Soumen Sen, J. - (1.) THE plaintiffs and the defendants have a common ancestry from Late Bulakidasji Mohta.
(2.) ON 22nd July, 1950, Late Srikunwar Mohta created a charitable trust in the name and style of Mohta Charitable Trust appointing Bhagirathji Mohta since deceased and Om Prakash Mohta since deceased as the first trustees. During her lifetime, Srikunwar Mohta executed a supplementary deed of trust amending some of the provisions of the original trust deed dated 1st May, 1961. The plaintiff No. 1, namely, Om Prakash Mohta since deceased along with four others have filed this originating summons suit for interpretation and/or determination of some questions relating to the original deed of trust and the supplementary deed of trust.
(3.) OM Prakash during the pendency of this proceeding died on 26th December, 2012.;