R. VEENA Vs. THIMMAPPA

JUDGEMENT

(1.) SRI . V.B. Siddaramaiah, the learned counsel for the petitioner is present. Learned counsel for the respondents is absent.

(2.) THE certified copy of the order sheet maintained in O.S. 489/2013 pending on the file of Court of Principal Civil Judge (Jr.Dn.), Tumkur is produced, perused the same.

(3.) ELECTION to the Executive Body, Veena Sharada Educational Society, Batwadi, Tumkur was held on 24.5.2013 based on the interim order passed on 23.5.2013 in O.S. 489/2013. Applicant, R. Veena is elected as Secretary of the Society and she has taken over the charge. This aspect of the matter has not been disputed by the parties before the Trial Court and this is evident from the impugned order dated 5.9.2013. The learned Judge has chosen to dismiss the application mainly on the ground that Thimmapa has not sought relief against the present applicant R. Veena.