Administrator (Chairman) Gurudwara ... vs S. Surjeetsingh Devendrasingh ...
2024 Latest Caselaw 2509 Bom

Bombay High Court

Administrator (Chairman) Gurudwara ... vs S. Surjeetsingh Devendrasingh ... on 25 January, 2024

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                   SECOND APPEAL NO. 571 OF 2011
                  WITH SECOND APPEAL NO. 577 OF 2011


                  WITH SECOND APPEAL NO. 575 OF 2011


                  WITH SECOND APPEAL NO. 581 OF 2011


                  WITH SECOND APPEAL NO. 576 OF 2011


                  WITH SECOND APPEAL NO. 573 OF 2011


                  WITH SECOND APPEAL NO. 583 OF 2011


                  WITH SECOND APPEAL NO. 578 OF 2011


                  WITH SECOND APPEAL NO. 574 OF 2011


                  WITH SECOND APPEAL NO. 572 OF 2011

ADMINISTRATOR (CHAIRMAN) GURUDWARA SACHKHAND SHRI. HUZUR
                APCHALNAGAR SAHIB AND ANR
                          VERSUS
       JANARDHAN ANNA KRISHNA ANNA CHITTAL AND ANR

Mr. P. P. Mandlik, Advocate h/f Mr. A. S. Gandhi, Advocate for the
appellants
Mr. Y. R. Barhate, Advocate for respondent No1.
Mr. M. D. Narwadkar, Advocate for respondent No.2.

                                   CORAM       : R. M. JOSHI, J.

                                   DATE        : 25th JANUARY, 2024




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 P.C. :-

1.    Heard.

2. Appeals stand admitted on following substantial questions of law.

(i) Whether the First Appellate Court has committed error in not considering the provisions of Section 48 of Nanded Sikh Gurudwara Act and Section 487 of Bombay Provincial Municipal Corporation Act 1949 and holding suit to be maintainable?

(ii) Whether First Appellate Court has failed to consider case of rival parties and evidence on record and erroneously reversed the judgment and decree passed by Trial Court?

3. Call R and P.

(R. M. JOSHI, J.)

ssp

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