SHREE JANKI RAMAN MANDIR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appeal is filed under Sec. 100 of the Code of Civil Procedure, 1908 questioning the legality and sustainability of the impugned judgment and decree dtd. 4/3/2022 passed by the learned 4th Additional District Judge, Bhatapara, District " Balodabazar-Bhatapara in Civil Appeal No. 27-A/2018 whereby, the learned Trial Court dismissed the appeal affirming the judgment and decree passed by the learned Trial Court dismissing the suit filed by the appellant/plaintiff.

(2.) This appeal was admitted on the following substantial questions of law (order dtd. 16/12/2022)

(3.) Facts relevant for disposal of this appeal are that the appellant/plaintiff filed a suit for deleting the name of Manager/Collector from the lands mentioned in Para 2 of the plaint, declaration of title, permanent injunction inter alia on the pleading therein that Shri Ram Janaki Raman Temple, Shri Thakurji Temple, Shri Ram Laxman Janaki Temple, Shri Hanuman Temple was constructed by Smt. Sarjawati Bai W/o. Late Diwan Bahadurji Agrawal along with other relatives, at Lalbandha Talab, Arjuni, TehsilBalodabazar in the year around 1972. From time to time, relatives of Smt. Sarjawati Bai have donated the agricultural land situated at Village Hathi Khairtala and Village Arjuni details of which are mentioned in Paragraph No. 2 of plaint. The aforementioned temples are private temples and the Sarvarkar of the aforementioned temples were engaged by the donators and as of now, Manager and Sarvakara is Chandrika Prasad Sharma.