! right canrioi: be derzied. Seconcily in » iC|je'..instant. case the defendants had also piaceci rc=:1ia1'1ce Q11 a document. which is also not I'C1€Vaﬂf',. 'I."he :'~:vicie1'1ce3 is an 75 tendered ihrougli I)W.1 to 5 is only with regarcl to production of documents and heeilth Condition of Donor [1] so as to establish 1211211. document: and iliexten_i:s«.._i'i--Q evidence to deny the Iiat.ura_l. riglii: by * Above all, since the main issue in~i;he,su.i1. i*:%Vi'::iifii1gj'«V1(§._V V the irusteeship of a public i',rL1si'L {bed"sam'e_Ak:.g1i'ii1(3f'~lr;c§~. considered as a purely --.a'd&.[ers21Vria]' .VVlii.igé1;fi51'"i as ultimately the pI'OVlSi.£1l1 in,V-'i;l}eL_"-tiﬁst deed to be interpreted _Ii1OI'€ partie'Li_1e_a1'ly..i?J1*1ei}"the'defendarits by doeument cEa_t;e::lL V' 07.11.1995 and iriileriered with such right (:laimedA'b_y" the..V_pl-éiinfi£Ti_:"'«".111 £11211' view. even if the Cliseussien is on {lie aspect of the relevant clause in the lt'i'1is't the right claimed undei" EIX.I?'10. i:~h.e«.'_uiiiimmve J§t,°.S--ult based on the answers in the points raised ikigr'e.(=;'i1side1~ai.i0i'1 in this appeal is wliai. matI,ers in. so i'211*'as determining the right: of the parties. cl.

76 CONCLUSION:

48. In Vi€\V of the above discttiseion, p(')E_i:11._"£§(:t_1 raised herein is ariswered in the affE1*n1e1t4ive.,.--{_ Pt1"1*ésit:i2ii'i'itt._ A .

thereto. the eonstrtietioii placed _Qn_ C121:-1é.s'e"'iV_'[§.) "'w()1ti1c3V indicate that the n0miI121t'i01'1/ap}5c)i1'1:_rneVm'7"

document dated 13.08.1995_{Ex.I)1A}"ie * it on the face of it. Hence_...p§j'ir1t."-._VN0.2i"is_ariswered aee01'dingly. and point' No.8 in Therefore.

when the G0VerVri;'r1er1§t,'VV'i'S"1j_et:"'eiititlec£i tr) exercise the power of 1.] t.1justees either having such. right byvmy S-1,1.(':wcessio11 or urlder the document. dated order bearing' NOED 108 T EC 9} cia.teei passed by the first defeiidam

1. 1995 addressed by the third defei1daht'f'~«.a;re:'wit:h()ut e1uth()r1't;y and as such are not _ s11stI2eina._ble;"" The Point No.5 is, therefore held in the ,1ieg§.:1_trive'."' C0nsseq'ueI1t on the answer to the said points thtéimanner stated above, the point No.4 is ar1s:-;w'ered '' it i"1'1"t}'1e affi1'me1t:ive. Since the S€(3()1'1d part, 01' p(,>ir1t. No.3 is it 77 also held in the neg;aI'ive._ eve1'1 if the oral evidencra terzderod through DW .1 to 5 on b(-3h'c1lf()f {I516 d_efer1dants is analysed and even if it is cStab}i.s}1ed that the I)_o11or (1) was memally alert", 1:1'1at: does not take 1.1163 (:2'1.ss'e_i;'i'1c defendant. any furthe1' and as s1.1ch, in _»;"ii-:x\:*._i)i':" ' answer to the points raised in .t.he..mam1e f'~:§r.3n€:,._1.hé;, point No.6 will not arise for (:o'i'1si:ciéf"'at.ion_," --. .I~'L11'fTf:§:1*','V. since the decisions cited by br_)_fh.'%I'.he Vvjs''vWi'tH''1*e:gard '' to Validity or otl-i=.e1'vvis;:;"' -.'VL_i:1(t'}~1/gdiiag'"vtsuspicious circumstances relatillg t;he_ f(j}.()CL;1.rI1em dated 13.08.:_1995_ same need not be Emalysed since the..V_do(tL1m:ei*1!:A"itgsolftioes not (:1'ea1;(3 any rigglrato already dis(:us-sod' ;é1bo've_ w!:1'v1wé Eight. of the above. a, pc=tr1.1sa.I of the _ _iL1dg_3me1*--it. offhe. trial Court. which im131,1gr'1ecl in thgis

