(1.) Defendants are the appellants.
(2.) In the suit, the plaintiff respondents sought for a declaration of their right, title and interest and recovery of possession in respect of devottar properties detailed in Schedule D of the plaint with mesne profits. A further prayer was made for a declaration that the deeds of sale, mokarari, gift, etc. executed in respect of those properties were fraudulent and sham transactions, without consideration and necessity, illegal, inoperative and not binding on the properties of the Math. A permanent injunction restraining the defendant respondent No.2 from withdrawing the compensation money in respect of the said properties was also claimed. The suit was decreed in full by the trial Court. Against that, the present appeal has been filed challenging the findings of the Court below.
(3.) In view of the points involved in this appeal, it is necessary to state the facts in detail.