THE DAKSHINA GUJARATHI KHADEWALSAMAJ Vs. VIDYA CHETHAN

JUDGEMENT

(1.) MR . B. Harikrishnan, learned counsel takes notice for the respondent. By consent of both parties, the main Civil Revision Petition itself is taken up for final disposal.

(2.) THE present Civil Revision Petition is filed challenging the order dated 15.09.2014 made in C.M.P. No. 1187 of 2014 in C.M.P. No. 583 of 2014 in C.M.A. No. 1 of 2012 on the file of the IV Additional City Civil Court, Chennai, in granting an interim order of status quo till the disposal of the C.M.P. Nos. 582 to 623 of 2014. The petitioner herein is the defendant in O.S. No. 1048/2011 filed by the second respondent herein to declare that the Oral Resolution passed by the Board of Administrators dated 17.10.2010 against the Rules and bylaws of the Samaj preventing the women folk from attending the Board of Administrators Meeting is ultra vires and unconstitutional and for permanent injunction restraining the defendants from preventing the elected members of the women folk of Administration in participating in all the future Board of Administrator Meetings. Pending suit, the plaintiff sought for an interim injunction restraining the defendants from effecting amendment in the bye -laws of the defendants, prohibiting the lady members from participating in the election and preventing them from attending the executive committee meeting. The Trial Court dismissed the said interim application filed in I.A. No. 1687 of 2011 by an order dated 23.09.2011.

(3.) HEARD the learned counsel appearing on either sides and perused the materials placed before this Court.