-opptzal \X»'*oL11d no doubt indicate that in ViC'W of the rival (§oI'1té:11',io1'1s, wen? also lnelised 1'€Ie1.tii1'1g to the 1"igh£;

"of the plaimiiff undczr t'h<: do(:_un'1(-ant: dame! 16.01.1995 sﬁ 7:4 and the trial Court has held the right of the plai1'1ti'ff u1"1de1' the said d0eurI1e11t also by holding the __i_ssL1e lelating to the same in the affi1"mal.ive. T1'1()L1_g}'l:xi"'}_tE1.1i.""i.S the position. the trial Court has a1s<:14'""l':e.id'e-ht V' amendmerlt to the trust deed 'v211icfu. _It'etm¢»::1s£;t discussed this aspect of the matter ir';._}§a.ra. 142 'f~>..1,.,1p1'"e.::_."'~..Ii1'._ that background, even teh'0_ttg_;I1 t:he.. . the 'V d0CL1n1ent. dated 16:;O_'1.19»9E5 ".ne.I'R§{";'P;10} "is as unnecessary to be deciel-ed byithigsi: the u1t.imat:e the p£_a1ir1ti_ff"77!';--e1ng_ e--r1f.it_1ed_ to exercise the power of Donor {'1..)_ his to.1_1e'-fA'ezI}i.{~__{lite same in so far as the '('r€)l'1(:::i1.-[V|FEi_'C)1'1- I..I1 'a1"1y event, the eamse of act:i0n for the Til}:-rie\2xr the order dated 7.1 1.1995 and the L"e.<)n?_niu':'1:i£:;jti~i§n"d21t:ed 08.1 1.1995 which was an aﬂtempt. to denyv--..'t'.he 'tiglat ()ft,I'1e pI_aint.iff arlci to interfe1'e wit:h her 7" the powers of Ij)ot1or {.1} cm SE,1(I(',f:C?C1i.I'1§._f§ as 21 f.rList'ee. In that regartl the point No.5 raised in this x '"a"ppea} has been heid in the r1egative. In that. view, the i declaration made and i}'1juI'1C.ti01'1 grarﬁecl by £1110 trial Court. being the ult:i11'1at,e. mlief is in (:(mS01'1an('te \'\f'l'4*'(,l"}':V:'.hVf;'?~.. findings reticlcred he1*ci1'1. Hemte me j1.:dgr:'i--er1if decree does not call for lI'1J(.CI'fC'I'Cl'l(.':"€:' .Tl1eJ lp()if1't..fN(i';7:' is therefore held in the af"fi.rn1a'c.ive.

45. Before part.i11-gt'. it l.5""1ll}a_§:elé,'3a'rylit)'-rarutlitrc the repeated submission of: General that the trust owning valuable in a maxmer SO as to are the general public. that, the G0\.rer11mem'.

