R.S. Chauhan, J. - (1.) The petitioners are aggrieved by the order dated 25.11.2011 passed by the Civil Judge (Jr. Div.) North, Kota whereby the learned Magistrate has allowed the application filed by the respondents No.5 to 12 under Order 1, Rule 10 CPC.
(2.) The brief facts of the case are that the petitioner-plaintiffs filed a suit for declaration and injunction wherein they have claimed that in Village Kunhari, near Chambal Bridge there is a particular place known as Bundi Mata Ka Sthan. The said place contains a Shivling and an idol of Hanuman Ji. It was further claimed that an Ashram was built around the said temple. The temple and the Ashram are open to the public at large. Initially, one Dev Narain Das Ji used to do the Pooja Archana at the said place. However, as he grew old, he could not perform the Seva Pooja in the temple. Hence, on 18.9.2004 in presence of many Holy persons and Mahants, he appointed Mahant Shri Morari Babu (Manjhle) as the Mahant of the temple and entrusted the management of the temple to him. Therefore, since 18.9.2004, Mahant Shri Morari Bapu (Manjhle) was performing Seva Pooja in the temple. But on 13.7.2005, the respondent-defendants entered into the Ashram and the temple, and told them that henceforth they would be running the temple and would raise construction. Since rights of the petitioners were threatened, they filed a civil suit for declaration and injunction.
(3.) During pendency of the suit, respondents No.5 to 12 submitted an application under Order 1, Rule 10 CPC, inter alia, on the ground that twenty seven years ago when Shri Dev Narain Das Ji came to the aforesaid place, he was accompanied by respondent No.5, Udhav Das Ji. According to them, Shri Dev Narain Das Ji had appointed Udhav Das as Mahant to carryout the Seva Pooja. Thus, Udhav Das has been performing the ceremonies in the temple. Respondents No.6 to 12 claimed that they are the residents of the colony and the temple is being looked after by the colony members. In fact, Udhav Das Ji was also performing his duties with the consent of the residents of the colony. By impugned order dated 25.11.2011, the learned Magistrate has allowed the application filed by the respondents No.5 to 12. Hence, this petition before this court.;