DAKSHINA MARA NADAR SANGAM Vs. ASOKAN

JUDGEMENT

(1.) The appellant/plaintiff has filed this Second Appeal as against the judgment and decree passed by Additional District Judge/Fast Track Judge No.1, Tirunelveli, dated 23.12.2010 in A.S.No.42 of 2009, dismissing the appeal and confirming the judgment and decree passed by Principal Subordinate Judge, Tirunelveli, dated 23.10.2009 made in O.S.No.105/2008.

(2.) Before the trial Court, appellant is the plaintiff and the respondents are the defendants. For the sake of convenience, the parties referred as in the suit is referred in the Second Appeal.

(3.) The appellant/plaintiff has filed a suit for declaration that all the resolutions alleged to have been passed in the General Body Meeting, dated 30.05.2008 and the consequent claim of defendants 1 to 10 appointing themselves as Temporary Administrative Committee and the Election Officers as null and void and also permanent injunction restraining defendants 1 to 10, their men, agents, servants etc., from doing anything to interfere with the affairs of the plaintiff Sangam in any manner including conducting elections.