BHAGWAN MAHAVEER EDUCATIONAL SOCIETY Vs. RAJESH JINDAL

JUDGEMENT

(1.) FAO (OS) No.518/2011 lays a challenge to the order dated 3.2.2011 dismissing RA.No.9418/2010 as also two accompanying Civil Miscellaneous Applications being IA.No.9419/2010 and IA.No.9420/2010.

(2.) RFA (OS) No.111/2011 challenges the order dated 19.5.2010 disposing of the suit by recording a compromise between the parties.

(3.) SUSHIL Kumar Jain, Subhash Chand Jain and Jogi Ram Jain joined as plaintiffs No.2, 3 and 4 respectively, and under the banner of Bhagwan Mahavir Educational Society (Regd.) which was plaintiff No.1, filed a suit seeking declaration that membership of defendants No.2, 3 and 4 i.e. Kanak Mal Saklecha, Rekha Jindal and Mahender Pal Jain respectively be declared null and void. A declaration was sought that election held on 2.4.2007 be declared null and void and the election held on 30.3.2007 be declared as genuine and legal. Further prayer made was to restrain said defendants as also other defendants from interfering in the administration of plaintiff No.1 by the office bearers elected on 30.3.2007 and to restrain the defendants from preventing plaintiffs No.2 to 4 to enter the office premises of plaintiff No.1.