(c)"Badves", in relation to the Temple of God Vitthal, means all those persons who according to the decision of the High Court in Gangaram and Others vs. Banaji Shankar and Others (1891 P J. 182) are declared to be the chief priests, managers, guardians and overseas only of the idol, temple and property belonging thereto, and as such bound to keep order, and to bid the Sevadharis perform the duties which belong hereditarily to those priests; but are declared to be not the owners of the temple, idol or the property aforesaid; and whose hereditary rights in the management of the property of the idol Vitthal were determined by a scheme approved by the High Court in Sakharam Bhimji Benmare and Others vs. Gangaram Babaji Badve and Others in Appeal No. 141 of 1892; and Gangaram Babaji Badve and Others (original defendants) vs. Sakharam Vaman (with the consent of the Advocate General) and Others (original plaintiffs) in Appeal No. 168 of 1892 (1896 P. J. 644) as explained or modified by subsequent decisions, including the earlier decision of the High Court in Gangaram Babaji Badve and Others (original defendants) vs. Vittal Dingre and Others (original plaintiffs) (Appeal No. 130 of 1890 and Govardhan Vitthal Dingre (original plaintiffs) vs. Gangaram Babaji Badve and Others (original defendants) (Appeal No. 5 of 1891) (1984 P. J. 6); and who are accordingly exercising these hereditary rights and privileges including any other rights and privileges claimed under any order or decree of any court or otherwise in the Temple of God Vitthal: and include as Divaskar Badva;
