LAWS(ALL)-2025-3-43

GOVIND RAM PANDEY Vs. NUTAN PRAKASH

Decided On March 21, 2025
Govind Ram Pandey Appellant
V/S
Nutan Prakash Respondents

JUDGEMENT

(1.) Holy city of Mathura is under grip of frivolous temple litigations. Most of them are for appointment of Receivers and controlling day to day functioning.

(2.) Present litigation hovers around famous Sri Thakur Baldeo Ji Maharaj Temple also known as Dauji Mandir. It is an old temple situated at Baldeo Mahawan, Mathura. History relates back to about 500 years, when it was built/established by one Parampujya Goswami Kalyan Devacharya Ji Maharaj. After his death, his successors managed the affairs of Temple and conducted seva, puja, archana etc. With passage of time, families of successors increased and by end of 1903, there were 145 families who were looking after the seva and puja.

(3.) Admittedly, on 2/9/1904, a Trustee Nama/Ikrar Nama (hereinafter called as "Agreement") was executed which was registered on 13/9/1904 by family members of 145 families. According to the registered Agreement, 145 family members were divided into six groups (Thoks). From them, Seven Member Management Committee was appointed which included following persons: