S D JOSEPH Vs. E EBINESAN

JUDGEMENT

(1.) THIS judgment shall govern all these three appeals viz. , OSA. No. 142 of 2009, osa. No. 143 of 2009 and OSA. No. 144 of 2009.

(2.) O. S. A. NO. 142 of 2009 challenges the grant of permission in favour of the plaintiffs in C. S. No. 862/2003 while the other two O. S. A. Nos. 143 and 144/2009 challenge the dismissal of revocation of leave originally granted in favour of the plaintiffs to lead the suit and for impleadment of the appellants.

(3.) THE said suit was filed to grant for permission to YMCA to enter into, with the Developer, the memorandum of understanding, as per the annexure and also agreements as may be required for the purpose of joint development and construction of the buildings over the scheduled mentioned property and to grant permission to the plaintiffs to execute lease deed or deeds in favour of the developer and its nominee or assignee of 53/100th share of the said property for a term not exceeding 99 years on the following allegations.