ASHOK K GHOSH Vs. ROTARY INTERNATIONAL

JUDGEMENT

(1.) This order will dispose of four I.As., viz. IAs.9743. 9744, 11193 & 11194/92. moved by the defendants 1 & 2 under Order6, Rule 17, read with Section 151 CPC.

(2.) By way of IA 9743/92 a prayer has been made for amendmentof the written statement while IA 9744/92 is for amendment of the replyto the application under Order 39, Rules 1 & 2 and Section 151 of the CPC.By way of IA 111 93/92 defendants 1&2 have prayed for amendment ofIA 9744/92 while IA 11194/92 seeks amendment of IA 9743/92.

(3.) Mr. Ashok K. Ghosh, plaintiff filed a suit for declaration andpermanent injunction against three defendants Defendent No. 1 is RotaryInternational District 3010 while Defendant No. 2 is Mr. J.R. Jindal,District Governor, Rotary International. Defendant No. 3 is Mr. DeepakKapoor who is stated to have been elected to the post of District Governorof District 3010 on 9.2.1992, which election has been challenged in this Suit.The plaintiff has claimed the following reliefs in the Suit :- 1sl