BAIDYA NATH KARMAKAR Vs. GOLAK NATH KARMAKAR

JUDGEMENT

(1.) This Rule is obtained by the Plaintiffs for themselves and as paricharakas of Sri Sri Siva Thakur Jew and is directed against an order passed by the learned Subordinate Judge, Bankura, by which he directed the Plaintiffs to pay the deficit Court -fees on the valuation at a sum of Rs. 1,12,000.

(2.) It was a suit, inter alia, for a declaration that the disputed property was debottar and that it belongs to Siva Thakur and for a further declaration that certain pattas relating to the debater lands described in schedules kha and ga and the auction sales in respect of the properties described in schedules gha, una and cha are collusive and void and also for a declaration that the said transactions were not binding on the deity. The cancellation of the said documents, if necessary, was also prayed for The Plaintiffs have also prayed for framing a scheme for the purpose of seva puja of the deity.

(3.) The suit was filed against all the Defendants personally as well as paricharakas of the said deity. The suit was being contested.