RAMESH RAJAN Vs. PALANIVEL THIAGARAJAN

JUDGEMENT

(1.) The application for the consideration of this Court is one seeking the leave of the Court under Section 92 of the Code of Civil Procedure, hereinafter called the Code to institute the suit. The suit was originally filed only against the 1st defendant and thereafter this Court has suo moto impleaded the respondents 2 to 4.

(2.) In order to appreciate the case on hand, it is necessary to briefly allude to the circumstances the applicants / plaintiffs pleads which has given the cause of action for instituting the above suit.

(3.) The plaintiffs / applicants and respondents 1 to 3 are trustees of the 4 th respondent Trust. The 4th respondent Trust was founded by Justice S.Natarajan, a former Judge of the Honourable Supreme Court of India, in the year 1991 to commemorate the centenary year of late P.T.Rajan who was a former Minister and Chief Minister of the erstwhile Madras Presidency.