IPPITI GOPALA SWAMY Vs. BHAJANA MANDIRA VYSYA SANGHAM

JUDGEMENT

(1.) The defendant, aggrieved by the Judgment and decree passed by the Addl. District Munsif, Sompei on 2-7-1965, has preferred this revision petition. The respondent, Bhajana Mandira Vysya Sangham. instituted the suit for recovery of Rs. 339 75 P. through their representatives on the foot of a promissory note executed by the defendant on 2-1-1958 for a sum of Rs. 250/-.

(2.) The defendant contended mainly that the Bhajana Mandira is not registered under the Societies Registration Act and that therefore the suit is not maintainable on behalf of the said association. I arc not concerned with the other objections raided because nothing turns upon them in this rev'sion petition.

(3.) The plaintiff filed I. A, No. 47 of 65 under Or. 1R. 8 Ci P. C. requesting the court to grant the members already on record perr ission to sue on behalf of the members of the Bhajana Mandira. It was agreed tha the Bhajana Mandira wis not a registered association; The trial court granted permission to the nuembers of the Bhajana Mandira to sue on behalf of and for the benefit of themselves and the other members of the Bhajana-Mandira Vysya Sangham (hereinafter referred to as the Sangham). Rejecting the other contentions of the defendant the plaintiff's suit was decreed.