D PRASANNA Vs. A B FATHIMA SULTHANAM

JUDGEMENT

(1.) (a) O.S.A.No.115 of 2011 This appeal is directed against the order passed by the learned single Judge in A.No.330 of 2011 in C.S.No.243 of 2011 along with A.Nos. 1805 of 2011 in C.S.No.215 of 2011 and A.Nos. 331 and 1910 of 2011 in C.S.No.243 of 2011 by respondents 2, 7, 8 and 11 (defendants 2, 7 8 and 11 in the suit).

(2.) ALL the four appeals have been preferred by the parties to the application in A.No.1805 of 2011 in C.S.No.215 of 2011, O.A.Nos.330 of 2011 and 331 of 2011 and A.No.1910 of 2011 in C.S.No.243 of 2011.

(3.) THE aforesaid suit in C.S.No.215 of 2011 was filed by a member of the W.L.A. who also filed an application in A.No.1805 of 2011 to appoint two independent respectable Election Officers to conduct the election of Executive Committee Member of W.L.A. during the month of April 2011 as decided by the said Association. According to the plaint filed by the plaintiff in C.S.No.215 of 2011, the election for the Office bearers of W.L.A. was likely to be held on 20.04.2011 and the nomination of two Election Officers in an extra ordinary General Body meeting convened on 28.02.2011 was in contravention of certain important requisites of convening the General Body Meeting. THE reliefs sought for by the applicant in C.S.No.215 of 2011 are as follows: