PASTOR AMBROSE Vs. EDWARD DANIEL CHANDRASEKAR

JUDGEMENT

(1.) The defendants 4 and 5 in the suit in O.S.No.615 of 2014 on the file of the learned I Additional District Munsiff, Tiruchirappalli is the revision petitioners before this Court and they hold the post of Secretary and Treasurer of Southeast India Union respectively (hereinafter called as "SEIU").

(2.) The learned Counsels on either side have made their vehement submissions respectively. However, this Court after having careful consideration of the submission made on either side and also after gone through the materials available on record has passed the following order.

(3.) This is the case of chequered history and the case of the revision petitioners according to the learned Senior Counsel that the above suit in O.S.No.615 of 2014 was filed by the 1st respondent herein as against the petitioners herein and other respondents herein. The said suit came to be filed in connection with election proceeding of North Tamil Conference, as such the relief sought for to declare the Personal agreement executed on 102014 between the 2nd respondent herein and others namely SEIU and SUD (Southern Asia Division) and further to declare the proposed election to be scheduled to be conducted on 29.05.2014 for the North Tamil Conference as illegal and void.