KARNATAKA OLYMPIC ASSOCIATION Vs. VIDYACHARAN SHUKLA

JUDGEMENT

(1.) All these Appeals are presented by R. 24 the Karnataka Olympic Association by its Secretary-General one G. Somasekharappa. The appeals arise out of a common judgment and decree of this Court rendered by a learned Single Judge in O.S. Nos. 1 to 5 of 1988. This Court does not have original civil jurisdiction under any of the State laws. The suits afore-mentioned came to be tried1 and disposed of by the common judgment dated 25-8-1988 on account of the order of the Supreme Court of India under Section 25 of the Code of Civil Procedure.

(2.) By the said common judgment,the learned Single Judge of this Court, while decreeing O.S. 1/1988, dismissed the other four suits. In none of the suits, the present applicant in I.A. 1 seeking leave to prosecute the appeal was a party though he was aware of the proceedings transferred to this Court for disposal by order of the Supreme Court as earlier stated.

(3.) In support of the permissionwhich the applicant seeks in I.A. 1 in each of the Appeals, it has been urged that the judgment affects the applicant- appellant in as much as it has been said in the course of judgment that an elected office-bearer of the Indian Olympic Association may be removed by a simple majority by the general body though no such provision is made in the Rules and Regulations governing the Indian Olympic Association, a body registered under the Indian Societies Registration Act. It may be so. But, though the applicant-appellant in each of these applications and Appeals was aware of the proceedings, made no attempt implead himself to safeguard the interests of the Karnataka Olympic Association if any. Having failed to do that, long after the suit has come to be disposed of, he cannot seek permission to prosecute these appeals on the ground that it affects the federating or constituting units of the Indian Olympic Association.