NATVARLAL PREMCHAND SHAH Vs. SAVAILAL TRAMBAKLAL

JUDGEMENT

(1.) THE present First Appeal under Section 72 of the Bombay Public Trust Act, 1950 has been preferred by the appellants-original applicant challenging the impugned judgment and order passed by the learned Assistant Judge, Surendranagar in Civil Miscellaneous Appeal No. 124/1978 dated 17/02/1982 in exercise of powers under Section 72 of the Bombay Public Trust Act, which was filed against the judgment and order passed by the learned Assistant Charity Commissioner in Revision Application No. 1/1978 dated 14/07/1978.

(2.) HAVING heard Shri Thakkar, learned advocate appearing on behalf of the appellants and considering the impugned orders passed by the authorities below it appears that the dispute is with respect to Change Report No. 420/1976 of the appointment of the trustees in Yati Shree Lalchandji Vanik Dharmshala Trust. Apart from the fact that there are concurrent findings of fact given by the authorities below it appears that as the disputed Change Report was with respect to the year 1976 thereafter other change report must have been submitted and changes must have been made with respect to appointment of the trustees as such the present First Appeal has become infructuous.