THE MUSLIM ASSOCIATION REG. NO. 40 OF 1966, THIRUVANANTHAPURAM, NANDAVANAM, THIRUVANANTHAPURAM, REPRESENTED BY ITS SECRETARY Vs. PROF. MEERAN MALUK MOHAMMED S. S/O. SYED KANNU, JAMEELATH, PYRIS ROAD, THIRUVANANTHAPURAM

JUDGEMENT

(1.) The order challenged in the appeal was set aside.

(2.) The parties are referred to in this order as they are shown in the memorandum put in to seek review of the judgment.

(3.) The respondents sought leave of the principal civil court of original jurisdiction to institute a suit against the petitioners to seek reliefs within the purview of Sec. 92 of the Code of Civil Procedure (for short CPC). The first petitioner is an association of persons registered under Act XII of 1955. Its office bearers are the other petitioners. The respondents are life members of the association. They are at present members of its executive committee. Grant of leave was opposed by the petitioners. They contended that the first petitioner was never a trust. That contention was accepted by the district court. The original petition seeking the leave was dismissed.