DARSHAN LAL Vs. RAM NATH

JUDGEMENT

(1.) The judgment would dispose of RFA No. 143 of 1993 and Cross -objection No. 236 of 1993. The parties, hereinafter in this judgment, shall be referred to as plaintiffs and defendants.

(2.) The first appeal arises out of the judgment passed by the learned District Judge, Sirmour District at Nahan whereby the suit filed by the plaintiffs under Section 92 of the Civil Procedure Code stands dismissed.

(3.) According to the plaintiffs, Shadi Ram and Kalu Ram were two real brothers and were the predecessors -in -interest of plaintiffs Darshan Lal, Nem Chand and Banarsi Dass and Ram Nath, defendants were the owners of the suit property. The property is said to be public religious trust where a temple containing the deity Lord Krishna and Radha stands installed. According to the plaintiffs, the temple was created as a public trust for religious and charitable purposes and public had always a free access to visit the temple and make offerings.