MADHUKAR G. ANGUR Vs. MADHUSUDHAN MISHRA

JUDGEMENT

(1.) The appellants are aggrieved by the order dated 7-9-2016, passed by the IV Additional City Civil And Sessions Judge, Bengaluru (CCH-21), whereby the learned Civil has granted a temporary injunction in favour of Respondent No. 1, (henceforth to be referred to as ' the Plaintiff' , for short), and has debarred the appellants from interfering with the administration and management of the Alliance University, ("the University", for short), and the Alliance Business School ('the Sponsoring Body" , for short), and from entering upon the three campuses owned and operated by the University.

(2.) Briefly the facts of the case are that Mr. Madhusudan Mishra, the plaintiff, claims to be the Deputy Registrar and In-Charge Registrar of the University. He further claims that he has been authorised to file the suit. According to him, Mr. Madhukar Angur, (the ousted Chancellor), the appellant No. 1, is needlessly interfering both with the University and with the Sponsoring Body. By such interference, Mr. Madhukar Angur is endangering the safety, the reputation, the welfare and the good will of the University.

(3.) Further according to the plaintiff, the Alliance Business School Pvt. Ltd. was formed in Bangalore, on June 28, 2005, by Mrs. Shaila G. Chebbi and Mrs. Mala Gouda, both sisters of Mr. Madhukar Angur. In the year 2010, the Company secured Sec. 25 Status under the Companies Act. Moreover, considering the success of the Company, in 2010, the State Government enacted the Alliance University Act, 2010 ("the Act" , for short). Thus, the University was established under the said Act.