MADHUSUDAN LAL Vs. SACHCHIDANAND PURSHJI MAHRAJ

JUDGEMENT

(1.) This is an appeal by the defendant against a decree of the learned Civil Judge of Pilibhit, who affirmed a decree of the learned Munsif of that place. The latter had decreed the suit.

(2.) It appears that one Hardwari Singh owned certain property. By a deed of endowment dated 12-11-1935 he transferred the property to an idol which he had installed, and provided in the deed that after meeting the necessary expenses in connection with the temple the rest of the income was to be distributed among his daughter (hereafter described as respondent), his son and certain other relations. He constituted the respondent to be the manager and lambardar of the endowed property.

(3.) After Hardwari Singh's death the respondent herself moved an application before the revenue authorities praying that her brother, the appellant, be appointed as the lambardar. This Was done.