TUTICORIN EDUCATIONAL SOCIETY THROUGH ITS AUTHORISED AUTHORITY Vs. VIRUDHUNAGAR HINDU NADARGAL DHARMA PARIBALANA SABAI

JUDGEMENT

(1.) By way of this Civil Revision Petition, petitioners assails an order of the Learned Principal District Munsif, Thoothukudi made in I.A.No.386 of 2018 in O.S.No.145 of 2018.

(2.) The facts required for the disposal of the present Civil Revision Petition is as follows:

(3.) The respondents 1 to 3 further sought for permanent injunction vide plaint prayer clauses "B" and "C" respectively to restrain the 5th defendant from acting as an patron of the 1st Petitioner Society and for an injunction restraining the 2nd Petitioner from acting as the Secretary of the 1st Petitioner society. The Plaintiffs further sought for an appointment of Advocate Commissioner for conducting a free and fair election for 1st Petitioner Society.