MURTI BHAWANI MATA MANDIR Vs. RAMESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment of a learned Single Judge of the High Court of Madhya Pradesh at its Bench at Indore. A suit (Suit No. 60/A/77) was instituted in the Court of the Civil Judge, Class II, Sardarpur, Dist. Dhar (M.P.) by one Ganeshi Lal claiming as the next friend of the diety situated at Bhawani Mata Mandir, Gram Dasai, Tehsil Sardarpur. The suit was for a permanent injunction against Geetabai (since deceased) and respondent Nos. 1 and 2 restraining them from interfering with the possession of the plaintiff over the agricultural land in dispute.

(3.) The issues which were framed in the suit for the conclusion were as follows: