Krishna Murari and Raghvendra Kumar, JJ. - (1.) - Heard Shri Deepak Kumar Kulshrestha, learned counsel for the appellant and Shri Jitendra Kumar Rawat holding brief of Shri Yogendra Kumar Srivastava, learned counsel for the respondents.
(2.) The plaintiff-appellant has filed the appeal against the order dated 1.1.2016 passed by District Judge, Etah in Original Suit No.Nil of 2015 (Sri Ajay Mishra v. Shri Raj Rajeshwar Ji Maharaj Virajman Mandir and another), whereby the application under Section 92(1) of C.P.C seeking for leave of the Court, has been rejected.
(3.) It has been contended on behalf of the appellant that the learned Court below has failed to appreciate the facts averred in the plaint and has illegally refused to grant leave to institute a suit with respect to a public trust of a charitable or religious nature.;