Dave, J. - (1.) The facts giving rise to this appeal have already been stated in our order dated 20th of October, 1955 deciding the preliminary objection of the respondents, and, therefore, they need not be repeated. This judgment may be read in continuation of the said order.
(2.) The trial court had framed the following issues on the basis of the pleadings: (1) Whether the ground of the Chowk on the southern, western and northern sides of the temple is in ownership of the plaintiff. (2) Whether the Bhetpatra is illegal, inoperative and inadmissible in evidence. (3) Whether the plaintiff alone is entitled to bring the suit. (4) Whether the actions of the defendants cause inconvenience to the plaintiff. (5) What relief the plaintiff is entitled to.
(3.) The trial court decided all the issues in the plaintiff's favour and decreed the suit.;