SK. WASIM AKRAM Vs. GHULAM ASHRAF

JUDGEMENT

(1.) This is an application of the father of an aspiring footballer who wished to play football for the Mohammedan Sporting Club, one of the well-known football clubs in the city. The defendants in the suit are the present officer-bearers of the Club and the plaintiff is a life-member and the erstwhile Secretary of the said Club.

(2.) According to learned counsel appearing for the applicant, the applicant parted with a sum of Rs.5 lakhs and gave it to the plaintiff when the plaintiff was an office-bearer of the Club for giving an opportunity to the applicant 's son to play football for the Club. Counsel submits that various attempts were subsequently made to recover the money from the plaintiff and that the applicant 's son had to miss out of an opportunity to play for a Club in Portugal due to lack of funds. Counsel submits that the applicant is vitally interested in the outcome of the suit as career of the applicant 's son would depend on the plaintiff returning as an office-bearer of the Club.

(3.) Learned Counsel appearing for the defendants, who are the present office bearers of the Club, objects to the applicant being made a party to the suit on the ground that the applicant 's son cannot be given a chance to play for the Club in lieu of the money given to the plaintiff. Counsel submits that several complaints of a similar nature have been received from other parties against the plaintiff and disciplinary proceedings are pending against the plaintiff.