DISTRICT GOVERNOR ROTARY INTERNATIONAL Vs. V R BALASUBRAMANIAN

JUDGEMENT

(1.) CIVIL Revision Petition No.2807 of 2009 is filed as against the order passed in I.A.No.14685 of 2008 in O.S.No.4384 of 2008 which is filed under Order VII Rule 11 of the Code of CIVIL Procedure to reject the plaint. CIVIL Revision Petition No.2808 of 2009 is filed against the order refusing to render judgment on the basis of the alleged statement made by the defendants.

(2.) O.S.No.4384 of 2008 is filed by the first respondent for a declaration declaring the election held for the nomination of governor nominee for the District 3230 for the year 2010-2011 as null and void, for a declaration declaring that the election for the nominating committee to nominate the governor nominee for District 3230 for the year 2011-2012 as null and void and for injunction.

(3.) THE revision petitioner also filed revision petition No.2808 of 2009 against the order passed in I.A.No.1722 of 2009 filed under Order XII Rule 6 of the Code of Civil Procedure stating that in the counter filed by the plaintiff in I.A.No.14685 of 2008 he has admitted that he is not questioning the election but only the procedure adopted in its conduct and therefore, having admitted that he has not challenged the election, the suit has to be dismissed as in the plaint, his prayer is to declare the election held for the nomination of governor nominee for the District 3230 for the year 2010-2011 as null and void, for a declaration declaring that the election for the nominating committee to nominate the governor nominee for District 3230 for the year 2011-2012 as null and void. That petition was also dismissed.