Arun Madan, J. - (1.) This appeal preferred by the appellants arises out of the impugned order, dated 26.11.1977 passed by Addl. District Judge No. 1, Jaipur City, Jaipur whereby the said court had dismissed the suit of the plaintiff-appellants filed against the defendant-respondents.
(2.) The facts which are relevant for deciding the present appeal briefly stated are that the present appellants who are the legal heirs of Shri Banshidhar Sharma (since deceased) had filed a suit for possession, declaration, injunction and rendition of accounts in the court of Senior Civil Judge, Jaipur City, Jaipur against the defendant-respondents on 15.7.1961 relating to the following u properties which are more fully described in paras 1 to 5 of the plaint as specified herein below (a) Temple of "Baiji ka Mandir" which comprised of temples of: (i) Mahadevji (ii) Thakur Laxmi Narainji. (b) Residential accommodation. (c) 24 shops below the temple complex. (d) Bagichi or Garden.
(3.) The aforesaid temples were worshiped and maintained as their own temples by the ancestors of the appellants. This fact is also borne out and D established from the relevant documents which the appellants have placed on the record.;