LEILA PASSAH Vs. MARGARET MADEIRA

JUDGEMENT

(1.) As all the relevant papers were available with the Court at the New Motion stage, by consent of the parties, the interlocutory application made by the plaintiff, the application for vacation of the interim order, made by the first, second, third, sixth and eighth defendants (hereafter the above defendants ) and the other application made by the first defendant were taken up for hearing, dispensing with filling of further affidavits. Young Women s Christian Association is a very familiar organisation. It is more popularly known as YWCA. YWCA, Calcutta is a registered society. It is a very old association, dating back to the 19 th Century. The national association, Young Women s Christian Association of India was founded in 1896 in Calcutta. Both these associations were registered as societies. YWCA, Calcutta became an affiliate of YWCA, India. At the time of their conception, these associations were for the betterment of christian women. With the passage of time YWCA broadened its field of activity to cater to betterment of women as a whole. They call this concept empowerment of women. Now, there are several such organisations all over India. A kind of federation of these associations came into being. YWCA, India has its office at 10, Parliament Street, New Delhi- 1. In 1998 YWCA India adopted a new constitution and byelaws which were endorsed by them in 2006. A convention was to be held of the national body along with its affiliates in 2010. Article 4 of the 2006 Constitution and byelaws is about membership. Section I relates to affiliate associations. Section I (a) is as follows:

(2.) Section 2 relates to supersession. Section 2 (2) is in the following terms:

(3.) Therefore, the national association has the right to supersede the management of an affiliate if it works contrary to the purposes of the national association or is mismanaging its affairs.