S KUNASEKARAN Vs. S THEIVENDRAN

JUDGEMENT

(1.) These appeals are preferred against the common order dated 20.4.2011 made in Application Nos.4804 and 5369 of 2010 respectively in Application No.2530 of 2010 in C.S.No.643 of 2010 revoking the leave granted for institution of the suit. The plaintiffs are the appellants.

(2.) The plaintiffs have filed the suit C.S.No.643 of 2010 for the following reliefs:

(3.) Defendant Nos. 1 to 4 are residing at Erode and defendant Nos.5 to 8 are residing at Chennai and defendant Nos.9 to 17 are residing at Alandur. The 18th defendant (M/s.Paris Dakner Microsphenules P.Ltd.) is a Company registered under the Companies Act stated to be having its registered office in Chennai. The 19th defendant (M/s.Swiss Garnier Life Sciences) is a partnership firm having its registered office at Alandur, Chennai, which is outside the jurisdiction of this High Court. Suit 'A', 'B', 'C' and 'D' schedule properties are in Pallapatti, Nilakottai Taluk in Dindigul District. Suit 'E' and 'F' schedule properties are situated in Alandur, Chengalpattu District. Alleging that the properties are located at Chennai and some of the other properties are located outside the jurisdiction and that some of the defendants are also residing outside the jurisdiction, plaintiffs filed Application No.2530 of 2010 under Clause 12 of the Letters Patent seeking leave to sue. In the said application, by the Order dated 27.4.2010, leave was granted.