A.C. Goyal, J. - (1.) - This revision has been preferred by the defendant/judgment-debtor against the order dated 16.2.1996 whereby the objections filed by the judgment-debtor under Section 47 Criminal Procedure Code were dismissed.
(2.) The relevant facts in brief are that the plaintiff Sh. Thakurji filed a suit in the year 1978 for removal of the defendant as Pujari and for possession of the temple and its movable and immovable properties, The defendant Sh. Kanahiya Lal was appointed as a Pujari of this temple. Giving the details in the plaint the prayer for decree as stated hereinabove was made.
(3.) The defendant in his written statement having admitted himself to be the Pujari denied all the allegations made in the plaint regarding his removal as well as possession claimed by the plaintiffs.;