- (1.) THIS writ petition is directed against order dated 17.07.2013 passed by the Additional Civil Judge (Junior Division) No.1, Pali, whereby, the application filed by the petitioner - defendant No.1 seeking to question the admissibility of the document has been rejected.
(2.) BRIEF facts of the case may be noticed thus: the respondent No.1 ­ plaintiff filed a suit for cancellation of trust deed, getting it declared void and for permanent injunction against the petitioner -defendants, inter alia, seeking relief for cancellation of trust deed registered on 31.05.1997 by the defendant Samaj and permanent injunction in the nature not to interfere in the right of the plaintiff to worship in the temples, which were subject matter of the trust deed. The suit was, inter alia, founded on an agreement dated 15.07.1968 said to have been executed qua the temples between the parties. The relevant portions of the plaint read thus: - JUDGEMENT_1005_TLRAJ0_2013.jpg JUDGEMENT_1005_TLRAJ0_2013(2).jpg
(3.) THE suit was resisted by the petitioners and the plaint allegations were denied. The averments relating to the said document dated 15.07.1968 read thus: - JUDGEMENT_1005_TLRAJ0_2013(3).jpg;