SUBAIDA Vs. K A M P MEERANIA MUSLIM

JUDGEMENT

(1.) MARIA Misria, the appellant in S. A. No. 1092 of 2004 as Secretary representing K. A. M. P. Meerania Educational Society, Kalakad, filed a suit for declaration as against Subaida and Habeeba, the appellants in S. A. No. 439 of 2004 that the plaintiff representing the Society alone is entitled to act as Secretary in O. S. No. 701 of 1996.

(2.) THE suit ultimately was dismissed. However, in the appeal filed by the plaintiff in A. S. No. 94 of 1999, the lower appellate Court modified the decree and gave the lesser relief in favour of the plaintiff. Aggrieved over this, the defendants 1 and 2 have filed S. A. No. 439 of 2004 before this Court. As the plaintiff was not satisfied with lesser relief, she filed S. A. No. 1092 of 2004 seeking for entire relief. Both these appeals are heard together and common judgment is being rendered.

(3.) FOR the convenient sake, Subaida and Habeeba, the appellants in S. A. No. 439 of 2004 are referred to as the defendants and Maria Misria, the appellant in S. A. No. 1092 of 2004 as the plaintiff.