NAZEEHUDEEN M Vs. M BASHEER

JUDGEMENT

(1.) 2Nd appellant in R.F.A.No.53 of 2016 (F) is the petitioner in this contempt case, filed under Sections 10 and 12 of the Contempt of Courts Act, 1971 read with Rules 3 and 4 of the Contempt of Courts (High Court of Kerala) Rules.

(2.) Gist of allegations in the petition are thus: Petitioner herein is the 2nd petitioner in O.P.No.433 of 2011 on the file of the Additional District Judge, Kollam. The original petition is filed under Section 25 of the Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 to remove the respondents 2 to 4, who illegally acted as office bearers of 1st respondent society, to appoint new office bearers and to frame a scheme for governing the society.

(3.) The society is conducting a higher secondary school in the name of Navabharath Residential School in 45 acres of land. According to the allegations, the respondent herein illegally acted as manager of the school and defalcated money belonging to the society. He kept other members away from administration of the society by using muscle power.