RAJESH D DARBAR Vs. NARASINGRAO

JUDGEMENT

(1.) ALL these three appeals preferred under section 72 (4) of the Bombay Trust Act, 1950 (for short the Act) are directed against the common Judgment and Order dated 12th November, 2003 passed in Civil Miscellaneous Nos. 60/2000, 61/2000 and 62/2000 on the file of the Court of the II Additional District Judge, Bijapur.

(2.) THE dispute relates to the elections claimed to have been conducted by two rival groups in the Vidya Vardhak Sangh, Bijapur, which is a society registered under the Societies Registration Act. It is also a registered body under the provisions of the Act.

(3.) THE events leading to the filing of the present appeals be noted first and they are as follows:- Vidya Vardhak Sangh (hereinafter shortly referred to as the Society) was registered under the Act on 13. 09. 1952 vide Inq. No. 421/1952. In the year 1993, there were 145 life members and they elected the members of the Managing Committee consisting of 15 members. Sri. B. V. Darbar was the elected President, whereas Sri N. K. Kulkarni was elected as the Secretary. The term of the Committee was 3 years and that term had to end on 31. 10. 1996.