(1.) C .R.P (PD).No.1036 of 2010 is filed under Article 227 of the Constitution of India, by the respondents against the order, dated 19.10.2009 made in I.A.No.309 of 2009 in the unnumbered O.S.No.. of 2009 on the file of the District Judge, Namakkal, granting leave to file suit under Section 92 of the Code of Civil Procedure.
(2.) THE plaintiffs, who are respondents 1 and 2 in the Civil Revision Petition, had filed the suit, stating that they are trustees of the Sengunthar Charitable Trust, the first revision petitioner herein, having its registered office at Door No.47-1, S.N.D.Road, Tiruchengode, Namakkal District, represented by its Secretary, wherein the reliefs sought for are : (a) to settle a scheme for the property by constituting public charitable trust in accordance with law (b) to remove the defendants 2, 4, 6 to 9, 12 and 13 from the first defendant trust, as per Section 92 (1) CPC and (c) for directing the defendants 1, 2 and 3 to submit the accounts of the first defendant trust from the financial year 2006-2007 onwards till the date of the decree.
(3.) IT is seen that by order, dated 19.10.2009, the Principal District Judge, Namakkal, allowed the interlocutory application, whereby granted permission under Section 92 (1) CPC to file the suit. The Civil Revision Petition in C.R.P.No.1036 of 2010 has been preferred against the said order passed in I.A.No.309 of 3009 by the Court below.
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