REGENT COMPUTRONICS PVT. LTD.

RATNAKAR B.KAILAJE Appellant

V/S

RAMRAO NARASINGRAO DIVIGI Respondents

Referred Judgements :-

SHIVAMURTHAYYA GURU APPAYASWAMY V. MADIWALAPPA [REFERRED TO]
RAM DULAREY V. RAM LAL [REFERRED TO]
CHHAGANLAL UDERAM GOUR V. SUBHARAMA HARISHANKAR GOUR [REFERRED TO]
PERIA ANNAPMNAMMA GARU AND ANR. V.COLLECTOR OF VIZAGAPATAM [REFERRED TO]
HARENDRA NATH BHATTACHARYA AND ORS. V. KAEJIRAM DAS (DEAD) BY HIS LEGAL REPRESENTATIVES AND ORS. [REFERRED TO]
MAHOMEDALLY V. AKBERDLLY [REFERRED TO]
BABAJIRAO GAMBHIR SINGH V. LAXMANDAS GURU RAGHUNATHDAS [REFERRED TO]
COMMISSIONER HINDU RELIGIOUS ENDOW MENTS MADRAS VS. LAKSHMINDRA THIRTHA SWAMIAR OF SHIRUR MUTT [REFERRED TO]
RAJE ANANDRAO VS. SHAMRAO [REFERRED TO]
SARANGADEVA PERIYA MATAM VS. RAMASWAMI GOUNDAR DEAD [REFERRED TO]
MAHALINGA THAMBIRAN SWAMIGAL VS. HIS HOLINESS SRI LA SRI KASIVASI ARULNANDI THAMBIRAN SWAMIGAL [REFERRED TO]
SWAMI PARAMATMANAND SARASWATI VS. RAMJI TRIPATHI [REFERRED TO]
KRISHNA SINGH VS. MATHURA AHIR [REFERRED TO]
UPENDRA NATH CHATTERJEE VS. NILMONY CHATTERJEE [REFERRED TO]
BIMAL KRISHNA GHOSE VS. SHEBAITS OF SREE SREE ISWAR RADHA BALLAV JIU [REFERRED TO]

JUDGEMENT

(1.) These appeals are preferred by certain persons belonging to an enlightened section of Hindus in this Country known as 'Saraswat Brahmins' being aggrieved by the Judgment and decree of the Learned District Judge, Karwar, in an administration suit filed by four other persons belonging to the same community.

(2.) R.F.A. No. 158 of 1980 is preferred by defendants 10 to 18 and R.F.A. No. 159 of 1980 by defendants 19 to 28 against the judgment and decree dated 29th November 1980, passed in O.S. No. 2 of 1977 on the file of the District Judge, Uttara Kannada, framing a scheme under Section 50 of Bombay Public Trust Act, 1950 (hereinafter referred to as the 'Act') in respect of Sri Chitrapur Math, Shirali Taluk, Bhatkal (hereinafter referred to as the 'Math') at the instance of respondents 1 to 3 (plaintiffs) and one Vasantrao Koppikar who was plaintiff No. 1 before the Trial Court.

(3.) It is common ground that the Math is a public religious institution belonging to a denomination known as Saraswat Brahmins and is registered under the Act. Respondent-5 is the Mathadhipathi of the Math and Respondent-4 is Charity Commissioner.

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RATNAKAR B KAILAJE Vs. RAMRAO NARASINGRAO DIVIGI

Referred Judgements :-

JUDGEMENT

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