T SURESH KUMAR Vs. B PRAVEEN KUMAR

JUDGEMENT

(1.) Since the facts of the case, issues involved and the parties in both these revisions are one and the same, they are being disposed of by this common order. CRP No. 4487 of 2012 is directed against the order dated 30.8.2012 passed in SROP No. 6 of 2011 by the VII Additional District Judge, Mahabubnagar and CRP No. 4492 of 2012 is directed against the order dated 7.9.2012 passed in EA- No. 1 of 2012 in EP No. 47 of 2012 in SROP No. 6 of 2011 by the VII Additional District Judge, Mahabubnagar.

(2.) The parties will be hereinafter referred to as they are arrayed in SROP No. 6 of 2011 for the sake of convenience.

(3.) The petitioner filed SROP No. 6 of 2011 seeking a declaration that the election dated 31.8.2008 conducted for Mahabubnagar District Cricket Association, Mahabubnagar (hereinafter referred to as "Association") is invalid and for permanent injunction restraining respondents 4 and 5 from holding office, acting and discharging responsibilities of the Association.