RAM JANKI Vs. BHGWATI DEVI

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 4.8.87 passed by the 2nd Addl. District Judge, Chapra in Title appeal no. 94/85/52/86, affirming the judgment of the trial court dated 6.9.85 rendered in Title suit no. 115/82. Plaintiffs of that suit are appellants here.

(2.) THE plaintiffs -appellants had filed the aforesaid suit seeking declaration that they are Motwalies of the suit lands and plaintiff no. 1 who was deity called "Shri Ram Janki" and others. They had also sought for recovery of possession of the suit property belonging to this deity from defendant - respondents of this appeal.

(3.) DEFENDANT -respondents had set up the pleas that Chandradev Mishra was Motavali appointed by Hanuman Pd. Khajanchi himself and plaintiff -appellants were not rightful Motavalies and, therefore, they are not entitled to any relief and defendant -respondents had been in possession of the suit lands for the last several years.