B.K.MANJUNATH S/O HANUMANTHAPPA Vs. SADGURU

JUDGEMENT

(1.) The petitioners No.1 to 3 in on the file of Principal District Court, Ballari have come up in this appeal impugning order dated 27.09.2013 on IA No.1 filed in the said proceedings under section 92 (1) of CPC wherein leave is sought for institution of a suit under section 92 of the CPC.

(2.) Brief facts leading to this appeal are as under. The appellants herein are the devotees of Sri Sri Sri Sadguru Mahadeva Tata of Allipura. The said Seer, while alive started main Moolmath at Allipur village in Ballari Taluk and the same is referred to as Jnana Rambapuri Math popularly known as a Math established by Allipur Tata. The said Swami during his lifetime collected contributions and donations by general public. By utilizing that acquired properties at different places of Karnataka where he has established the branches of Moola Math. The Moola math and branches were under his control and supervision during his lifetime. All the contributions which was received by him was spent for betterment of the society by aforesaid Allipur Tata.

(3.) It is stated that the total extent of land acquired by him is measuring to an extent of 118.44 acres spread over in different districts of the State. He has also deposited the contributions and donations which are available after spending the same for improvement and betterment of the math in fixed deposit with an intention to utilize the same for betterment of society. The appellants herein have given particulars of the same in Annexure-A and B to Misc.No.6/2009. The record would also indicate that Allipur Tata during his lifetime established Sanskrit Pata Shala, which is located in a huge hall constructed in Jnana Rambapuri Complex in Allipur.