DONOR BELLUR THAMMAIAHS CHARITIES AND SWAMY SRI RAMDAS MELU SAKKARE UPPARA VIDYA VARDHAKA TRUST MYSORE Vs. G M GADKAR

JUDGEMENT

(1.) This revision under Section 115 of the Code of Civil Procedure, 1908 is directed against the order dated 21-1-2006 in Misc. Case No. 4 of 2005 on the file of the Principal District Judge, Mysore, granting relief under Section 92(1) read with Section 151 of the Code of Civil Procedure to institute suit against the trust Donor Bellur Thammaiah's Charities and Sri Swamy Ramadas Melu Sakkare Uppara Vidya Vardhaka Trust, Mysore.

(2.) The Petitioners are members of the Board of Trust in governance and have questioned the grant of leave.

(3.) I have heard learned Counsel Sri G.L. Vishwanath for Petitioners and Smt. M.P. Geetha Devi for the Respondents and examined the records in supplementation thereto.