NIRMAL KUMAR Vs. SHREE-JAIN KHARTARGACHH SANGH

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India has been filed by the Petitioner against the order dated 4.12.2010 passed by Additional Rent Controller (for short as "the Controller") Delhi, wherein application to lead additional evidence has been dismissed.

(2.) The word Shri Jain Khartargachh Sangh referred as "Sangh" and the word Shree Jin Kushal Suri Jain Khartargachh Dadabari Trust referred as "Trust".

(3.) The brief facts of this case are that the property in dispute is property of the Deity and Shree Jin Kushal Suri Jain Khartargachh Dadabari Trust is managing the same since long.. The suit property came to the Trust in 1987.