(1.) These three appeals are filed by defendants-3, 1 and 2 respectively in O.S. 10600/1989 on the file of the XVIII Additional City Civil Judge, Mayohall, Bangalore City, against the Judgment and decree dated 19-4-1990 decreeing the suit declaring that the plaintiff's nomination paper to the Bangalore Turf Club Ltd. for the election of the office of Stewards held on 27-9-1989 had been improperly rejected by the Management of the Bangalore Turf Club Ltd., although his nomination was valid and proper; directing the club to accept the nomination paper of the plaintiff for the post of Stewards and to conduct fresh election in respect of the same by issuing fresh calendar of events and further declaring that the election of defendants-2 to 4 as Stewards for a period of two years from 27-9-1989 in the election held on that date is illegal and unsustainable in law and consequently, restraining defendants-2 to 4 by means of a perpetual injunction from acting, functioning or participating in the Committee of Management of the club as its duly elected Stewards for a period of two years from 27-9-1989.
(2.) For the sake of convenience, reference will hereinafter be made to the parties to these appeals with reference to the positions they occupied in the suit in the trial Court,
(3.) First respondent A. Krishna in these appeals was the plaintiff in the suit.
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