(1)Any member of a kutumba may institute a suit in a Civil Court for the removal of the yajaman-(i)for any malfeasance, misfeasance, breach of trust or neglect of duty in respect of the kutumba; or(ii)for any misappropriation or improper dealing with the income or the properties of the kutumba; or(iii)for unsoundness of mind or any physical or mental infirmity which unfits him for discharging the functions of a yajaman; or(iv)for any other sufficient cause which, in the opinion of the Court, makes his continuance as yajaman injurious to the interest of the kutumba.(2)A Court trying a suit under sub-section (1) may, if it considers that it is not necessary to direct the removal of the yajaman, pass such orders as it thinks fit having regard to the welfare of the kutumba and the circumstances of the case.
