VASU Vs. CHATHAMANGALAM EZHUVA SAMUDAYA SANGHAM

JUDGEMENT

(1.) Appellants are the contesting defendants in O.S.No.505 of 1997 on the file of the Munsiff's Court, Chittur. Plaintiffs are the contesting respondents.

(2.) Heard the learned counsel for the appellants and the respondents.

(3.) Relevant facts for disposal of the case are as follows: O.S.No.505 of 1997 was tried along with O.S.No.55 of 1998 by the trial court. According to the plaint averments in O.S.No.505 of 1997, the plaintiffs/respondents are the office bearers of Chathamangalam Ezhava Samudaya Sangham registered under the Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 (in short, "Act of 1955"). 1st plaintiff society is represented by its president and 2nd plaintiff is the secretary of the society. Other plaintiffs are the office bearers of managing committee of the society. It is submitted by the plaintiffs that as per a decision in the general body meeting dated 31.08.1997, the plaintiffs are authorised to file the suit.