Madras High Court
Tiruvarur Lions Eye Hospital Trust vs T.A.Sahabudeen on 10 April, 2015
Author: M.Duraiswamy
Bench: M.Duraiswamy
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:10.04.2015
CORAM:
THE HONOURABLE MR.JUSTICE M.DURAISWAMY
CRP (PD) No.1514of 2015
1.Tiruvarur Lions Eye Hospital Trust .. Petitioners
A Public Charitable Trust
rep. by its Author, Founder and Trustee
S.M.Miskeen
S/o Mohamed Sultan
White House, 55A,
South Main Road, Tiruvarur
2. S.M.Miskeen
versus
1.T.A.Sahabudeen
2.J.M.Rahamathullah
3.T.A.Badurudeen Gandhi
4. T.A.Munawardeen
5. S.Shariffudeen
6. R.S.Rajkumar
7. Dr.J.Gopalakrishnan
8. G.Manoharan
9. R.Annamalai
10.V.Kothandaraman
11.N.Ravikumar
12.Thenmozhi Manoharan
13.Indumathi Gopalakrishnan ..Respondents
Petition filed under Article 227 of the Constitution of India to grant an order of early disposal of the suit in O.S.No.10 of 2012 on the file of the District Munsif Court, Thiruvarur.
For Petitioner : Mr.N.C.Ashok Kumar
O R D E R
The defendants in O.S.No.10 of 2012 on the file of the District Munsif Court, Thiruvarur, have filed the above Civil Revision Petition, to direct the trial Court to dispose of the suit within the stipulated time. M.DURAISWAMY,J rg
2.The plaintiffs filed the suit in O.S.No.10 of 2012 for the removal of 5 to 12 defendants as trustees of the 1st defendant Trust for breach of trust under the terms of the trust declaration dated 26.07.1991 and the codicil dated 23.01.1992, for delivery of possession and for other reliefs.
3. Mr.Ashok Kumar, learned counsel appearing for the petitioners submitted that the trial Court had taken up the suit for trial and it is in part heard stage. Further, the learned counsel submitted that since the matter is pending for a long time, the petitioners are put to hardship and prejudice.
4. Having regard to the submissions made by the learned counsel for the petitioners, taking into consideration the limited prayer sought for in the Civil Revision Petition, without expressing any opinion with regard to the merits of the case, I direct the District Judge, Tiruvarur, to dispose of O.S.No.10 of 2012, on merits and in accordance with law, within a period of three months from the date of receipt of a copy of this order.
With this observation, the Civil Revision Petition is disposed of. No costs.
10.04.2015 rg Note: Issue next week To The District Judge, Tiruvarur CRP (PD) No.1514of 2015