S.MANOHARAN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS Original Side Appeal is directed against the order of the learned single Judge of this Court, dated 8.1.2013, rendered in O.A.No.869 of 2012, in C.S.No.689 of 2012.

(2.) THE brief facts of the case, as stated in the affidavit filed in the Original Application, in O.A.No.869 of 2012, are as follows:

(3.) THE learned single Judge of this Court, by his order, dated 8.1.2013, had held that the documents placed on record, on behalf of the first applicant Sangam, prima facie, proves that the election of the office bearers of the said Sangam was held, on 14.7.2012. The names of the elected office bearers had also been placed on record. The claim of the first applicant Sangam that the election of the office bearers had been held, on 14.7.2012, had not been disputed by the respondents. However, the respondents had claimed that the said election of the office bearers of the first applicant Sangam had been held contrary to the bye-laws and therefore, it is illegal in the eye of law.