SHIVRATAN AND ORS. Vs. SMT. PUSHPA AND ANR.

JUDGEMENT

(1.) (IA No. 63 of 2018) The present application has been filed by the applicant-Trust, namely, Shri Paday Mataji, Shri Kalyan Rai Ji, Shri Sarki Mataji Temples Management Samiti, Didwana, District Nagaur (hereinafter referred to as then 'Trust'). The applicant's Trust Deed is registered before the Sub-Registrar, Didwana, District Nagaur. The applicant has moved the present application under Order I Rule 10 of the Code of Civil Procedure, seeking its impleadment, as a party, in the present appeal.

(2.) Before dilating upon the application, prudence demands that we have a bird's eye of the controversy. Hence, some facts. Succinctly stated, they are that the plaintiffs filed a suit for partition which came to be decreed by the Additional District Judge, Didwana, District Nagaur, vide its judgment and preliminary decree dated 18.12.2014 with the following stipulations:- HINDI MATTER

(3.) By way of the decree under consideration, the Court below has held that plaintiffs shall also have 1/7-1/7 share in the rights of worship and offerings of the temple mentioned in para 3 (M) of the plaint, known as 'Sarki Mataji Temple', while distributing the parental/ancestral properties of their family.