K.P. HARIDAS Vs. K. VIJAYAN

JUDGEMENT

(1.) THIS review petition is filed by certain persons who are not parties to the second appeal.

(2.) THE second appeal was filed challenging the decree and judgment dated 6.9.2010 in A.S No. 93 of 2009 on the files of the District Court, Ernakulam reversing the judgment dated 23.5.2009 of the Munsiff's Court, Ernakulam in O.S No. 1380 of 2007. The suit was filed for a decree declaring that the amendments made to the Constitution of Dakshina Bharat Hindi Prachar Sabha (Kerala) in the special meeting of the Vyavasthapika Samithi held on 4.11.2007 is null and void.

(3.) THIS Court by judgment dated 4.11.2014 allowed the second appeal and decreed the suit. The review petitioners are the newly elected members of the Vyvashapika Samithi (General Body) of the Dakshina Bharat Hindi Prachar Sabha (Kerala), in the election held in the year 2014. They allege that the suit filed by the appellants is not maintainable as the remedy is to institute a suit under Section 25 of the Kerala Act 12 of 1955 for framing a scheme and the existing bye -law cannot be interpreted as wrong, especially when Article 14 is unambiguous and clear.