Bhagwan Jha vs Swami Shri Jugalkishore Bade Jamat ...
2025 Latest Caselaw 3628 Chatt

Chattisgarh High Court

Bhagwan Jha vs Swami Shri Jugalkishore Bade Jamat ... on 11 April, 2025

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                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                             SA No. 157 of 2025

                   BHAGWAN JHA versus SWAMI SHRI JUGALKISHORE BADE JAMAT
                                          MANDIR

                                                 Order Sheet


                11/04/2025          Mr. Sameer Oraon, counsel for the appellant.

                                    Heard.

                                    This appeal has been preferred by the appellant

                              challenging the judgment and decree dated 13.01.2025

                              (Annexure-A/1)    passed      by   the   learned   District   Judge,

                              Rajnandgaon (C.G.) in Civil Appeal No.35-A/2023, upholding the

                              judgment and decree dated 17.05.2023 (Annexure-A/2) passed

                              by the learned Second Civil Judge, Class-I, Rajnandgaon (C.G.)

                              in Civil Suit No.36-A/2002.

                                    Perusal of impugned judgments show that dispute

                              pertains to the Sarvarakar of temple namely, Swami Shri

                              Jugalkishore, Bade Jamat Mandir, Kilapara, Rajnandgaon (C.G.).

                                    On being enquired, learned counsel for the appellant

                              submits that the temple was constructed by erstwhile King

                              Balram of Rajnandgaon, subsequently, after his death, it was

                              succeeded by his wife namely, Suryamuki.


       Digitally
DEEPTI signed
       by
JHA    DEEPTI
NIRALA JHA
       NIRALA
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      Having considered the dispute involved in instant case,

the State ought to have been made party in the aforesaid civil

suit, but without impleading the State as party, judgment and

decree has been obtained. Therefore, learned counsel for the

appellant is directed to implead the State as party respondent in

the instant appeal.

List the matter thereafter.

Sd/-

(Naresh Kumar Chandravanshi) Judge