DR. RAKESH VARMA Vs. AIR FORCE GOLF CLUB

JUDGEMENT

(1.) THIS appeal has impugned the judgment and decree dated 05.7.2005 which had endorsed the finding of the trial judge dated 19.4.2004 whereby the suit filed by the Plaintiff Dr. Rakesh Varma seeking permanent and mandatory injunction had been dismissed. Plaintiff had been working as a Chief Cardiologist and was Head of the Department of Cardiology in Safdarjung Hospital, New Delhi. He was well versed with the game of golf. He was enrolled as a temporary member; he was given to understand that his membership would be converted in a permanent membership and he had been availing the facilities of a temporary member of the club since 1996 ; however, now he was not allowed to do so; in spite of the requests these facilities were being denied to the Plaintiff. Suit was filed seeking such a relief.

(2.) IN the written statement, the stand of the Plaintiff was refuted.

(3.) RELIEF .