L M KRISHNASAMY NADAR Vs. R JAYAVEERAPANDIAN

JUDGEMENT

(1.) The 1st respondent in Application No.3303/2016, who is also the 1st defendant in the main suit in CS.No.673 of 2012, is the appellant herein.

(2.) Application No.3303/2016 was filed by the respondents no.1 and 2 / plaintiffs, praying for the appointment of Advocate Commissioner to conduct the election for Chennai Vazh Kovilpatti Nadar Uravinmurai Sangam, Reg.No.45 / 1984, to elect office bearers to administer the Sangam and to resolve all the disputes pending disposal of the suit. The said application after contest, came to be disposed of vide order dated 09.02018 and challenging the legality of the same, the present appeal is filed.

(3.) The facts leading to the filing of this appeal briefly narrated, are as follows: