Section 7(5) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(5)In determining the amount of compensation, the District Court shall have regard to the following factors:-(a)the deity is a juristic person and any offering, gift or donation to the deity is, in law, the property of the deity ;(b)the application or claimant or his predecessor has appropriated the offerings, share or income over a period of time and thus accumulated a corpus ;(c)such accumulated corpus or its part also had yielded or potential to yield monetary returns ;(d)the compensation is to be paid from trust fund, the primary source of which is the property of deity ;(e)the trust fund is to be utilized for the administration and management of the temple trust, and(f)therefore, the compensation ordered to be paid shall not be excessive exorbitant and onerous to the temple trust.
