LATE MAHANTA Vs. ASHISH DAS

JUDGEMENT

(1.) Proceedings of this matter have been taken-up through video conferencing.

(2.) Heard on admission and formulation of substantial question of law in this second appeal preferred by the LR of defendant No.3.

(3.) Mr. M.D. Sharma, learned counsel appearing for the appellant herein / LR of defendant No.3, would submit that both the Courts below are absolutely unjustified in dismissing the counter-claim of defendant No.3 and not holding that he is entitled to work as Mahant of Thakur Jugal Kishore Mandir situated at Village Pandadah, Tahsil Khairagarh, District Rajnandgaon, by recording a finding which is perverse to the record and the appeal involves substantial question of law for determination.