JAYARAM EDUCATION TRUST Vs. A G SYED MOHIDEEN

JUDGEMENT

(1.) THIS Revision Petition has been filed under Article 227 of the Constitution of India by respondents 1 to 3/defendants 1 to 3 against the order dated 4. 4. 2006, passed in I. A. No. 20/2006 in unnumbered Original Suit of 2006, on the file of the Principal District Judge, Cuddalore. I. A. No. 20/2006 was filed by respondents 1 and 2/plaintiffs herein under Sec. 92 of C. P. C. praying to give leave to them to institute the suit under Sec. 92 of C. P. C. This application was seriously opposed to by the revision petitioners herein by filing a counter.

(2.) THE trial court by order dated 4. 4. 2006 allowed I. A. No. 20/2006 by granting leave and aggrieved by the same the above Civil Revision Petition has been filed by the revision petitioners.

(3.) HEARD the learned Senior Counsel for the revision petitioners and the learned counsel for the respondents 1 and 4. I have also perused the documents and the judgments referred to by them.