LAWS(ALL)-2010-9-88

RADHA SWAMI SATSANG SABHA Vs. AMI ADHAR SINGH

Decided On September 13, 2010
RADHA SWAMI SATSANG SABHA Appellant
V/S
AMI ADHAR SINGH Respondents

JUDGEMENT

(1.) This is an application on behalf of the Plaintiff/Appellant No. 1 seeking permission of the Court to permit it to pay obeisance and hold Satsang at the Samadh of Swamiji Maharaj at Swami Bagh, Agra on specified occasions/dates mentioned in Annexure-4 of the affidavit in support of the application on the occasion of 150th year of Satsang.

(2.) Both the contesting factions to this appeal are subscribers of Radha Swami faith.

(3.) Radha Swami faith was founded by Swami Shiv Dayal Singh more popularly known Swamiji Maharaj in the year 1861. He was succeeded by Huzur Maharaj followed by Maharaj Sahib. The followers of this faith owe allegiance to the first three Sant Sat Gurus (SSG). However, after departure from this world of Maharaj Sahib in the year 1907 the followers of the faith divided and two rival groups came into existence. The first group was headed by Sarkar Sahib and came to be known as Dayalbagh and the other group was headed by Buaji Sahib and came to be known as Swami Bagh. Some believe that Maharaj Sahib was succeeded by Buaji Maharaj followed by Babuji Mahraj. All these first SSG have recognition of both the parties and the rift started thereafter.