NATARAJA VIRUDHULAR Vs. M MAHALINGAM

JUDGEMENT

(1.) THIS revision petition is without any merit. It is against an order of grant of lease for filing a suit under S. 92, Civil Procedure Code.

(2.) TWO objections are raised by the petitioners. The first is that the Sub-Court, Kumbakonam, has no jurisdiction to try the suit under S. 92, C.P.C. The objection is based on the working of S. 92, C.P.C. Under the Section one or more persons having an interest in the trust and having obtained the leave of the Court, may institute a suit, in the principal Civil Court of original jurisdiction or in any other Court empowered In that behalf by the State Government within the local limits of whose jurisdiction the whole or any part of the subject-matter of the trust is suitable. It is argued that the Sub Court at Kumbakonam is not the principal Civil Court of original jurisdiction and that the State Government has not empowered the said Court to try the suit. This contention is baseless.