TRIPIRINENI VEERA PRASADA RAO Vs. DUGGIRALA TRIVIKRAMA RAO

JUDGEMENT

(1.) This is a revision petition directed against the order of the Principal District Munsif, Gudivada, given on 22nd December, 1964. The relevant facts are that the petitioners, two in number filed O.S. No. 87 of 1964 on the file of the District Munsif, Gudivada, against the two defendants alleging inter alia that the ist defendant is the Secretary and the and defendant is the President of a Committee consisting of 16 persons constituted for the purpose of collecting donation for the construction of Lingam Veerabhadraiah High School building. It was contended that this committee collected donations from various persons amounting to about a lakh of rupees and constructed the building. They have, however, not rendered the account satisfactorily. The suit, therefore, was instituted against them for accounting.

(2.) Along with the plaint, an application under Order i Rule 8, Civil Poccdure Code was filed praying that the plaintiffs ?hould be permitted to file the suit in a representive capacity.

(3.) This petition was registed by the defendants. A general notice was published in the village as a result of which nine objectors appeared. They filed representations of 192 members alleging that the defendants have rendered the accounts and that they have no objection to those accounts. The plaintiffs on their side filed a representation on behalf of 29 persons stating that they want the defendants to render accounts.