PROF. MEERAN MALUK MOHAMMED.S AGED 76, S/O. M. SAYED KANNU, JAMEELATH, PYARIS ROAD, THIRUVANANTHAPURAM Vs. THE MUSLIM ASSOCIATION THIRUVANANTHAPURAM, REG. NO. 40 OF 1966, NANDAVANAM, THIRUVANANTHAPURAM. REPRESENTED BY ITS SECRETARY

JUDGEMENT

(1.) Appellants are the petitioners in O.P.(Trust)308 of 2016. That was an original petition on the file of the District Court, Thiruvananthapuram. It was filed to seek leave of the court under section 92(1) of the Code of Civil Procedure (CPC for short). Respondents opposed the petition. Learned Second Additional District Judge refused to grant leave and dismissed the petition. The appeal is preferred against the said order dated 12.1.2017.

(2.) We, in this judgment, refer to the parties as they are shown in the memorandum of appeal.

(3.) A few facts are admitted. Admitted facts are stated below : The 1st respondent is an association registered under the Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 (Act XII of 1955 for short). Respondents 2 to 4 are respectively the secretary, president and treasurer of the 1st respondent. Appellants are life members of the association. They are at present members of the executive committee.