Y.M.C.A. INDIA Vs. GENERAL SECRETARY, Y.M.C.A.

JUDGEMENT

(1.) THIS is a plaintiff's appeal against the Judgment and decree dated 8th August, 1984 in Special Civil Suit No.60 of 1978 on the file of the Joint Civil Judge, Senior Division, Pune. I have heard the learned Counsel for the Appellant. None appeared for the first Respondent. Shri C.R.Dalvi appeared for Respondent No.2.

(2.) THE Appellant-Plaintiff filed a suit in the trial Court for a declaration that the amount lying in the Fixed deposit account and saving bank account in the name of the Maharashtra English School belongs to the plaintiff's school and that first defendant has no right over the same. Then there is also a prayer to restrain the first defendant from claiming the said amount.

(3.) THE learned trial Court framed the following issues :-