MADANLAL RADHELAL BANSAL Vs. AGRAWAL SAMAJ TRUST DAHOD

JUDGEMENT

(1.) By way of this First Appeal filed u/s 72(4) of the Bombay Public Trust Act, 1950 (in short "the Act "), the appellants call in question legality and validity of impugned judgment and order dtd. 9/5/2018 passed by the learned 3rd Addl. District Judge, Dahod in Trust Application No.1 of 2004 whereby the learned appellate Court dismissed said application.

(2.) For the sake of convenience and brevity, parties are referred to as per their original status before the learned trial Court.

(3.) Brief facts of the case are as under:-