MUNNA LAL SHARMA Vs. BABU LAL SHARMA

JUDGEMENT

(1.) This appeal has been filed by the appellants/ defendants under Order 43 Rule 1(s) of CPC against the order dated 11.4.2019 passed by the First Additional District Judge, Panna in MJC No.33/2018 whereby on a reference made by the Registrar, Public Trust, learned Judge of the lower Court has directed to appoint a committee/receiver in respect of the trust property.

(2.) A preliminary objection regarding maintainability of the present appeal has also been raised by the respondent to which learned counsel for the appellants has submitted that they are not filing reply to the same, and has argued the matter on admission.

(3.) Learned counsel for the appellants has submitted that the appellant No.6 is a trust registered under the MP Public Trust Act, 1951, whereas the appellants No.1 to 5 are trustees.