RAMANAND SHARMA Vs. MATARAJ RAJESHWARY BHAGWATI DEVI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PETITIONERS are defendants of Eviction Suit No. 31 of 1989 which was filed by OP No. 1, namely, Smt. Mataraj Rajeshwary Bhagwati Devi, the deity of the temple at Baridaulatpur, Jamalpur, through its Sebait Gorelal Mishra for eviction of the petitioners on the ground of default in payment of rent by the said defendants.

(3.) THE short fact of this case that earlier Gorelal Mishra filed title Suit No. 82 of 1971 for declaration of his title over the suit properties. The said suit was dismissed by the learned Sub -Judge, II, Munger, on 4.3.1982 which was challenged by him in Title Appeal No. 10 of 1982 which was also dismissed on 16.2.1985.