MUDALIAR EDUCATIONAL TRUST Vs. C K RAMANATHAN

JUDGEMENT

(1.) THE defendant-trust has filed the present revision as against the dismissal of the application filed by it under Section 151 CPC to dismiss the suit filed by the respondents/plaintiffs as having become infructuous due to the happening of a subsequent event.

(2.) THE respondents herein instituted O.S.No:482 of 2004 on the file of the II Additional District Munsif, Erode, as against the petitioner's trust for declaration to declare the General Body Meeting and the election to the General Council, Executive Committee and Office Bearers of the Trust held on 24.5.2000 as null and void and for consequential relief. It is the case of the plaintiffs that it is an election meeting held on 24.5.2000 and further in the absence of the resolution passed in the Executive committee and without notice to the respondents, it is bad in law.

(3.) THE learned II Additional District Munsif, Erode, on a consideration of the averments, Exhibits and also the respective submissions of the parties dismissed the said application. Aggrieved of the same, the petitioner-trust has come before this court by filing the present revision petition.