E V ANANTHARA Vs. RAJAS EDUCATIONAL TRUST

JUDGEMENT

(1.) THE applicants/defendants have filed this application to revoke the leave granted in Application Nos. 3191 & 3192 of 2004.

(2.) THE brief facts of the case are as follows: THE respondent-plaintiffs filed Application Nos. 3191 and 3192 of 2004 praying leave of this Court under Clause 12 of the Letters of patent Act, on the ground that cause of action arise at Chennai since the principal office of the plaintiff-Trust is situate at No. M97/b, 30th Cross St. , besant Nagar, Chennai-90. THE respondent-plaintiff have filed the suit for the relief (i) to remove the respondents/defendants from the post of Trustees permanently from the first plaintiff-trust and (ii) for the permanent injunction restraining the respondent/defendants and their men from in an manner interfering with the plaintiffs peaceful management of the trust and the educational institute called P. V. Polytechnic College and the properties belonging to the trust.

(3.) THUS, if an application is moved, during the currency of lodging of a caveat, the applicant is expected to serve a copy of the application made by him and also with copies of any paper or document which has been or may be, filed by him in support of the application on the caveator as required under Section 148-A (4) CPC. But in the present case, the respondents/plaintiffs have not given any copy of the application for leave to sue on the applicants/defendants.