RAMLAL HARGOPAL Vs. KISHANCHAND

JUDGEMENT

(1.) One Mahanand-ram Puranmal, many years ago, opened a shop in Hyderabad in the dominions of the Nizam and carried on a considerable business, which has been continued to this day by his descendants under his name as the name of the firm. He also founded two temples within the dominions of the Nizam, and a third in British India, not however--and this is important--within the District of Berar, Three jagir villages, one within the Nizam dominions and two within British India and the District of Berar, were subsequently granted by Government for the support of the worship in these temples.

(2.) Puranmal was succeeded by his son Premsukh, who had three sons, Ramgopal, Hargopal and Chimanram. The family, however, has remained undivided, and the business and landed property have remained in common.

(3.) Hargopal seems to have died before his father Premsukh; and on the death of the latter, Hargopal's son, Bam Lal, the present appellant, took up the management of the temples, the three villages granted for their support and the family property and business, and his name was entered in the various registers accordingly.