AVINASH Vs. GANPAT

JUDGEMENT

(1.) This Appeal under Section 72 (4) of the Bombay Public Trusts Act, 1950 (now 'Maharashtra Act' instead of 'Bombay 'Act') is arising from the Judgment and order dated 10-08-2009 passed by the District Judge, Nagpur rejecting Change Report and Regular Civil Appeal No. 5 of 2009.

(2.) Heard the submissions at the bar.

(3.) This second appeal was admitted on 15-06-2012 by this Court on the following substantial questions of law :-