RANI THAIYAL NAYAGI AMMAL CHOULTRY Vs. S VENKATESAN

JUDGEMENT

(1.) This revision is directed against the orders passed by the lower Court in I.A. No. 791 of 2008 in O.S. No. 267 of 2008 dated 29.07.2009 in revoking the leave granted to sue under Section 92 CPC as per order in I.A. No. 608 of 2008 on 18.09.2008. The Revision Petitioners were the respondents and the respondents herein were the petitioners in I.A. No. 791 of 2008 in O.S. No. 267 of 2008.

(2.) The brief facts of the case of the petitioners in I.A. No. 791 of 2008 / respondents herein before the lower Court would be as follows:-

(3.) The objections raised by the revision petitioners herein/ respondents before the Court would be as follows:-