SUKUMARAN Vs. KADAKAVOOR O A DEVASWOM

JUDGEMENT

(1.) The plaintiff in a suit for damages is the revision petitioner.

(2.) The first respondent (the first defendant) admittedly is a Society registered under S.5 of the Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955, Act 12 of 1955, for short The Societies Registration Act. Respondents 2 and 3 respectively are the President and Secretary of the Society. They have been impleaded in the suit (as defendants 2 and 3) as persons competent to represent the Society.

(3.) The petitioner filed I. A. 423/88 under O.1 R.8 read with S.151 CPC. seeking permission to give notice of the institution of the suit to the members of the managing committee by public advertisement as personal service on them, it is said, was not reasonably practicable. This application has been dismissed by the order under challenge.