SHRI SACHIYAY MATAJI TRUST Vs. LAXMAN SINGH

JUDGEMENT

(1.) The present writ petition is directed against the order dtd. 13/2/2019, passed by the learned Addl. District Judge, Jodhpur District, Jodhpur (hereinafter referred to as the trial Court), whereby the application dtd. 5/1/2019, filed by the plaintiff-respondent no. 1 herein has been allowed in toto.

(2.) Facts, narrated in a nut-shell, are that the plaintiff - respondent no. 1 filed a suit for injunction and for quashment of five resolutions of the defendant - trust, mentioned in prayer clause No. 1 of the plaint. The prayer clause No. 1 reads thus:

(3.) Though the plaintiff had filed copies of the above mentioned resolutions alongwith the suit, but since their originals were required for the purpose of leading evidence, he moved application dtd. 5/1/2010, under Order XI Rule 12 and 14 of the Code of Civil Procedure with the following prayer: