K.NANU Vs. C.H. KUNHIKRISHNA KURUP

JUDGEMENT

(1.) Defendants 1 to 9 and 11 in a suit for declaration and prohibitory injunction are the appellants. The trial court granted a decree that the first plaintiff is the lawful manager of Santhiniketan Secondary School belonging to the second plaintiff Society and that defendants 1 to 6 and 11 are not the members of the second plaintiff-Society. It was also declared that the first defendant has not been validly elected as the manager of that High School. Consequential prohibitory injunction was granted restraining the first defendant from functioning as the manager of the School. The appellants herein were also restrained by way of permanent prohibitory injunction obstructing the first plaintiff from functioning as the manager of the school. The appeal filed by them was dismissed by the lower appellate court. The gist of the plaintiffs' case is stated thus:--

(2.) The appellants resisted the suit contending as follows:--

(3.) Before the trial Court relevant issues were framed. P.W.1 and PW2 were examined and Exts. A to A11 were marked on the side of the plaintiff. DW1 and DW2 were examined and Exts. B1 to B4 were marked on the side of the defendants. Exts. X1 to X3 were also marked.