DHONDIRAM SANTRAM KADAM Vs. SHRIPATRAO DINKARRAO SHINDE

JUDGEMENT

(1.) The submissions of the learned Advocates for the parties were heard on the last date.

(2.) The challenge in the Appeals is to the common Judgment and Order dated 8th August 2004 passed by the learned Ad hoc District Judge, Kolhapur on Misc. Application No.58 of 1999 and the Misc. Application No.173 of 2002.

(3.) The Appellants in F.A.No.1412 of 2004 filed an application for framing a scheme of the trust by invoking provisions of section 50-A (1) of the Bombay Public Trust Act, 1950 (hereinafter referred to as the said Act). On 27th January 1999, an order was passed by the learned Deputy Charity Commissioner approving the scheme in terms of the application made by the Appellants. The order of the Deputy Charity Commissioner was challenged by the Respondents in the Appeals by filing a Misc. Civil Application No.58 of 1999. The Appellants in the F.A.No.1403 of 2004 filed a Misc.Application No.173 of 2002.