Vishwa Nath & Santosh Bakshi Charitable Educational Trust (Regd.) & Anr @RESPONDENT Vs
.... (v) in terms of Dr. Man Singh supra, Section 7 of the CRT Act is a more appropriate provision than Section 34 of the Indian Trusts Act and Section 92 of the CPC, in the circumstances of this case; (vi) the High Court of Madras, in Rajagopal Vs. Balachandran 2001 SCC OnLine Mad 656 held that Cour ...
Delhi High Court
Young Mens Christian Association Of Ernakulam & Ors Vs National Council Ymcas Of India
.... K. Rajamanickam (supra), the Madras High Court held as under: “9. In order to maintain the suit under Section 92 CPC the petitioners/plaintiffs should show the existence of a Trust and the alleged breach of the terms of the Trust; besides which the interestedness of the petitioner/plaintiffs in ...
Delhi High Court
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