PRABHAT KUMAR PAUL Vs. SHREE LAKSHMI JANARDAN THAKUR

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree passed in Suit No. 620 of 1982 of the Ordinary Original Civil Jurisdiction of this Court decreeing the suit in favour of the plaintiff-deities.

(2.) THE plaintiff-deities' case briefly stated is as follows:

(3.) ONE Kailash Chandra Dey, the original owner of the suit property, made out an Arpannama dated April 11,1903 making the suit properties along with others 'debuttar' after dedicating the same in favour of Shri Lakshmi janardan Thakur, Sri Sri Vairabeswar Shib Thakur, Sri Sri Kailash Nath Shib thakur i. e. plaintiff Nos. 1, 2 and 3 respectively. In such Arpannama, Sri Sri kailash Chandra Dey himself was appointed the first shebait of the plaintiff-deities. While the plaintiff-deities were being represented by such shebait and the debuttar estate under the Arpannama was being managed by such sebaits as per terms of the Arpannama, in or about 1948, a dispute arose between the then sebaits on the issue of management of the debuttar properties and worship of the plaintiff-deities.