NARAYANDAS GOPIKISHANJI JAWANDIA Vs. KAMALNAIN MADANLAL SHARMA

JUDGEMENT

(1.) This is an appeal against the order passed by the District Judge upon an application under section 72 of the Bombay Public Trust Act, 1950. The application was filed by the original non-applicant and the original non-applicant is the appellant.

(2.) The facts giving rise to this appeal may be narrated as follows -

(3.) Mankunwarbai, who was non-applicant before the Registrar, admitted that the owner of the factory had decided to build a temple but she specifically denied that any funds were collected from the Public for the same purpose. She denied that there was any public trust.