PRASANNATMA DAS Vs. K.N. HARIDASAN NAMBIAR

JUDGEMENT

(1.) FACTUAL ASPECTS : We are concerned in this group of cases (except Contempt Petition No.58 of 2012 and SLP (Crl.) No.8019- 8021 of 2017) with two suits. The first is Suit No. 1758 of 2003, and the second is Suit No. 7934 of 2001. There are two Societies subject matter of the suits. The first is the International Society for Krishna Consciousness, which is registered under the Societies Registration Act, 1860 (hereinafter referred to as 'ISKCON Mumbai'). It is also registered as a public trust under the Maharashtra Public Trusts Act, 1950 (hereinafter referred to as the 'MPT Act'). It has a registered office in Juhu, Mumbai. The second Society is the International Society for Krishna Consciousness (hereinafter referred to as 'ISKCON Bangalore'). It is registered under the Karnataka Societies Registration Act, 1960 (hereinafter referred to as the 'Karnataka Societies Act'). It has its registered office in Bangalore. Apart from this, ISKCON Mumbai claims to have a branch in Bangalore.

(2.) This suit was filed by Amiya Vilas Swami and four other individuals as the first five plaintiffs. The said Amiya Vilas Swami claimed to be the disciple and son of His Divine Grace A.C. Bhaktivedanta Swami Prabhupada. The 6th plaintiff in this suit is ISKCON Bangalore. Shanka Brita Das and 16 others were defendants in the said suit.

(3.) In the Suit, the following reliefs were prayed for:-