P R VENKETARAMA RAJA Vs. NARESH SHARMA

JUDGEMENT

(1.) The litigation between the applicants on the one hand and the respondents on the other hand unfolds like a tactical game of Chess with two groups vying to checkmate the other. The events herein below detailed would stand ample testimony to this.

(2.) The applicants are the officials of the 7th respondent Federation, hereinafter referred to as the Federation which is a Society registered under the Tamil Nadu Societies Act, 1975, hereinafter referred to as the Act. The operation of the Federation had started in the year 1950 and was registered on 12.12.1958 at Madras. The Federation is governed by its Constitution and Byelaws and all the State Associations are the members of the Federation.

(3.) Various litigations had arisen on account of the serious dispute between the 1st applicant who is the President and the 6th respondent, who the applicants claim, was the erstwhile General Secretary of the Federation. Disputes arose when the 6th respondent had issued a separate notice calling for an elections after the President had called for the elections and had appointed a three member committee in which the 6th respondent was the Honorary Secretary. Suits were filed challenging the notice issued by the 6th respondent and ultimately this Court had upheld the notice issued by the 1st applicant and an Election Officer, who was none less than a retired Judge of the Honourable Supreme Court, was appointed as the Returning Officer to conduct the elections to the various posts and for declaring the results.