UGAMSINGH AND MISHRIMAL Vs. KESRIMAL

JUDGEMENT

(1.) This Appeal by Special Leave of this Court is against the judgment of a single Judge of the Rajasthan High Court affirming the judgment and decree of the District Court with certain varitions.

(2.) Respondents 1 to 9 filed a suit against the Appellants and Respondents 10 and 11 and two others for a declaration that they have been carrying on and are entitled to carry on Darshan, Prakshal and Poojan etc. of the idol of Adeshwarji, the first Tirthankar in the Temple named after him at Paroli without interference according to the tenets observed by the Digambari Sect of the Jain religion. The said Temple of Shri Adeshwarji is said to have been in existence for 200 years while the Respondents aver that the inscriptions on it bear Vikram Samvat 1510 (1454 AD) .

(3.) The Plaintiffs further alleged that the Temple was constructed and the idol was consecrated according to and by the followers of the tenets of the Digamber Sect; that the Plaintiffs and the other followers of the Digamber Sect have been performing Darshan Prakshal and Poojan of the said idol according to their tenets ever since the Temple was founded; that on the 23rd of December 1949 the Defendants attempted to convert the said idol into the idol of Swetambari Sect by putting Chakshus (artificial eyes) thereon, but were prevented from doing so by a strong opposition of the followers of the Digamber Sect; that thereafter some temporary arrangements were made between the followers of the two Sects who agreed to maintain the status quo until a decision of the Civil Court on the rival claims of the parties was given; that in disregard of the temporary settlement and without getting the rights in the Temple adjudicated upon by the Civil Court, the Defendants made arrangements to put Dhwajadand and Kalash on the said Temple according to their tenets, and that they also further learnt that the Defendants were intending to enclose the said idol by putting up doors and locks with the object of interfering with and obstructing the free exercise by the Digamberies of their unfettered rights to perform Poojan, Prakshal and worship of the said idol according to their tenets. On these allegations it was prayed that the Defendants be restrained by a permanent injunction from (i) erecting the Dhwajadand and putting up Kalash, (ii) enclosing the idols by putting up doors and locks; or in any manner altering the nature and shape and appearance of the idols installed in the said Temple; or directly or indirectly doing any act or thing which may have the effect of wounding the religious susceptibilities and sentiments of the followers of the Digambri Jain Sect and (iii) from interfering with the free and unfettered rights of the Plaintiffs of performing Darshan, Prakshal and Poojan and other rites according to the tenets of Digamber Jain Sect.