PRABODH K. MEHTA Vs. CHARUBEN K. MEHTA

JUDGEMENT

(1.) These appeals are directed against the order dated 20th July, 2013 passed by the City Civil Court dismissing the Charity Application filed by the appellant and allowing Charity Application filed by the respondent dismissing the appellant as trustee of Lilavati Kirtilal Mehta Medical Trust.

(2.) The facts that are material and relevant for the present case are as under :

(3.) By a resolution dated 18th October, 2011 passed by the trustees of the said trust, the appellant was appointed as a trustee for further period of 5 years w.e.f. 15th January, 2012. It is the case of the appellant that on 4th March, 2011, the Chamber of Indictment, Court of Appeal, Antwerp, Belgium granted rehabilitation/pardon to the appellant and restored his honour and rights. It is the case of the appellant that by virtue of the said order, the effect of rehabilitation according to the Belgiam laws was that the same forever and permanently erased the criminal record of the appellant. The rehabilitation ends/terminates all the negative consequences of the conviction by erasing extracts of the criminal record. The same is clean towards the outside world.