REGENT COMPUTRONICS PVT. LTD.

SHAVAX A.LAL Appellant

V/S

SYED MASOOD HOSAIN Respondents

Referred Judgements :-

VEERARAGAVA THATHACHARIAR V. KRISHNASWAMI THATHACHARIAR [REFERRED TO]
PITCHAYYA V. VENKATAKRISHNAMACHARLU [REFERRED TO]
NANHOOBEG V. GHULAM HUSSAIN [REFERRED TO]
SADHU SINGH SUNDER SINGH V. MANGALGIRI MOHATMIM DERA [REFERRED TO]
HIRALAL PATNI VS. LOONKARAN SETHIYA [REFERRED TO]
MANOHAR LAL CHOPRA VS. RAI BAHADUR RAO RAJA SETH HIRALAL [REFERRED TO]
NAWAB ZAIN YAR JUNG VS. DIRECTOR OF ENDOWMENTS [REFERRED O ,1963 1 SCR 469]
ANANT PRASAD LAKSHMINIWAS GANERIWAL ANANT PRASAD LAKSHMINIWAS GANERIWAL VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SWAMI SHANTANAND SARSWATI VS. ADVOCATE-GENERAL U P ALLAHABAD [REFERRED TO]
SAYYED SHAH ABDUL LATIF MOHIDEEN KHADIRI SUJJATHA VS. MOHAMMAD LABBAI [REFERRED TO]
RAJU VS. ADVOCATE GENERAL H C BUILDINGS MADRAS [REFERRED TO]
A K BHASKAR VS. ADVOCATE GENERAL [REFERRED TO]
SHRI MALILAL VS. ADVOCATE GENERAL RAJASTHAN [REFERRED TO]
BENOY KRISHNA MUKHERJEE VS. SATISH CHANDRA GIRI [REFERRED TO]
MAHOMEDALLY ADAMJI PEERBHOY VS. AKBERALLY ABDULHUSSEIN ADAMJI PEERBHOY [REFERRED TO]
R VAIDYANATHA AYYAR VS. SWAMINATHA AYYAR [REFERRED TO]
MAHOMED ISMAIL ARIFF VS. HAJEE AHMED MOOLA DAWOOD AND MAHOMED SULEIMAN ISMAILJEE [REFERRED TO]
S VEERARAGHAVA ACHARIAR VS. VPARTHASARATHY IYENGAR [REFERRED TO]
DESRAJ VS. DY COMMISSIONER [REFERRED TO]

JUDGEMENT

(1.) This appeal arises out of the order made by the Chief Judge, City Civil Court, Hyderabad, in 1 A. No. 447 of 1963, filed by the plaintiffs in O. S. No. of 1963, under Order 40 Rule 1 of the Code of Civil Procedure, for the appointment of a Receiver and a Commissioner to manage and administer the affairs of H. E. H. The Nizam's Charitable Trust and also for interim suspension of the trustees pending suit.

(2.) The suit was filed by Sri Syed Massod Hussian and Sri Ram Singh Verma under Section 92 of the Code of Civil Procedure, after obtaining the sanction of the Advocate General. The defendants are: (1) Sri V. P. Menon, (2) Sri Shavax A. Lal; (3) Sir Ahmed Sayeed Khan, Nawab of Chattari; (4) Prince Mukarram Jah Bahadur; (5) Khan Bahadur C. B. Taraoporewala; and (6) Sri K. N. Anantharaman, I. C. S. It will be convenient to refer to the parties as they are arrayed in the suit.

(3.) Defendants 1 to 4 and 6 are the trustees of the Nizam's Charitable Trust, of whom the 6th defendant is the nominee of the Government of Andhra Pradesh. The 5th defendant is the Secretary of the Trust Board.

Click here to view full judgment.

SHAVAX A LAL Vs. SYED MASOOD HOSAIN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address