BINOY KRISHNA MUKERJEE Vs. SATISH CHANDRA GIRI

JUDGEMENT

(1.) This is an application for leave to appeal to His Majesty in Council against an order passed by Greaves and Panton, JJ., on the 8 Jan. 1926, directing the removal of the Receive appointed by Dist. Judge of Hooghly from a portion of the property in suit.

(2.) The suit was instituted on the 8 January 1922 by certain persons (who may be referred to as the original plaintiffs) under Section 92 of the Civil Procedure Code, with the sanction of the Collector, for the removal of the defendant from the office of mohunt of Tarakeswar, for appointment of a fit person as mohunt or trustee, for a declaration that the properties claimed by the defendant as his personal properties are debutter, for framing a scheme of management and for various other reliefs. The Defendant was charged with having attempted to set up a title adverse to the trust with respect to many properties, with misappropriation of large sums of money and moveables belonging to the debutter, with mismanagement and waste of debutter estates, neglect of the charities and various other allegations were mad& with respect to his management and character.

(3.) The defendant filed his written statement denying the allegations made against him.