GOUR LAL MITRA Vs. TRIPURA PROSANNA BASU

JUDGEMENT

(1.) UNDER the Will of one Gokul Chandra mitra executed sometime in 1807 a deb utter estate was created and properties were dedicated for the seva puja of two hindu Deities, namely Sri Sri Radha and Sri Sri Madan Mohon Jew. The said deb utter estate is presently being managed under a scheme which was approved by a decree dated the 7th August 1940, passed by this Court in Suit No. 1958 of 1939.

(2.) GOUR Lal Mitra and Baranasi Mitra, two she baits of the said Deities, by the present application under section 34 of the Indian Trusts Act, 1882 have mooted the following questions be answered by this Court :-

(3.) THE petitioners also pray for the following orders :-