NAKKHEERAN PUBLICATIONS Vs. DHYANAPEETA CHARITABLE TRUST

JUDGEMENT

(1.) THE present civil revision petition is directed against the order of the learned Additional District and Sessions Judge, Fast Track Court No.V, Chennai dated 18.3.2011 made in I.A.No.85 of 2011 in O.S.No.11115 of 2010.

(2.) THE defendants in the said suit are the petitioners herein and the plaintiff thereon is the respondent.

(3.) IN the affidavit filed in support of the said application, the petitioners have pleaded that the suit was filed by a trust, but, however, the trust deed was not a document in the plaint. The suit is represented by one of the trustees viz., Nithya Sadhananda. While so, one Sri Nithya Atmaprabhanandan @ Mohanraj filed a proof affidavit at the time of trial and Ex.A.1 an authorisation letter was filed while filing the proof affidavit on 27.1.2011. A notice was served to the respondent counsel under order XI Rule 16 C.P.C. demanding inspection of certain vital documents. However, there is no response from the other side. Hence, an application has been filed seeking a direction to the respondent herein to permit the petitioners to inspect the documents listed thereunder.