C RAMAKRISHNA Vs. K HARL PRASAD

JUDGEMENT

(1.) The present revision petition has been filed by one C. Ramakrishna, son of C. Narayana Swamy, Advocate-cum-Receiver of Bhagwan Sri Venkayya Swamy Humanitarian Mission, Golagamudi, V. Satram, Nellore District aggrieved by the order passed by the learned District Judge, Nellore in LA. No. 281 of 1996 in LA. No. 66 of 1995 arising out of O.S.No. 1 of 1995 which is pending on his file.

(2.) In order to appreciate the points involved in this litigation, it is necessary to narrate few facts.

(3.) One Bhagwan Sri Venkayya Swamy was a Godly person, who had spent his life for betterment of all the persons staying around (about) Golagamudi village and therefore he had large followers. After his death, his devotees created a small Ashram in his memory. Many devotees started visiting the said Ashram and started donating huge amounts to the said Ashram. Respondents 5 to 14 herein formed an Association and established a Mission under the name of Bhagwan Sri Venkayya Swamy Humanitarian Mission and started looking after the management of the said Mission.