K.M.SHAHUL HAMEED Vs. CHAIRMAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the fair and final order passed by the Court below in I.A.No. 129 of 2011 in W.O.P.No.2 of 2010, dated 23.09.2011.

(2.) The Petitioner has filed a suit before the Sub-Court, Sivagangai seeking for the relief of declaration to declare the members list published by the third respondent as null and void and to restrain the third respondent from conducting the election as per the list of members, which is under challenge in the suit.

(3.) This suit came to be dismissed for default by order, dated 25.4.2011. Therefore, the Petitioner filed an application for restoration of the suit.