L. PANDU RANGA REDDY Vs. RAJENDRA SINHJI INSTITUTE

JUDGEMENT

(1.) THE petitioner is a Member of Rajendra Sinhji Institute Officers Mess, the respondent herein, which is formed for the benefit of the Members of the Defence Forces, both serving and retired. There is an understanding between the respondent, on the one hand, and the Secunderabad Club, on the other hand, that a member of the respondent can become a Member of the Secunderabad Club. This arrangement was in force almost for the past several decades. By virtue of it, he became the Member of the Secunderabad Club. The respondent issued proceedings, dated 19.2.2013, discontinuing the Membership of the petitioner in the respondent as well as the Secunderabad Club. It was mentioned that the Membership was restricted to 20 years only, and since it expired on 28.2.2013, the petitioner's Membership was discontinued. Challenging the said order, the petitioner filed OS No. 144 of 2013 in the Court of XI Junior Civil Judge, City Civil Court, Hyderabad, by raising several grounds. He has also filed IA No. 262 of 2013 with a prayer to suspend the proceedings, dated 19.2.2013. The contents of the suit were repeated and the plea of prima facie case and balance of convenience was taken. The I.A., was opposed by the respondent. The trial Court dismissed the I.A., through order, dated 19.9.2013. Hence, this revision.

(2.) HEARD learned Counsel for the petitioner and learned Counsel for respondent.

(3.) THE argument advanced by learned Counsel for the respondent is that the respondent passed a resolution restricting the Membership to 20 years and that the same becomes one of the factors referable to Rule 63.