LAWS(BOM)-2016-7-150

SHANKARLAL SANDHURAM MASTER Vs. KEDARGIR GURU HARIGIR

Decided On July 12, 2016
Shankarlal Sandhuram Master Appellant
V/S
Kedargir Guru Harigir Respondents

JUDGEMENT

(1.) Being aggrieved by the Judgment and Order dated 28.9.1995 passed by the learned Additional District Judge, Jalna in M.C.P. No.13 of 1991, the original applicants preferred this appeal.

(2.) Brief facts, giving rise to the present appeal, are as follows :

(3.) Being aggrieved by the same, the original respondent no.1Kedargir Guru Harigir preferred an appeal No.4 of 1986 and original respondents No.2,7 and 8 preferred an appeal No.7 of 1986 before the Joint Charity Commissioner, Aurangabad. The learned Jt. Charity Commissioner, Aurangabad, by its Judgment and order dated 31.12.1990 allowed both the appeals and thereby quashed and set aside the Judgment and Order dated 15.1.1986 passed by the learned Assistant Charity Commissioner, Jalna in enquiry No.23 of 1983.