PARVAT RAO Vs. HARNARAYAN SHARMA

JUDGEMENT

(1.) THIS appeal is received after remand from the Supreme Court with a direction to decide the questions of law modified after affording opportunity of hearing to the parties.

(2.) FOLLOWING questions of law were framed by the learned Single Judge while deciding this appeal :-

(3.) IN view of concurrent finding of fact recorded by the Courts below, question of law no. (i) is answered in negative and it is held that plaintiff has failed to establish right of Shebait over the temple.