SOUTH INDIAN FILM CHAMBER OF COMMERCE; T RAMASATYANARAYANA Vs. SUNDAR V SRINIVASAN; ELECTION OFFICER, SOUTH INDIAN FILM CHAMBER; SOUTH INDIAN FILM CHAMBER OF COMMERCE

JUDGEMENT

(1.) The issue governing both the cases being one and the same between the same parties, a common order is passed.

(2.) For the sake of brevity, the parties as arrayed in the suit in C.S.No.454 of 2016 are taken as such.

(3.) The defendant is the South Indian Film Chamber of Commerce formed in the year 1939 being governed by the provisions of Tamil Nadu Societies Registration Act, 1975, (hereinafter referred to as "the Act") by virtue of Section 53 of the said enactment. The main object of the defendant is to encourage and develop the film industry spanning over the States of Tamil Nadu, Andhra Pradesh, Karnataka, Kerala and Union Territory of Pondicherry. The members are classified under six groups viz., Studios, Producers, Distributors, Exhibitor, Affiliated Associations and Associates. The plaintiff is said to be the Member of the defendant society. The suit has been laid on a simple ground that for the wrong and imaginary reasons, election is not being conducted to the defendant society.