MANOHAR GANESH TAMBEKAR Vs. CHOTALAL LAKHMIRAM

JUDGEMENT

(1.) THE suit in which this appeal has been brought was a suit for the administration of a trust for. religious purposes in connection with the temple of Sri Ranchod-Raji, in the district of Dakore.

(2.) THE plaintiffs claimed to have a sufficient interest to support the suit. The defendants originally disputed the plaintiffs' title to sue, and denied that there was any trust. They alleged that they were "owners of the God, and of all his property."

(3.) FROM that decree the appeal has been brought. In their printed case the same claim was made by the appellants which was set up by them as defendants in the suit. They submitted that the suit ought to be dismissed with costs.