HARIDAS N.A. Vs. PADMANABHAN P.P.

JUDGEMENT

(1.) These review petitions are filed for reviewing the judgment and order dtd. 12/7/2022 in O.P.(C)No.377 of 2022 to the extent it restrained the defendants in O.S.173 of 2021 or anybody acting on behalf of the governing committee of Nanminda High School Society from making any appointment in the School till the disposal of the Original Suit.

(2.) Defendant Nos.1 to 3 and 5 in the original suit are the review petitioners. The plaintiffs instituted the original suit for a declaration that the general body meeting of Nanminda High School Society held on 21/2/2021 is invalid and non est and that there is no validly elected governing body or office bearers for the Society. Nanminda High School is managed by a Society named Nanminda High School Society.

(3.) In the general body meeting of the Society held on 21/1/2021 a governing body was elected. The plaintiffs essentially challenged the election of the present governing committee contending that the meeting of the general body of the Society was bereft of the prescribed quorum and hence the committee elected at the meeting is per se invalid and illegal.