AIR 1921 LAHORE 343 ::(1921) 3 Lahore LJ 514

Lahore High Court

Hon'ble Judge(s): Wilberforce, Abdul Qadir , JJ

(A) Civil P.C. (5 of 1908) , S.100— Finding of fact. A finding that a certain Dharmsala is private property is a finding of fact. (B) Hindu Law - Religious endowment-Property may remain private, the public being allowed to visit it. Hindu Law allows cases in which people may be allowed to come to a place for worship, etc., but the place may remain private property.