N. MURUGESAN Vs. DELHI TAMIL EDUCATION ASSOCIATION

JUDGEMENT

(1.) The present appeal pertains to proceedings in a suit, which was originally filed challenging the election conduced for respondent no. 1 society on 29/4/2012. The said suit was dismissed vide order dtd. 2/3/2013 passed by Learned Additional District and Sessions Judge in Civil suit no. 97/2012.

(2.) The learned ADJ earlier vide order dtd. 7/1/2013 passed a detailed order with respect to conducting the 2012 election properly, under the supervision of an Observer, Sh. Tareja, Retired ADJ. In the order dtd. 7/1/2013, passed by the Addl. District and Sessions Judge, it has been observed that the entire election process was video graphed.

(3.) The learned ADJ vide order dtd. 26/5/2012, had also directed that the ballot boxes of the election had to be secured in a separate sealed room in respondent No.1 society in its school premises. Subsequently, vide order dtd. 1/3/2013, ld. ADJ appointed a Local Commissioner under whose supervision the locked room was desealed and the ballot boxes and other materials were shifted to another room within the school premises, i.e., Delhi Tamil Education Society (DTES), Lodhi Road Branch, New Delhi. Accordingly, the Local Commissioner visited the premises on 6/3/2013 and de-sealed the earlier room and shifted the ballot boxes to Room No. 45. The said room was thus sealed and has remained sealed since 6/3/2013.