REGENT COMPUTRONICS PVT. LTD.

PANNA BANERJEE Appellant

V/S

KALI KINKOR GANGULI Respondents

Referred Judgements :-

BARWICK V. ENGLISH JOINT STOCK BANK [REFERRED TO]
PROSUNNO KUMARI DEBYA V. GOLAB CHAND BABOO [REFERRED TO]
RAJAH VURMAH VALIA V. RAVI VURMAH MUTHA [REFERRED TO]
JUDICIAL COMMITTEE,PROSANNO KUMARI DEBYA V. GOLAB CHAND BABOO [REFERRED TO]
RAJA VURMAH VALIA V. RAVI VURMAH [REFERRED TO]
KONWAR DOORGANATH ROY V. RAM CHUNDER SEN [REFERRED TO]
GNANASAMBANDA PANDARA SANNADHI V. VELU PANDARAM [REFERRED TO]
LLOYD V. GRACE,SMITH AND CO. [REFERRED TO]
DAMODAR DAS V. ADHIKARI LAKHAN DASS [REFERRED TO]
GOBINDA KUMAR ROYCHOWDHURY V. DEBENDRA KUMAR ROYCHOWDHURY [REFERRED TO]
RAJESWAR MULLICK V. GOPESWAR MULLICK [REFERRED TO]
KHETTAR CHUNDER GHOSE V. HARIDAS BUNDOPADHYAY [REFERRED TO]
ABIRAM GOSWAMI V. SHYAMA CHARAN NANDI [REFERRED TO]
RAJESWAR MULLIK V. GOPESWAR MULLIK [REFERRED TO]
PRAMATHA NATH MULLICK V. PRADYUMNA KUMAR MULLICK [REFERRED TO]
NAGENDRA NATH V. RABINDRA NATH [REFERRED TO]
SM.HEMANTA KUMARI BOSE V. SREE SREE ISWAR SRIDHAR JIW [REFERRED TO]
GOPAL KRISHNA SIL V. ABDUL SAMAD [REFERRED TO]
MONOHAR MUKHERJI V. BHUPENDRA NATH MUKHERJI [REFERRED TO]
MAHAMAYA DEVI V. HARIDAS HALDER [REFERRED TO]
BAWAH MAGNIRAM SITARAM V. KASTURBHAI MANIBHAI [REFERRED TO]
ISWAR GOPAL JIEU THAKUR VS. PRATAPMAL BAGARIA [REFERRED TO]
ANGURBALS MULLICK VS. DEBABRATA MULLICK [REFERRED TO]
KALIPADA CHAKRABORTI VS. PALANI BALA DEVI [REFERRED TO]
TROJAN AND COMPANY VS. RM N N NAGAPPA CHETTIAR [REFERRED TO]
NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
KALIMATA THAKURANI OF KALIGHAT VS. JIBANDHAN MUKHERJEE [REFERRED TO]
R YISWANATHAN RUKN UL MULK SYED ABDUL WAJID R GAJAMBAL AMMAL RUKN UL MULK SYED ABDUL WAJID RUKN UL MULK SYED ABDUL WAJID VS. RUKN UL MULK SYED ABDUL WAJID:R YISWANATHAN:RUKN UL MULK SYED ABDUL WAJID:R GAJAMBAL AMMAL:V GAJAMBAL AMMAL [REFERRED TO]
UNION OF INDIA VS. KHAS KARANPURA COLLIERY COMPANY LIMITED [REFERRED TO]
P V AYYAPPA REDDIAR VS. AYYAPPAN PILLAI JANARDHANAN PILLAI [REFERRED TO]
CENTRAL BANK OF INDIA LIMITED VS. HARI PRASAD JALAN [REFERRED TO]
MUKUNDJI MAHRAJ VS. PERSOTAM LALJI MAHRAJ [REFERRED TO]
SUKUMAR BOSE VS. ABANI KUMAR HALDAR [REFERRED TO]
HEMANTA KUMAR MUKHERJEE VS. PRAFULLA KUMAR BHATTACHARJEE [REFERRED TO]
A AKOOJI JADWAT PVT LTD VS. ORIENTAL FIRE AND GENERAL INSURANCE CO LTD [REFERRED TO]
MADAN MOHAN SAHA BANIK VS. RAKHAL CHANDRA SAHA BANIK [REFERRED TO]
LALA MAN MOHAN DAS VS. JANKI PRASAD [REFERRED TO]
BABU RAJA MOHAN MANUCHA VS. BABU MANZOOR AHMAD KHAN [REFERRED TO]
K P L S PALANIAPPA CHETTIAR VS. SREEMUTH DEVASIKAMONEY PANDARASANNADHI [REFERRED TO]
BHABATARINI DEBI VS. ASHALATA DEBI [REFERRED TO]
NANDA LAL DHUR BISWAS VS. JAGAT KISHORE ACHARJYA CHOWDHURI [REFERRED TO]
VIDYA VARUTHI THIRTHA VS. BALUSAMI AYYAR [REFERRED TO]
SIDDIK MAHOMED SHAH VS. MT SARAN [REFERRED TO]
JOGESH CHANDRA GHOSE VS. SREE SREE DHAKESWARI MATA BIGRAHA [REFERRED TO]
CHANDI CHARAN DAS VS. DULAL PAIK [REFERRED TO]
PANCHANAN BANERJEE VS. SURENDRA NATH MUKERJEE [REFERRED TO]
GANESH CHUNDER DHUR VS. LAL BEHARY DHUR [REFERRED TO]
GOBARDHANDAS VS. GOPALDAS MODI [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against a judgment and decree dated November 29, 1971. The decree was passed in a suit instituted by the first respondent Kali Kinkor Ganguli in this Court for a declaration that he was the sole owner of premises No. 244, Bowbazar Street, Calcutta and was the sole shebait of Firingi Kali and the other deities installed in the premises. There is an alternative prayer in the plaint for a declaration that the first respondent is entitled to an undivided half share in premises No. 244, Bowbazar Street, and to half the pala in the sheba of the Firinhi Kali and the other deities installed there.

