MANMOHAN SINGH CHAWLA Vs. RAJESH BERRY

JUDGEMENT

(1.) THIS order shall dispose of the applications of the plaintiffs under order 6 Rule 17 read with Section 151 of the Code of Civil Procedure, 1908 for amendment of the plaint.

(2.) THE plaintiffs are the trustees of Dashmesh Educational Charitable trust. The suit for recovery has been filed by the trustees of the said trust after their appointment as trustee and coming to know that defendants by abusing their powers and position have defrauded the trust and have from the funds so misappropriated purchased various immovable properties.

(3.) THE plaintiffs in the plaint in para 26 have detailed the properties which have been purchased by the defendants from the amounts misappropriated from the trust. The defendants have already been restrained by an order passed in an application under Order 39 Rules 1 and 2 from selling, alienating, disposing or creating any third party rights in the respect of properties mentioned in para 26 of the plaint.