BRIGHT JOSEPH Vs. YOUNG MEN CHRISTIAN ASSOCIATION

JUDGEMENT

(1.) This application has been filed seeking to grant leave to the applicants/plaintiffs to file suit under Sec. 92 of the Civil Procedure Code (for short, "the CPC").

(2.) The case of the applicants herein is that they are full members of the Young Men's Christian Association (YMCA), Madras, the first respondent/first defendant-Association. It is an unregistered body started in the year 1844 in London Town by 12 young men to help the youth who migrate to town by providing decent accommodation at affordable rates. It also in the process helped the youth to grow in moral and spiritual life so that they are not attracted to the vices of the city life. The movement became popular world-wide. It was started in India in the city of Calcutta and then in Chennai, almost hundred years ago.

(3.) Over the years, the first respondent-Association has started several charitable activities like rehabilitation of refugees, hostel facilities to the youth, running sports and cultural institutions, etc. The Association also has several properties in the city and in the suburbs.