VARINDER PARTAP SINGH SANDHU Vs. PRITAM SINGH SARINH

JUDGEMENT

(1.) Leave granted in SLP [C] Nos. 5885-5886/2010. Heard learned Counsel for the parties.

(2.) Two colleges known as Guru Nanak National College for Men and Guru Nanak National College for Women at Nakodar District Jalandhar, are run by a Society known as College Council Nakodar (third respondent herein, for short 'the Society'). The first respondent claims to be the President and second respondent claims to be the Secretary of the said Society.

(3.) The appellant (Varinder Pratap Singh Sandhu) is the son of Ajit Singh, a life member of the said society. The said Ajit Singh filed a suit in the year 2004 seeking permanent injunction to restrain the first respondent from either representing to be the President of the Managing Committee of the College Council, Nakodar running the two colleges or from interfering with the affairs of the said institutions.