SHIVNARAYAN GUPTA Vs. SADHU RAMCHARANDAS

JUDGEMENT

(1.) THE appeal is directed against the order dated 17.7.93 of the Vth A.D.J., Indore passed in C.S. No. 10 -A/93 whereby the plaintiff -appellant's application u/o. 39 R. 1 and 2 C.P.C. has been dismissed.

(2.) THE brief history of the case is that the plaintiff -appellant filed a suit in the Court below with the assertions that he is one of the devotees of Ranchhod Das Temple and that was earlier being managed by Sheshnarain Das who was a Pujari appointed by the State. He further claims that one Shri Yajatradas is the disciple of Sheshnarain Das and he is entitled for possession of the property belonging to Ranchhod Das Temple.

(3.) THE respondent No. 1 claims himself to be the disciple and legatee of Mahant Ramratandas who is dead. He is, therefore, interfering in the property without any right.