MANNI LAL Vs. RADHEY GOPALJI

JUDGEMENT

(1.) The Taxing Officer's report.

(2.) The suit, from which this appeal has arisen, was brought by the plaintiff No. 3 with and on behalf of plaintiff Nos. 1 and 2 who are idols for the following reliefs: (a) It may be held that defendant has no power to supervise and manage the properties of plaintiffs Nos. 1 and 2 and it may be declared that the plaintiff No. 3 is the lawful manager of plaintiffs Nos. 1 and 2. (b) The defendant may be restrained by means of a perpetual injunction from supervising and managing the property of the plaintiffs Nos. 1 and 2 and from entering the property of the plaintiffs. (c) The moveables of the plaintiff No. 1 that may be proved, may be recovered. (d) The costs may be awarded. (e) Any relief other than relief (a) which it may be deemed just to grant with any addition or alteration may be granted. The plaintiffs will pay on it any court fee that is deemed necessary to be paid.

(3.) The suit was valued for the purposes of jurisdiction at Rs. 26,500 as a value of the property and the court-fee was paid as follows: