K P KASHINATH Vs. MANJUNATH ESHWAR

JUDGEMENT

(1.) APPELLANT is before me challenging the order dated 16-4-2005 passed on I. A. No. I in O. S. No. 2251 of 2005.

(2.) THE facts in brief are as under: appellant was elected as the President of Sadashivanagar Club by the General Body of the Society in an Annual General Meeting held on 11-6-2004. Certain construction activities were carried out in the club premises and some of the members complained that there were some irregularities in the utilisation of funds. In this regard an extraordinary general Body Meeting was held and a fact finding committee was constituted.

(3.) SRI G. S. Vishweshwara, learned Senior Counsel appearing for the appellant took me through the pleadings to say that suspension is unwarranted and illegal. According to him, the learned Judge has committed a serious error in not granting injunction as sought for by the appellant. Learned Counsel would further say that Section 93 of the cpc would provide jurisdiction in the matter.