RAJ KUMARI Vs. JAI DEVI BAI

JUDGEMENT

(1.) Admit.

(2.) At request of learned counsel for the parties, the matter is taken up for final disposal.

(3.) A Deed of Settlement was made by late Sh. Rai Bahadur Harish Chandra, Advocate whereby he appointed himself, his wife and one Lala Madho Ram as the nominees to manage the trust properties including double storeyed building bearing Municipal No.52, G.B.Road, Delhi. The trust was made for the benefit of the adopted son Shri Bhagwan and his family. Clauses 5 and 6 of the Trust Deed are as under: