RUKMINI MISHRA Vs. SRI RADHA KRUSHNA MAHAPRABHU

JUDGEMENT

(1.) ORISSA HINDU RELIGIOUS ENDOWMENTS ACT, 1951 - Sec. 3(vi) - Hereditary trustee - Three distinct ways by which a claim of a hereditary trusteeship can be made or approved.

(2.) ORISSA HINDU RELIGIOUS ENDOWMENTS ACT, 1951 - Sec. 41(a), (c) and (d), 3(vi) - Hereditary trustee - Claim of - Addl. Asst. Commissioner of Endowments concluded that respondents Nos. 2 to 4 had totally failed to establish that they were the hereditary trustee - Commission confirmed the same - Discussing the facts, contention and the ratio decided in cited cases held, both the said authorities have dealt with the facts and also in proper perspective and the conclusions arrived at by them are in confirmity with the evidence both oral and documentary - No interference.