K VENKATARAMAIAH SETTY Vs. H PUTTANNA

JUDGEMENT

(1.) this civil revision petition is filed by the 6th respondent in miscellaneous case No. 668 of 1989 against the order dated 2-7-1991 passed by the principal civil judge, metropolitan area, Bangalore, allowing la. No. Iii, filed under order 1, Rule 8 of C.P.C.

(2.) the facts of the case very briefly are that:

(3.) the respondents 1 to 5 in this civil revision petition who are petitioners in miscellaneous petition No. 668 of 1989, filed an application under Section 92 read with Section 151 of C.P.C. in the court of the principal city civil judge, Bangalore, praying for grant of leave to them to institute a suit against the respondents and sought direction of the court for forming a proper scheme for the management of the affairs of the trust, appointment of trustees and other reliefs. The case of the respondents 1 to 5, who are the petitioners in miscellaneous case No. 668 of 1989 was that there is a public trust called arasappa choultry situated in nagarthapet, Bangalore meant for the benefit of the nagartha community. The said trust was created under a will of the donor-testator and there has been mismanagement of the affairs of the trust and therefore miscellaneous petition No. 668 of 1989 was filed.