R. SENTHILVEL Vs. KALAIMAGAL EDUCATIONAL TRUST

JUDGEMENT

(1.) Heard the Learned Counsel for the petitioner and the Learned Senior Counsel for the respondent Nos.1 to 9.

(2.) This revision petition under Section 115 of C.P.C is filed by the 1 st plaintiff in the suit filed in their representative capacity being aggrieved by the revocation of leave granted and consequential dismissal of the suit.

(3.) The revision petitioner herein along with one Suresh and Ravichandran for themselves and on behalf of the beneficiaries of Kalaimagal Educational Trust had filed O.S.No.103 of 2012 on the file of Subordinate Court, Namakkal, to frame a scheme for proper administration and management of the property held by Kalaimagal Educational Trust and other consequential relief. Along with suit, I.A.No.181 of 2012 was filed seeking leave to file the suit under Section 92 of C.P.C.