PL RAVIKUMAR Vs. GANDHI NAGAR CLUB

JUDGEMENT

(1.) The plaintiff who was unsuccessful before the Courts below is the appellant herein.

(2.) The appellant / plaintiff filed a suit in O.S.No.7597/2006 on the file of the Court of XV Assistant City Civil Judge, Chennai, against the respondent/defendant praying for a judgment and decree, declaring that the Termination of his Membership by the respondent/defendant under the so-called General Committee meeting held on 12.09.2015, as null and void and restore his membership and for permanent injunction restraining the respondent/defendant-Club or any of its men, servants or representative or agents in any manner preventing him from using the Club and also for cost.

(3.) It is avered by the appellant / plaintiff that he is the member of the defendant-Club eversince the year 1995 and his membership Number is R-190 and he paid a non-refundable Membership fee of Rs.10,000/- at the time of joining the Club and the plaintiff would further aver that eversince he joined the Club, he uses all the facilities of the Club and being an active member, he is prompt in making the payment and other expenses on the due date.