SATYANANDA BRAHMACHARI Vs. PHANI LAL MOOKERJEE

JUDGEMENT

(1.) The only question raised in this appeal is whether the plaintiffs had obtained the consent required under Sections 92 and 93, Civil P. C., for filing the present suit. The learned District Judge has held against the plaintiffs. Hence this appeal to this Court.

(2.) The three plaintiffs claimed to be persons interested in the sheba puja of the famous deity Sri Sri Kalimata of Kalighat.

(3.) It is alleged that this temple along with other associate ones are part of a public endowment. They are riot being properly managed. Certain definite allegations are also made about mismanagement and misappropriation.