NAVEEN PORWAL Vs. AKHILESH KUMAR SINGHAL

JUDGEMENT

(1.) This Court has rendered hearing at length to learned Counsel of both sides viz. the defendants/revisionists as well as plaintiffs/respondents.

(2.) The judgment and order dated 2.6.2014 passed by the District Judge, Dehradun in regular miscellaneous application 47/2014 has been questioned by way of filing the instant revision, wherein the learned Court below has allowed the application for leave to file the suit under Section 92 read with Section 151 CPC rejecting the objections of the defendants/revisionists thereagainst.

(3.) As of now, Kailashanand Mission Trust is in the hands of the defendants/revisionists, who are managing the innumerable affairs of the said trust after the death of Swami Kailashanand, its founder president and trustee, who breathed his last as nonagenarian.