SARVADESHIK ARYA PRATINIDHI SABHA Vs. KAILASH NATH

JUDGEMENT

(1.) The plaintiffs have filed a suit for declaration and permanent injunction seeking the following reliefs:

(2.) Plaintiff no.1 is a Society registered under the Societies Registration Act, 1860 since the year 1914. Plaintiff no.1 claims to be the global body of Arya Samaj, a movement founded by Maharishi Dayanand Saraswati in 1875. The plaint avers that there are 8,000 Arya Samajes and many provincial Arya Pratinidhi Sabhas of which plaintiff no.1 is the apex body. There are various properties and institutions managed by plaintiff no.1. Plaintiff no.2 claims to be the Secretary of plaintiff no.1.

(3.) The plaint states that elections are held from time to time of plaintiff no.1 Sabha. There have been apparently disputes for some time regarding such elections and in Suit No.417/1999 a learned Civil Judge, Delhi, vide an order dated 9.8.2001 appointed Election Officer Cum Administrator for conducting the elections of plaintiff no.1 Sabha. The elections were conducted on 3.11.2001 under the Election Officer Cum Administrator. Capt.Dev Rattan Arya was elected as President, Shri Vimal Wadhawan as Vice-President and Shri Ved Vrat Sharma, as Secretary apart from 32 other office bearers. The tenure of such office bearers was for a period of three years. There is a long list of achievements stated to be of the said elected body.