PARAVUR SREE VENKATACHALAPATHY DEVASWOM Vs. SURESH MALLAN

JUDGEMENT

(1.) The interlocutory proceedings from which these original petitions arise relate to conduct of election to the office bearers of the first defendant Devaswom.

(2.) As per order dated 11.03.2019 in IA 939/2018, the learned Munsiff appointed an Advocate Commissioner for the conduct of election to the Devaswom. The operative portion of the order reads thus :-

(3.) Seeking for change of the Advocate Commissioner and for further directions, the defendants filed IA 1546/19. There was no objection by any of the parties. As per order dated 12.07.19, the learned Munsiff allowed the application. A new commissioner was appointed for the conduct of election.