S. SIBY RAJESH Vs. CHENNAI REFLE CLUB

JUDGEMENT

(1.) These applications have been filed by the applicant for interim injunction to restrain the respondents from conducting any fresh elections for the post Honorary Secretary of the first respondent Club pursuant to the resolution passed in the Executive Committee Meeting dated 02.10.2020, for interim injunction restraining the third respondent from in any manner discharging the functions of the Honorary Secretary of the first respondent Club or operating the bank accounts of the first respondent Club and for interim injunction restraining the respondents from in any manner interfering with the rights of the applicant from functioning as the Honorary Secretary of the first respondent Club, pending disposal of the suit.

(2.) The suit has been filed by the plaintiff for the following reliefs :

(3.) It is the contention of the applicant that he has become the member of Chennai Refile Club in the year 2002 and executive member of the said Club from 2007 till date. In terms of the Bye law VI (I) (a), election for office bearers was conducted on 07.01.2020. The Commissioner of Police, Chennai shall be the exofficio President of the Club and the Additional Commissioner of Police shall be the Ex-Officio Vice President of the Club and the tenure of the office bearers is three years. One Seetha Rama Rao was elected as the Honorary Secretary and the third defendant was elected as Honorary Joint Secretary and the applicant herein was elected as Quarter Master and one Mr.Satish was elected as one of the Committee Members. The said Seetha Rama Rao, who was elected as the Honorary Secretary, due to his personal inconvenience, resigned from the post of Honorary Secretary on 12.09.2020.