RAVINDRA PRASAD GUPTA Vs. BAGESHWARI PRASAD

JUDGEMENT

(1.) Heard parties.

(2.) This miscellaneous appeal has been filed on behalf of defendants-appellants for setting aside the judgment and order dated 25.3.2017 passed by learned 4th Additional District Judge, Aurangabad in Title Appeal No.41 of 2008 / 112 of 2009 whereby and whereunder the learned appellate court has set aside the judgment and decree dated 28.8.2008 / 9.9.2008 passed by learned Munsif, Daudnagar in title suit no.189/2002 105/2008 and remanded the matter back to the trial court.

(3.) Title suit no.189/2002 was filed on behalf of plaintiffs to declare the Dharmshala of Aurangabad as public Dharmhala., It is stated in the plaint that the name of Dharamshalla is Sumiran Sao Dharamshalla in which every year the idol of Maa Durga is installed for which permission is granted by Sumiran Sao Dharamshalla Committee.