LAWS(MAD)-2021-7-278

MUDALIAR EDUCATIONAL TRUST Vs. N.M. SUNDARAR

Decided On July 01, 2021
MUDALIAR EDUCATIONAL TRUST Appellant
V/S
N.M. Sundarar Respondents

JUDGEMENT

(1.) The first defendant in O.S.No. 200 of 2015 pending on the file of the I Additional District Munsif Court, Erode, is the revision petitioner herein. The revision petitioner had filed I.A.No. 833 of 2018 in the said suit. Simultaneously, the sixth defendant in the suit had also filed I.A.No. 832 of 2018. Both the Interlocutory Applications were dismissed by order dated 03.09.2019. Questioning that order, the first defendant/petitioner in I.A.No. 833 of 2018 has filed the present revision petition. The sixth defendant/petitioner in I.A.No. 832 of 2018, according to the learned counsels had not questioned the said order.

(2.) The suit in O.S.No. 200 of 2015 had been filed against the first defendant, a registered trust under the Societies Registration Act and other members of the first defendant and also against the District Collector of Erode and the District Registrar of Erode seeking a Judgment and Decree in the nature of a declaration that the elections to the General Council and the Executive Committee for the first defendant held on 21.02.2015 and on 01.03.2015 and conducted by the second defendant based on notifications dated 11.02.2015 were invalid and against the bylaws of the first defendant and to declare the elections for the Executive Committee and office bearers also as invalid and for a permanent injunction restraining the third and sixth defendants from functioning as office bearers of the first defendant and also for an injunction against the eighth defendant from taking on file the list of elected body of the first defendant and for a mandatory injunction to appoint an Advocate Commissioner to conduct the election for the first defendant Trust and for such further reliefs as may be granted by the Court.

(3.) The suit had been meandering around without any effective progress. A written statement had been filed by the first defendant and subsequently, an additional written statement had also been filed. These had been filed in the year 2015 itself.