(2.) It is not disputed that this temple is the abode of the deity popularly known as Firinsi Kali and several other deities. It is necessary to trace the historical background to the dispute. One Ramkanta Pal constructed a Shiva temple, and installed the deity Shiva, on a piece of land measuring 11 Chittacks and 11 gandas at 244, Bowbazar Street, Calcutta, which stood in the name of his father Beni Madhab Pal in the records of the Calcutta Collectorate. Ramkanta became the shebait of Shiva. Thereafter in or about 1820, Kali Prasad Pal and Gouri Prasad Pal, the two sons of Ramkanta Pal, orally transferred the temple, together with the idol Shiva, and shebaity right of the deity, to one Srimanta Pandit. Srimanta Pandit carried on the sheba of the deity after taking possession of the temple. He constructed a small brick-built one storied room thereon, and installed the idols of Goddesses Kali, Sitala. Manasha and Shaligram Shila and carried on the sheba of the deities at the temple for more than 60 years without interruption.

(3.) In 1880 Srimanta Pandit by a registered deed transferred the said temple together with the deities and the shebaity right of the deities to one Sashibhusan Banerjee for a sum of Rs. 60/-. Sashibhusan after purchase of the temple with the deities took possession of the temple and performed the sheba of the deities till his death on August 24, 1894. He left behind him two widows Sm. Paripurna Debi and Sm. Pramila Sundari Debi. After the death of Sashibhusan his elder widow, Paripurna Debi carried on the sheba puja of the deities during her lifetime, and on her death on April 10. 1905, one Rakhal Chandra Mukherjee brother of Sm. Puripurna Debi, took possession of the temple premises and ousted Sm. Pramila Debi from the possession of the premises and also from the shebaity of the deities.

Click here to view full judgment.

PANNA BANERJEE Vs. KALI KINKOR GANGULI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address