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Report No. 66 8.41. Meaning of "object" of trust.- The meaning of the word "object" of the trust in section 6 is interesting. In a Madras case,1 the effect of a family arrangement and the consequent execution of a release deed by the defendants who executed it, was considered. It was contended that such a release is invalid and inoperative, having regard to the fact that the express language of section 6 provides that so long as the object of the trust remains, it can never, become the property of the plaintiff. A query was raised if the expression "object" in the section means the beneficiary or the purpose. The query was not answered, as there was revocation of the arrangement by the beneficiaries. 1. Enayatullah v. Jeelanee, AIR 1942 Mad 136 (138, 139).    |
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