R MURALI Vs. KANYAKA P DEVASTHANAM AND CHARITIES

JUDGEMENT

(1.) Leave to file appeal is granted.

(2.) Counsel for the parties are heard on the merits of the appeal.

(3.) The appellants are aggrieved by the impugned order of the Division Bench of the High Court of Madras whereby leave granted under Section 92 of the Code of Civil Procedure to file suit for reframing scheme of administration of Sri Kanyaka Parameshwari Devasthanam and Charities by the learned single Judge has been revoked.