BHAGYODAYAM CO. LTD Vs. JUDE ANTONY LUIZ

JUDGEMENT

(1.) THE following substantial questions of law are framed for a decision:-

(2.) THE second appeal is drawn from judgment and decree of the Ist Additional District Court, Ernakulam in A.S. No.16 of 2010 confirming judgment and decree of the Principal Munsiff Court, Ernakulam in O.S. No. 367 of 2009.

(3.) CHALLENGING that decision of the Director Board, the respondents filed O.S. No. 367 of 2009. They prayed for a declaration that they continued to be members of the first appellant, their membership is not liable to be cancelled for the reason that they filed C.P. No. 60 of 2008 before the CLB and for a decree for prohibitory injunction to restrain the appellants from removing their names from the membership register of the first appellant and causing obstruction to their attending the general body meetings and enjoy privileges as members of the first appellant.