DAKSHINA GUJARATHI KHADEWAL SAMAJ 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.) Aggrieved against the same, the plaintiff filed C.M.A. No. 1 of 2012 before the Lower Appellate Court. In the above said Civil Miscellaneous Appeal, the first respondent herein filed C.M.P. No. 583 of 2014 seeking for impleading herself as party respondent in the above said appeal, by contending that she is a necessary party to the proceedings. During the pendency of the above said Civil Miscellaneous petition, she also filed another Civil Miscellaneous Petition in C.M.P. No. 1187 of 2014 for a direction to the second respondent, namely the petitioner before this Court, not to conduct election on 21.09.2014 and maintain status-quo till the implead petitions filed by the petitioner and others are disposed of. The Lower Appellate Court allowed the said application and ordered status quo till the disposal of the C.M.P. No. 582 to 623 of 2014. Hence this Civil Revision Petition.