REGENT COMPUTRONICS PVT. LTD.

Honarary Secretary Appellant

V/S

N.S.Balachandar Respondents

Referred Judgements :-

C. KALAHASTI V. R. SUKHANTHARAJ [REFERRED TO]
R.KANNAN ADITYAN AND 4 OTHERS V. B.S.ADITYAN AND 6 OTHERS [REFERRED TO]
PITCHAYYA V. VENKTAKRISHNAMACHARLU [REFERRED TO]
CHAIRMAN MADAPPA VS. M N MAHANTHADEVARU ANA [REFERRED TO]
DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUGRA BIBI VS. HAZI KUMMUMIA [REFERRED TO]
SHAH BABULAL KHIMJI VS. JAYABEN D KANIA [REFERRED TO]
SAMAR SINGH VS. KEDAR NATH ALIAS K N SINGH [REFERRED TO]
B S ADITYAN VS. B RAMACHANDRAN ADITYAN [REFERRED TO]
VIDYODAYA TRUST VS. MOHAN PRASAD R [REFERRED TO]
SWAMI SHANTANAND SARSWATI VS. ADVOCATE-GENERAL U P ALLAHABAD [REFERRED TO]
AMBRISH KUMAR SINGH VS. RAJA ABHUSHAN BRAN BRAMHSHAH [REFERRED TO]
RAMASWAMI CHETTIAR VS. KARUMUTHU SIVALINGAM CHETTIAR [REFERRED TO]
K M ABDUL KASIM VS. P M N MOHAMED DAWOOD [REFERRED TO]
RAJU VS. ADVOCATE GENERAL H C BUILDINGS MADRAS [REFERRED TO]
A K BHASKAR VS. ADVOCATE GENERAL [REFERRED TO]
KAMUDAVALLI VS. P N PURUSHOTHAM [REFERRED TO]
MAYER SIMON VS. ADVOCATE GENERAL KERALA [REFERRED TO]
S GUHAN VS. RUKMINI DEVI [REFERRED TO]
SHRI MALILAL VS. ADVOCATE GENERAL RAJASTHAN [REFERRED TO]
PRITHIPAL SINGH VS. MAGH SINGH [REFERRED TO]
JUGUL KISHORE VS. SHIAM LAL [REFERRED TO]
R VAIDYANATHA AYYAR VS. SWAMINATHA AYYAR [REFERRED TO]
ALL INDIA WOMEN'S CONFERENCE AND OTHERS VS. SARLA SHAH [REFERRED TO]
DESRAJ VS. DY COMMISSIONER [REFERRED TO]
THE NEW COLLEGE, REPRESENTED BY ITS SECRETARY-CUM-CORRESPONDENT, A.A. RASHEED AND ORS. VS. BASHEER MOHAMMED AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The above appeal is directed against the order of the learned Single Judge dtd. 24/3/2022 granting leave to institute a suit under Sec. 92 of CPC for framing a scheme and for the proper management and administration of the affairs of a public Trust known as "Samyuktha Gowda Saraswatha Sabha" [hereinafter referred to as "Sabha"] which is also registered as a Society under the Tamil Nadu Societies Registration Act, 1860, [hereinafter referred to as "the Act"] in Application No.6408/2019 in the unnumbered suit filed by respondents 1 and 2 herein.

(2.) The appellant is the Honorary Secretary of the Sabha. Respondents 1 and 2 herein as plaintiffs, filed the suit which is yet to be numbered against 12 defendants including the appellant herein who is the 1st defendant in the said suit. The appellant is shown as Honorary Secretary of Sabha which is registered as a Society under the Act.

(3.) The suit is for the following reliefs: -

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HONARARY SECRETARY Vs. N.S.BALACHANDAR

Referred Judgements :-

JUDGEMENT

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