R TANIKASELVAM Vs. K SHANMUGAM

JUDGEMENT

(1.) This First Appeal under Section 72(4) of the Bombay Public Trusts Act, 1950 (for short, 'the Act, 1950') is at the instance of a public charitable trust and is directed against the judgment and order dated 19th June 2017 passed by the City Civil Judge, City Civil Court No.20, Ahmedabad, in Civil Misc. Application No.575 of 2012 arising from the order dated 30th May 2012 passed by the Charity Commissioner, State of Gujarat, in Scheme Application No.3 of 2009 filed under Section 50A of the Act, 1950.

(2.) The case of the appellants in their own words as pleaded in the First Appeal is as under :

(3.) Thus, the appellants, being dissatisfied with the judgment and order passed by the City Civil Court, Ahmedabad, has come up with this Appeal under Section 72(4) of the Act, 1950.