DEOKI NANDAN Vs. MARLIDHAR

JUDGEMENT

(1.) The point for decision in this appeal is whether a Thakurdwara of Sri Radhakrishnaji in the village of Bhadesia in the District of Sitapur is a private temple or a public one in which all the Hindus are entitled to worship.

(2.) One Sheo Ghulam, a pious Hindu and a resident of the said village, had the Thakurdwara constructed during the year 1914-16, and the idol of Sri Radhakrishnaji ceremoniously installed therein. He was himself in management of the temple and its affairs till 1928 when he died without any issue. On March 6, 1919, he had executed a will whereby he bequeathed all his lands to the Thakur. The provisions of the will in so far as they are material, will presently be referred to. The testator had two wives one of whom, Ram kaur, had predeceased him and the surviving widow Raj Kaur, succeeded him as Mutawalli in terms of the will and was in management till her death in 1933. Then the first defendant, who is the nephew of Sheo Ghulam, got into possession of the properties as manager of the endowment in accordance with the provisions of the will. The appellant is a distant agnate of Sheo Ghulam and on the allegation that the first defendant had been mismanaging the temple and denying the rights of the public therein, he moved the District Court of Sitapur for relief under the Religious and Charitable Endowments Act XIV of 1920, but the court declined to interfere on the ground that the endowment was private. A application to the Advocate-General for sanction to institute a suit under section 92 of the Code of Civil Procedure was also refused for the same reason. The appellant then filed the suit, out of which the present appeal arises, for a declaration that the Thakurdwara is a public temple in which all the Hindus have a right to worship. The first defendant contested the suit, and claimed that "the Thakurdwara and the idols were private", and that "the general public had no right to make any interference."

(3.) The Additional Civil Judge, Sitapur who tried the suit was of the opinion that the Thakurdwara had been built by Sheo Ghulam "for worship by his family", and that it was a private temple. He accordingly dismissed the suit. This judgement was affirmed on appeal by the District Judge Sitapur, whose decision again was affirmed by the Chief Court of Oudh in second appeal. The learned Judges, however granted a certified under S.109(c) of the Code of Civil Procedure that the question involved was one of great importance, and that is how the appeal comes before us.