MOHAMMED ILYAS SAIT Vs. ANEEZ AHAMED

JUDGEMENT

(1.) THE petitioners in I. A. No. 8550 of 2000 on the file of the I Assistant Judge, City Civil Court, Chennai, are the revision petitioners in this Civil Revision Petition.

(2.) THIS revision is directed against the order of dismissal dated 11. 9. 2001 and made in I. A. No. 8550 of 2000 in O. S. No. 2568 of 1998 on the file of the Court of I Assistant Judge, City Civil Court, Chennai, filed for impleading themselves as defendants 3 to 5 in O. S. No. 2568 of 1998.

(3.) THE first respondent filed the suit in O. S. No. 2568 of 1998 on the file of the I Assistant Judge, City Civil Court at Chennai for declaration declaring that the resolution passed by the defendants, namely, respondents 2 and 3, on 28. 3. 1998 for the proposed amendment of the constitution of the association is not valid and it is against the object of the defendants association/trust and for permanent injunction restraining both the defendants therein from in any way enrolling the persons who are outsiders within the purview of the constitution of the community either through themselves or in any other manner in furtherance to the resolution passed in the meeting dated 29. 3. 1998.