AIR 1946 PATNA 347

Patna High Court

Hon'ble Judge(s): Manohar Lall, Das , JJ

(A)Religious Endowments - Religious Endowments - Committee of management, appointed trustee and administrator of property having power to appoint shebait - Committee can maintain suit challenging alienation of debottar property by person alleging himself to be shebait. Where under the deed of trust, the committee of management was appointed trustee and the administrator of the property, also having power to appoint a shebait under certain contingencies, and the shebait was only looking after the service of the temple and the duties that appertained to it : Held that the committee could maintain a suit for a declaration that the vendee had acquired no title by the sale-deed executed by the vendor in respect of the debottar property alleging himself to be the validly appointed shebait.(Para 352C2) (B)Hindu Law - Religious endowment - Shebait, position of. The expression 'shebait' is sometimes loosely used to connote two different things. A shebait is, by vlrture of his office, the administrator of the property attached to the temple of which he is the shebait; as regards the property of the temple, he is in the position of a trustee, but as regards the service of the temple and the duties that appertain to it, he is rather in the....