KHAGENDRA NANDAN ASRAM Vs. SAHAYRAM CHAKRAVARTY

JUDGEMENT

(1.) This is an application for a certificate that the case is a fit one for appeal to the Judicial Committee of the Privy Council.

(2.) A suit was brought by some members of the public, with the consent in writing of the Advocate-General, under Section 92 of the Civil P. C. in respect of a temple known as Gaptipara Muth. The first defendant claimed to be the mohunt of the temple.

(3.) The first defendant had brought a suit against certain person or persons who had been appointed as manager or managers of the temple, and in that suit he obtained a decree and was held to be the duly constituted mohunt and entitled to the properties belonging thereto.