BANDRA GYMKHANA Vs. CYRIL L VAS

JUDGEMENT

(1.) By order dated 10th September, 2007 this Court has admitted the appeal and expedited the same.

(2.) The appellants being aggrieved by the judgement and order dated 6.8.2007 passed by the City Civil Court, Mumbai in SC Suit No.2213/2004, preferred the present Appeal.

(3.) The respondent herein is the member of appellant no.1-Bandra Gymkhana. The other appellants are the Managing Committee members/Trustees of the Gymkhana. As the original-plaintiff was expelled by letter/order dated 17.4.2004 a Suit came to be filed. After considering the rival contentions, the suit came to be allowed in terms of prayer (a) which is reproduced as under: