CHENNAI VANNIAKULA KSHATRIYA MAHA SANGAM Vs. PON. RAMACHANDRAN

JUDGEMENT

(1.) The Civil Revision Petition has been filed by the revision petitioners challenging the decree and judgment passed by III Additional Judge, City Civil Court, Chennai in C.M.A.No.106 of 2007 wherein, reversing the order passed by the VIII Assistant Judge, City Civil Court, Chennai, in I.A.No.7879 of 2007 in O.S.No.7834 of 2000.

(2.) For the sake of convenience, the petitioners in I.A.No.7879 of 2007 / plaintiffs referred as revision petitioner since only Mr.U.Balaraman arrayed as plaintiffs 1 and 2 in the capacity as President of Sangam and also individual capacity. The respondent in the above said I.A.No.7879 of 2007 / defendant referred as respondent hereafter.

(3.) Admittedly, the revision petitioner as President of Sangam and also individual capacity filed a suit in O.S.No.7834 of 2000 on 13.12.2000 and seeking two reliefs (i.e.) a) for declaration, to declare the second revision petitioner is the President of the first revision petitioner's Sangam (i.e.) Chennai Vanniakula Kshatriya Maha Sangam, b) for consequential relief of injunction restraining the respondent, not to interfere in the revision petitioner's administration and management of the above said Sangam. At the time of filing the above said suit, the revision petitioner also filed an application in I.A.No.21174 of 2000 for interim injunction and the trial court has granted interim injunction. Challenging the above said interim injunction order, the respondent filed an application in I.A.No.2493 of 2001 to vacate the interim injunction. But, the trial court confirmed the interim injunction granted in I.A.No.21174 of 2000 and dismissed the application in I.A.No.2493 of 2001. Aggrieved over the said orders, two Civil Miscellaneous Appeals in C.M.A.Nos.119 of 2002 and 77 of 2001 respectively have been preferred. The Appellate Court allowed both the appeals by reversing the orders of the trial court. Aggrieved over the above said common judgment rendered by the Appellate Court, the revision petitioner preferred two Civil Revision Petitions in C.R.P.(PD).Nos.723 and 724 of 2007 before this Court. This Court on hearing both sides passed a common order on 09.03.2007 as follows:-