PENNAR SENIOR FC Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) All these applications relate to the management of the affairs of the Tamil Nadu Football Association. Considering the fact that there are several applications, the parties will be referred to as per their rank in the suit.

(2.) The plaintiffs who are members of the Krishnagiri District Football Association and the Krishnagiri District Football Association, represented by its Secretary one Mr.C.Sasikumar, have filed the above suit in CS No.126 of 2019 seeking a declaration that the notices dated 07.01.2019 and 22.01.2019 issued by the fourth defendant for convening the 83rd Annual Ordinary Congress to be held on 09.02.2019 at Hotel Green Palace, SNM Green City, Vilar, Trichy-Nagai Express way, Thanjavur 613 006, as null and void and for consequential injunctions.

(3.) The Management of the fourth defendant Association is governed by the statutes. Article 9 of the statutes provides for various categories of members in the fourth defendant Association. They are