- (1.) Leave granted.
(2.) Applicability of the principles of Res Judicata and Order II Rule 2 of the Code of Civil Procedure having regard to an observation made by this Court, is involved in this appeal, which arises out of a judgment and order dated 8th May, 2007 passed by a learned Single Judge of the Punjab and Haryana High Court in Regular Second Appeal No. 4070 of 2005.
(3.) Appellant herein is a Public Trust registered under the provisions of the Rajasthan Public Trust Act 1959 and governed by the provisions thereof. Acquisition of a Gaddi and the management thereof was the subject matter of a suit. Mahant Mani Ram Swami, admittedly was the holder of the said Gaddi. First respondent claimed himself to be the 'Pota Chela' of the said Mahant Mani Ram Swami.;