RAM BILAS Vs. NITYA NAND

JUDGEMENT

(1.) This appeal arises out of a suit brought in the court of the District Judge of Pilibhit, by three plaintiffs, Nitya Nand, Lal Bahadur and Tika Ram.

(2.) The suit purported to be a suit under Section 92 of the Code of Civil Procedure, i.e., a suit relating to a trust created for a public purpose of a charitable or religious nature.

(3.) There were six defendants to the suit, the principal of whom were Ram Bilas, defendant No. 1, Bankey Behari Lal, defendant No. 2, and Bhagwan Das, defendant No. 6. Defendants Nos. 3, 4 and 5 were really pro forma defendants.