D DHANAPAL Vs. D DAVID LIVINGSTONE

JUDGEMENT

(1.) When the matter is listed for admission, after hearing the counsel for the appellant, the same is disposed of in limine.

(2.) Defendant, who lost before both the Courts below, has filed this Second Appeal.

(3.) Suit in O.S.No.381 of 1998 was filed by the respondent herein for declaration that he continues to be the Secretary of the Society and for consequential injunction, restraining the appellant herein from interfering with the normal functioning as Secretary of the Society, which is registered under the Tamil Nadu Societies Registration Act.