V.PERIYA KARUPPIAH, J. - (1.) THIS application is filed by the applicants/plaintiffs to grant leave to the applicants under Section 92 of the Code of Civil Procedure to sue the 3rd respondent trust and its trustees and others as per the annexed plaint.
(2.) A .No.2032 of 2011: This application is filed by the applicants / respondents 1 to 3 seeking an order to reject / dismiss the application No.1163 of 2011 and the proposed plaint filed along with it by the respondents 1 and 2 herein and for costs. A.No.2038 of 2011: This application is filed by the applicant / 4th respondent seeking an order to dismiss the application No.1163 of 2011 and the proposed plaint filed along with it by the applicants in that application in limini and for costs.
(3.) A .No.2039 of 2011: This application is filed by the applicant / 6th respondent seeking an order to dismiss the application No.1163 of 2011 and the proposed plaint filed along with it by the applicants in that application in limini and for costs.;