LALITA PANJABRAO PHALKE Vs. JEEVAN TULSHIRAM PHALKE

JUDGEMENT

(1.) Leave to amend the prayer clause of Second Appeal No.191 of 2011 is granted. The amendment be carried out forthwith.

(2.) Heard.

(3.) The present appeals arise out of the decision allowing the Change Report No.1176 of 2003 and rejecting the Change Report No.788 of 2000 of a Trust viz. Chandrakant Shikshan Sanstha, Telkamptee, District : Nagpur, which was established in the year 1968.