Sabyasachi Bhattacharyya - (1.) Since the two revisional applications arise between the same parties, from connected matters and similar orders, the two are taken up for hearing together.
(2.) The genesis of the instant revisions are two suits filed by Sri Ajit Kumar Ghosh (since deceased), the predecessor-in-interest of the opposite party nos. 1(a) and 1(b).
(3.) The plaint case is that the suit property is a debuttar property in the name of the deity Sri Sri Rameshwar Shiv Thakur. One Sankari Dasi enshrined a deity of 'Shiv Thakur' within a temple and the property was dedicated to the said deity. Sankari bequeathed her property to her nephew Ananda Deuti on February 16, 1886 who used to perform the worship and other ceremonies and festivals in respect of the said deity. The expenses were borne from the income of the debuttar estate. It is stated that, although the property is a private debuttar, local people used to worship on festival and other occasions.;