MANOHAR APPASAHEB NARKAR Vs. SHRIKRISHNA SITARAM NARKAR

JUDGEMENT

(1.) THE applicant has filed this application under section 24 of the Civil Procedure Code, seeking transfer of the Misc. Civil Application No.21 of 1989 filed by the respondent no.1 herein, under section 72 of the Bombay Public Trust Act before the learned Additional District Judge at Sawantwadi District Sindhudurg, to the Bombay City Civil Court, at Bombay on various grounds.

(2.) THE applicant has annexed various documents with this application, including the judgments passed by the Joint Charity Commissioner, Maharashtra State, Bombay dated 18th August 1989 in an appeal filed by the present applicant, wherein the applicant-appellant has challenged the common order passed by the learned Deputy Charity Commissioner, Maharashtra State Bombay dated 29th November 1988 in an Enquiry Application No.6009 of 1982 and Enquiry Application No. 3088 of 1983. The said appeal was registered being Appeal No.62 of 1988.

(3.) THE facts involved in the matter as stated by the appellant before the Joint Charity Commissioner read as under :