ASHIM KUMAR MUKHERJEE Vs. NARENDRA NATH MUKHERJEE
LAWS(CAL)-1968-9-12
HIGH COURT OF CALCUTTA
Decided on September 20,1968

ASHIM KUMAR MUKHERJEE Appellant
VERSUS
NARENDRA NATH MUKHERJEE Respondents

JUDGEMENT

- (1.) 1. This regrettable litigation has its origin in the following circumstances :
(2.) ONE Bamandas Mukherjee was a person of considerable wealth.
(3.) WITH the stream of family traditions of like persons, he constructed a Devalaya or Thakurbatty in premises no. 85, Cossipore Road, in the suburb of Calcutta. On March 13, 1904 he consecrated and established in the said Devalaya, three Deities-"goddess Sree Sree Iswar Kripamoyee Thakuranee (Kalika Murti), Sree Sree Iswar Durgeswar (Sivalinga) and Sree Sree Iswar Kshetreswar (Sivalinga ). '' By a Deed of Endowment, executed on September 27, 1909 from which the facts and the history of the foundation would appear, he dedicated several properties, both movable and immovable, valued at about 3 lacs of rupees, to the use and for the worship, sheba and services of the said deities. (The provisions of the Endowment re succession of she baits expenses for debsheba etc. omitted Ed. ).;


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