D. PRANDHAMAN Vs. TOWERS CLUB

JUDGEMENT

(1.) The Civil Revision has been preferred under Article 227 of the Constitution of India, challenging the order dated 23.10.2013 made in I.A.No.15319 of 2013 in the suit in O.S.No.5691 of 2013 on the file of the XVII Assistant Judge, City Civil Court, Chennai.

(2.) The petitioner herein is the plaintiff in the suit. Challenging the suspension order dated 18.10.2013, he filed the suit in O.S.No.5691 of 2013, seeking declaration of the suspension order passed by the respondent, dated 18.10.2013 as null and void, on the ground that the same is against the bye-laws of the Defendant club and also sought consequential injunction.

(3.) In the aforesaid suit, Interlocutory Application in I.A.No.15319 of 2013 was filed by the petitioner / plaintiff seeking interim injunction restraining the respondent / defendant, their men, officials and agents etc., from implementing the suspension order till the disposal of the suit.