RAVI RAMAN Vs. ARUL VISWANATHAN

JUDGEMENT

(1.) The plaintiff who is the applicant in this application has taken out the same seeking the following direction:

(2.) Before discussing the contentions made in the application and the counter thereto, it is necessary to briefly allude to the facts which has given the cause of action to the plaintiff for instituting the suit in C.S.No.541 of 2019.

(3.) The plaintiff is the member of the Rotary Club of Madras Coromandel since 1996 and on account of his involvement in the activities of the Rotary, he had been elected twice to serve as President, firstly for the term 2000 - 2001 and again for the term 2013 - 2014. The plaintiff in his plaint would submit that he has been an active participant in all the events and activities of the Club and in recognition of his participation in the various activities, he has been felicitated with numerous awards.