s}10ulu'»take 'l(>ve1"'»tih21l.- 1*ésp0r1sibi1_ity is the ccslltc-:é1'1t.i0n. in V:l'\'ﬁ3l\'3.f.l'li~l.i'_ is very p're1n21ture at this st.agE: to assume tihaﬁ one ()ftl1E3 tnlstees-3 and the others n0119i'iI1a£__,'é'ci-.l:jy her would not manage it in 2,1 1na1'1ner so a.£=;1_'(3 Salve public imie1'€si1. Yet. it 1'1et(:essa.ry to faér1.ti0n, though the legal right: is held in fav0Lar of the V ﬁlaintiff, she would l'1E1\-'C to be ssensiiiive to this aspect of l II the matter. The p1aim'.iff. as the wife of {Donor (1) had the occasion to Observe the funm".i().I].i1'1g of the t.1'L1st-for more than ten years until the death of i')(;).i1't:st1*"-:{f1.):' 'Thereafter she has fL1rie1:i0.r1e:d as one of the rn:j,{rI1.bers sf the managing body wirlieh was coJ':£st.iiij:'é.«edby;tI_1i's«.Coui"t in the writ p1"oCee(iings when interi;<1'1 'aJ'r211ige_:n'e1'1'f. xvjéis ' made till the suit is decided. this"entirév_pe1"i0d i.e., during the life time 'i;=9;_{' he} a1idvVt;A11evreai'i.er, she had the occasion _i:_.Q;' Lirnes, very eminent persons %.;v~i1'Vc 'welt: 'eitheri f£)I"rr:.er Chief Minister or Retired J Liidges OVfi.i1.i$"C0L1r11 have 1i1an21ge.d the Trust as Chairn}a'11A and foiheljih"'r:'ini1'ae11€: pe1's0ns were the trustees._ After _<;ii's1p0s21i vof the suit when the plaintiff "the""i©e(":asi011 to nominate the trustiees, which is p:e's"e:1t.i'yT».1};ni:::vt7i't)1'1i11g, as informed to this Court. _ emizieritV-._h;:ie:"'s(')1'1s have bee-:11 1'1omiz'1ated and former .A:;ivQ.(:at,e"Ger3e1'ai is 'fu..r1(:ti()1'1ir1g the Chairman. in .' View, I am optimistic that the piaimziff would diischalfge her onerous responsibiiity by keeping the i.

" x 81 public interest in focus. Considering the past history. the plaintiff would do well to appoint former eo11sti_t.utior1a1 authorities. former Vice Cha11eel_loi"s. Edt1(:at.ionalists and very emiiieiit persons gel".

integrity to furletion as trustees and Cha.i1fm:'aI_1' from herself being one of the t.i'List_ees...asj» a;i1ci._When' need arises. Further, sir1ce7 the Gov_ei';.imei'it'has theta right of nomi11ati11g/ appointing1lo1'ie 1;Vrt1st'e'e._lat." 9;llvf§lilH1€S. they shall also appoint aAp'pi"c§_pi*.i'ate».iperson who shall funetioii as a W<'i'l,(lh(ZliO:g""'i1'l.::]Z)'l;1bll'C_ If all this eautioniis throiﬁvn if the p1ai11i:iff does not aid the '_propei*' ftiIi(:--i1.iE)';«1i~iﬁg of the trust, she would have T.0.blame herself for vproviding Cii"C'L11T1S'('.E1I1C€S to the 'GoVei'r1rife.ntl' exefeise its power as contemplated. Ail;iI.l1€l.l("§1"1C;vll€t'L?S€t'l 5} or such other legal options which are "'€)V€I,1' 'othe1"w.i_se available, all of which no dc)u.l3t _W€)L?_l_d be amenable for judicial review and semtiiiy. _ "'.H.';€'IlCTE't: at this there is no scope for this C()'Lii'l. to ~ "Suggest; any particulal' e<:)r1§_itte,e.

rm %%~-~*' 32

46. En 1c=r11'1s of 1"11e 21bcm3 ('1iS(..'.LlE-'-.'.-'3§(')1]. E p;'1ss the i'01E0win.g:

()RDECR 1'} The 2:1pp('*e~11 is RFA dissmissed. -

EU .Pa1't.ies to heal" 1.he%.:* oivrl (::'(5:?a'L}és. 1 /--\.k('/ 13111:;

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Karnataka High Court