BAKHSHI LOCHAN SINGH Vs. JATHEDAR SANTOKH SINGH

JUDGEMENT

(1.) The 'main complaint of the appellants 'in this case is that the learned Single Judge did not frame any Issues in the case and although contentions of fact were raised in the written statement, the. suit was disposed of without recording any evidence

(2.) The suit was filed under section 92. of the Code of Civil Procedure by Jathedar Santokh Singh and four others against S. Balwant Siagh and S. Mehtab Singh initially. It was prayed that this Court may declare that the plaintiffs were competent to make an immediate donation of Rs. 2,50,000.00towards the establishment of Guru Nanak Eye Honpital in Delhi with the aim to evolve it into a full-fledged institute of ophathalmology and to repeat and augment such donations as occasion arises and the finances of the Gurdwara Prabandhak Committee permit. The plaintiffs alleged that they are the members and office bearers of the Gurdwara Prabandhak Committee,. Sis Ganj, Chandni Chowk. Delhi, which is a religious and charitable institution registered under the Societies Registration Act, 1860 and this Society manages and controls all historical Gurdwras of Delhi and was running numerous religious and charitable institutions, colleges, dispensaries etc. It was alleged that written consent of the Collector of Delhi to institute this suit was granted on September 22, 1970 to the plaintiffs who have filed the suit not only for themselves but also on behalf of the Gurdwara Prabandhak Committee as represented by its Secretary and President. The activities of the Gurdwara Prabandhak Committee are enumerated in the plaint where it is also stated that the idea of establishing a Guru Nanak Eye Hospital in Delhi was. mooted with the aim to evolve it into a full-fledged institute of ophtllalmology provided the Government was prepared to build the hospital and to run it; that the Lieutenant Governor of Delhi assured full Government support; that the Gurdwara Prabandhak Committee as represented byits Secretary and President. in view its financial position and should, to start with contribute Rs. 2,50,000.00for the purpose and invite contributions from the Sikh public; that for this purpose legal opinion was taken as to whether the Gurdwara Prabandhak Committe could under its bye-laws lawfully make such contributions and upon receipt of the opinion it was decided to seek appropriate directions from a competent civil Court under section 92 of the Code of Civil procedure. The plaint recited the aims and objectives of the Gurdwara Prabandhak Committee which included the opening of free dispensaries. It further stated that during the financial year 1970, the income of the Gurdwara Prabandhak Committee was over Rs. 45,50,000.00 and that with these funds at its disposal it had every right to donate funds to an institute of ophthalmology without offending its by-laws particularly when this donation was to be made in the Sacred name of the founder of Sikhism and in commemoration of his 500th birth day. It was averred in the plaint that the entire body of the Gurdwara Prabandhak Committe was unanimously in favour of such a donation and that the initial donation of Ra. 2,50,000.00was to be. repeated as and when its resources allowed. It was for these reasons that the suit was filed for the approval of the Court after obtaining the necessary sanction under section 92 of the Code of Civil Procedure.

(3.) The plaint bore a fixed court-fee of Rs. 19.50 under Article 17(vi) of the Second Schedule to the Court Fees' Act and the value of the suit for purposes of jurisdiction was fixed at Rs. 2,50,000.00 which was the amount in respect of which sanction of the Court was prayed for.