NAROTAM PRASAD VICE PRESIDENT ALL INDIA DEAF AND DUMB SOCIETY Vs. PREMILABAI CHAVAN PRESIDENT ALL INDIA DEAF AND DUMB SOCIETY

JUDGEMENT

(1.) This appeal is against the order dated 9.9.1996 of the learned Single Judge dismissing the applications filed by the appellants.

(2.) The appellants on the 11th of January, 1994 instituted the Suit No. 103/94 praying for the following reliefs:

(3.) In IA. 370/94 filed in Suit No. 103/94, the appellants prayed for the following reliefs: