YOUNG MENS CHRISTIAN ASSOCIATION Vs. M SOLOMON

JUDGEMENT

(1.) This Civil Revision Petition challenges the order in I.A.No.153 of 2016 in O.S.No.264 of 2016 on the file of the Madurai Town District Munsiff Judge. In O.S.No.264 of 2016, plaintiff, a member of the first defendant association has sought a declaration that the resolution dated 23.12.2015 extending the office of the 5th defendant as General Secretary beyond 62 years is illegal and void and to the resolution dated 23.12.2015 appointing the 6th defendant as Assistant General Secretary, a post nonest as per the bye-law is illegal and void and to pass a decree of permanent injunction restraining the 5th and 6th defendants from officiating as General Secretary and Assistant General Secretary of the first defendant Society in violation of the bye-law of the first defendant Society.

(2.) By way of I.A.No.153 of 2016, the respondents/ Plaintiff sought the relief of ad-interim injunction, forbearing the 5th and 6th respondents from officiating as General Secretary and Assistant General Secretary of the first respondent's Society in violation of the bye-law of the first respondent's Society pending disposal of the suit. Such application came to be ordered on 05.04.2016. Such order is under challenge.

(3.) Heard the learned Senior Counsel appearing for petitioners and the learned Counsel appearing for respondents.