MOHAN LALJI Vs. TIKAIT SRI GORDHAN LALJI

JUDGEMENT

(1.) The dispute in this case relates to the Shebaitship of a Hindu temple belonging to the Bullavacharya Gossains situated at a place called Jatipura in the Muttra District of the United Provinces of India.

(2.) The Bullavacharya cult, in reality an offshoot of Vaishnavism, was founded in the 16th century of the Christian Era by one Bullav Acharya who is usually designated among his followers and disciples as Maha Parbhu ji. He and his descendants, who constitute the Bullavacharya Gossain Kul, are held in great veneration by the members of the sect and regarded as the incarnation of the famous and favour Hindu deity Krishna, whom in common with other Vaishnaus (Vishnuvites) they worship. The cult established by Bullavacharya differed in the several particulars from the practices in vogue among other votaries of Krishna, the principal point of difference consisting in the fact that he repudiated the practice of celibacy and asceticism practised by the other Gossains.

(3.) The Bullavacharya Gossains, in other words the descendants of Bullav, possess several principal temples, each of which is presided over by a member of his Kul or family, who is styled a Tikait.