JAYANT BANERJI,J. - (1.) Heard Shri Pradeep Kumar, learned Senior Advocate assisted by Shri Onkar Nath Vishwakarma and Shri Om Prakash, learned counsel for the revisionist and Shri Satyendra Narayan Singh, learned counsel appearing for the respondent no. 1.
(2.) This revision has been filed against the order dated 29.8.2019 passed by the Additional District Judge, Court No. 1, Muzaffar Nagar in Original Suit No. 1 of 2016 (Management Committee Vs. Naveen Kumar Jain and others) whereby the application bearing Paper No. 86Ka filed by the revisionist for impleadment/amendment of revisionist in place of Ramesh Chand Jain as plaintiff in the original suit has been rejected.
(3.) The plaintiff-opposite party no. 1 instituted a suit praying for a mandatory injunction directing the respondents to hand over the properties of the temple, FDR, bank balance and the entire accounts. Further a declaration was sought that the defendant no. 1, 4 to 7, 9 and 10 and their family members are not entitled to the prayers and other activities of the temple. The description of the plaintiff in the plaint is as follows: "Management Committee Idol Shri Mahaveer Bhagwan, established Shri Digamber Jain Panchayati Temple, 17(seventeen), D-18 (eighteen) D, Chaudi Gali, Nai Mandi, Muzaffarnagar through Secretary Shri Ramesh Chand Jain, age 70(seventy) years son of Late Sheetal Prasad Jain, resident House No. 182(one hundred eighty two), Patel Nagar, Nai Mandi,, Muzaffarnagar." ;