MAHALAXMI SHIKSHAN SAMITI Vs. MANIKRAO KISHNARAO DESSAI

JUDGEMENT

(1.) On 04/12/2014, the present appeal was admitted, by framing the following substantial question of law.

(2.) The said substantial question of law has its foundation in the judgment and decree passed by the District Court, North Goa at Panaji in Regular Civil Appeal No.159 of 2011, which has partly decreed the suit in favour of the plaintiffs.

(3.) 'Shri Mahalaxmi Shikshan Samiti' is a society registered under the Societies Registration Act, 1860 and one Mr.Manikrao Krishnarao Dessai in the capacity as Chairman of the above society, fled a suit for declaration, permanent injunction and other consequential reliefs. The society, being registered on 30/12/1975 in the offce of the Registrar of Societies of the Goa, Daman and Diu, pleaded to have been formed for organizing and conducting Marathi Medium Schools and High Schools as well as to establish libraries and study circles with a perspective of enabling learners to develop their personality and imbibed in them a sense of responsibility.