MARY’S EDUCATIONAL SOCIETY Vs. K. MARY RATNAM

JUDGEMENT

(1.) Since the Civil Revision Petitions arise out of a common order dtd. 29/6/2018 passed in SOP No.308 of 2012 and SOP No.51 of 2015 on the file of the Principal District Judge, East Godavari at Rajamahendravaram (for short "the Court below"), they are being taken up for disposal together, by way of this common order.

(2.) SOP No.308 of 2012 was filed by the petitioners in C.R.P.No.4160 of 2018 seeking a declaration that 2nd petitioner is continuing as Secretary and Correspondent of 1st petitioner Society, and to declare the Executive Body Meeting dtd. 23/5/2012 and the election of the respondents as void, and also to grant permanent injunction against the respondents, excluding 6th respondent, not to proclaim that they are Executive Committee members and not to interfere with the day to day affairs of the petitioners and in maintaining bank accounts.

(3.) SOP No.51 of 2015 was filed by the respondents in C.R.P.No.4163 of 2018 seeking a declaration that K. Raj Kumar is not Secretary and Correspondent of the Society and for directing him to hand over the original property documents of the society and to render accounts from the year 2004 to 27/5/2012 and grant permanent injunction against the respondents No.1 and 2 therein and also to direct 5th and 6th respondents therein not to entertain the Bank operations by the present Principals of St.Mary College of Pharmaceutical Sciences at Surampalem, St.Mary College at Cheepuruapali pending disposal of the said SOP and to permit the newly appointed Principals to operate the accounts and also to direct 5th and 6th respondents therein to produce the statement of accounts.