- (1.) The question raised before the courts below was whether the respondents are Pujari/Manager or the owner of the temple Shri Laxmi Narayan Ji, situated at Naya Bazar, Lashkar at House No. 19/414, Gwalior.
(2.) The said property originally belonged to one Lalliram son of Dharamjit Shivhare. In the municipal record, the same is entered as temple. According to the appellant-plaintiff(s), the respondents were merely pujari. They claimed to be trustees under an unregistered Trust Deed dated 03.06.1941 which is said to have been later registered. The trial court decreed the suit. The High Court has dismissed the suit holding that the plaintiffs failed to prove that they had rights as trustees.
(3.) We have heard learned counsel for the parties.;