KRISHNAMURTHY M BIN LATE MUNIRAMAIAH Vs. KARNATAKA REGIONAL; CHIEF ELECTORAL OFFICER KARNATAKA REGIONAL KURUBARA

JUDGEMENT

(1.) A considered order dated 19.4.2013 passed by the VII Additional City Civil and Sessions Judge, Bengaluru, in O.S.2878/13 is called in question in this appeal.

(2.) An application had been filed under Order XXXIX Rules 1 and 2, C.P.C. by the present appellant as 1st plaintiff and the same has been dismissed after contest. It is this order which is called in question on various grounds as set out in the appeal memo.

(3.) The appellant and another chose to file a suit for the relief of declaration that the election conducted to the 1st respondent Sangha on 29.9.2013 is vitiated because of serious mala fides, irregularities and illegalities, and consequently the relief of permanent injunction is also sought to restrain the newly elected members of the Sangha from functioning as members and taking important decisions relating to the management of the Sangha.