MOHAN LALL SEAL Vs. KANAK LALL SEAL

JUDGEMENT

(1.) One Mutty Lall Seal, during his life time executed a deed of trust on 21st February, 1848 dedicating all his properties inter alia for religious, charitable and benevolent activities.

(2.) The said trust, which was for a period of 99 years expiree on 20th February, 1947 and the trust properties devolved upon their heirs of Mutty Lall Seal. On 20th February, 1947, the heirs of Mutty Lall Seal created a new trust to continue the benevolent activities of the original trust. The properties of the trust estate included amongst others Premises No. 2 Red Cross Place, Kolkata and Premises No, 6 Jawaharlal Nehru Road, Kolkata.

(3.) The plaintiffs and the defendants in CS No. 116 of 2008 except the plaintiff No. 11 and the Defendant No. 7 are the heirs of Mutty Lall Seal.