RAJU PILLAI Vs. V P PARAMASIVAN

JUDGEMENT

(1.) This Revision is filed by the respondents 1 to 4 and 7 in I.A. No. 156 of 1989 in unnumbered O.S. of 1989. The said I.A. was filed by the respondents herein, seeking permission to institute the suit under Section 92 of the Code of Civil Procedure.

(2.) The reliefs prayed for in the proposed suit are: (1) For permission to the plaintiffs to institute and prosecute the suit in a representative capacity; (2) that a scheme to framed for proper management of the properties and the affairs of the plaintiffs community; (3) for a direction to the defendants to deliver possession of the suit property to the plaintiffs' community represented by its office bearers appointed under the Scheme or represented by the plaintiffs themselves; (4) for a direction to the defendants 1 to 3 to render a true and correct account of their management of the properties and affairs of the plaintiffs' community, to the community represented by its office bearers appointed under a Scheme or represented by the plaintiffs; and (5) for other consequential reliefs.

(3.) In the proposed suit to be filed, the plaintiffs have sought for permission under Section 92 of the Code of Civil Procedure, which is a condition precedent for instituting the suit. The petitioners herein objected to the same.