MADHUKAR SUKHADEORAO ABHYANKAR Vs. EKNATH NARAYAN GAWANDE

JUDGEMENT

(1.) In the proceeding filed by the appellant under Section 41(D) of the Bombay Public Trust Act, 1950 (in brief ' the Act of 1950' ), it was held that the appellant failed to prove his status as Member and/or Vice-President of the Trust as such an ' Interested Person by the learned Joint Charity Commissioner, Amravati vide its judgment and order dated 24.07.2007. The said findings have been challenged in appeal under Section 41 (D)(5) of the Act 1950. The learned District Judge-II, Achalpur maintained the said findings vide its judgment and order dated 01.10.2013. The present appeal has been filed questioning the legality and correctness of the said judgment and order dated 01.10.2013.

(2.) The facts leading to the present appeal are as follows:

(3.) It is the case of the appellant that he worked as Vice- President of the Trust for considerable long period and he further alleges that the respondents fabricated the record of the Trust which does not now show that the appellant is a Vice-President of the Trust. The appellant also claims that he worked as Chairman of the School Committee in one of the schools run by the Trust.