SUDHIR M MODY Vs. BOMBAY CRICKET ASSOCIATION

JUDGEMENT

(1.) THE application herein which has been assigned to this Court is being disposed of as directed by the Supreme Court in its order dated 5th March, 1993 passed in S. L. P. No. 2472 of 1993.

(2.) BOTH the parties herein, who claims to have avowed object in promotion of sports in particular Cricket, have been locked up in the Court litigation. Record reveals the suit herein is fifth in the series in this Court - four filed by the plaintiffs and one by the defendants. These do not include some other suits filed and pending between the parties herein in the City Civil Court at Bombay so also appeals filed against the interim orders passed in the interim applications.

(3.) THE principal dispute or rather hot bed of controversy between the parties revolves over i) Allotment and allocation of seats during the Cricket Test Matches played at Wankhade Stadium ii) the rates of the tickets, iii) Allocation of place, iv) issuance of such tickets, v) Rights and related claim in and over the Club House and other premises attached to the Club House and stadium. As would be pointed out hereinbelow, the litigious history started in the year 1987 and since then, whenever the matches of the Internation Cricket tams are earranged on the stadium, for one reason or the other, parties have mostly the plaintiffs herein, as would be evident from the record of suits filed by them, knocked the doors of the Court. Applications for interim reliefs are moved. Ad-interim as also interim reliefs, depending upon the expediency, urgency and exigency, are granted. The aggrieved parties went further in appeals.