PUSHPA DEVI Vs. SHIVSAI MANDIR TRUST

JUDGEMENT

(1.) Heard on the question of admission.

(2.) THE appellant/defendant has filed this appeal against the judgment and decree dated 17.04.2015 passed in Civil Appeal No. 4 -A/2013. The appellate Court affirmed the judgment and decree passed by the trial Court.

(3.) THE appellant -defendant in her written statement denied the pleadings of the plaint. She pleaded that the suit Shop was of the ownership of 'Shiv Mandir Samiti' Balaghat. It was rented out in the year 1978 to the husband of the defendant at the rate of Rs. 30/ - per month and the rent was enhanced from time to time. Before two -three years, an idol of Lord 'Sai Baba' was established in the temple and the defendant has been occupying the suit Shop.