KISAN CHAFALA RATHOD Vs. ATMARAM CHAFALA RATHOD

JUDGEMENT

(1.) By this appeal, the appellant has challenged judgment and order dtd. 23/11/2021 passed by learned Joint Charity Commissioner, Amravati Division, Amravati in Enquiry Case No. 13/2014.

(2.) Brief facts necessary for disposal of the appeal are as under:

(3.) On 3/11/2014, the respondent has filed proceeding under Sec. 41D of the Bombay Public Trusts Act against the appellant alleging that the appellant is involved in malfeasance and misappropriation of funds of the society and accordingly prayed for conducting an enquiry against the appellant and one Veersingh Chauhan. On receipt of notice of the proceeding, the appellant resisted the application and denied the allegations. After considering rival submissions of both the sides, learned Joint Charity Commissioner has framed four charges against the appellant. The said charges are as follows: