DARSHAN TRUST AND ORS Vs. SUB REGISTRAR III

JUDGEMENT

(1.) I have heard Mr. Meet Malhotra, learned Senior Counsel appearing on behalf of the appellant and Mr. Rahul Mehra, learned Standing Counsel (Criminal), Government of NCT of Delhi and with the consent of counsel for the parties the present appeal is being heard and disposed of by way of the following order.

(2.) The present appeal under Section 96 of the Code of Civil Procedure, 1908 (for short 'CPC') read with Order 41 of CPC assails the judgment dated 27.02.2016, passed by the ADJ, Patiala House Courts, New Delhi in C.S. No.322/13, titled "Darshan Trust and Others vs. Sub-Registrar III" whereby the relief for rectification of the Deed of Trust dated 09.06.1987 was rejected.

(3.) The appellant Darshan Trust is a Public Charitable Trust stated to be formed in Delhi on 09.06.1987 pursuant to a Deed of Trust of the same day. The said Deed of Trust dated 09.06.1987 is duly registered by Sub-Registrar, New Delhi on 09.06.1987.