HILLANG TADH Vs. BYABANG JORAM

JUDGEMENT

(1.) Heard Mr. C. Modi, learned counsel for the petitioners and Mr. P. Taffo, learned counsel for the respondents.

(2.) This revision is filed under Sec. 115 of the CPC challenging the legality and validity of the minutes of the meeting dtd. 5/7/2021 of All Nyishi Youth Association (referring herein in short, "ANYA") whereby the tenure of the Executive Members of the ANYA has been extended till 2023 and further praying for setting aside the impugned order dtd. 11/2/2022 and the subsequent order dtd. 6/4/2022, passed by the learned Civil Judge (Junior Division), Yupia, Arunachal Pradesh, whereby the present petitioners have been restrained from using the emblem, seal, note pad of ANYA and further restraining them from solely referring to themselves as ANYA without suffix or prefix till disposal of the main suit.

(3.) The brief facts of the case is that the present respondents as plaintiffs have filed a Title Suit bearing No.02 of 2022 before the learned Civil Judge (Junior Division), Yupia for a decree for declaring the election result dtd. 28/12/2021, issued by the defendant No. 2, Shri Tarth Atung, as illegal. Further declaring that the defendants No. 5 to 29/ opposite parties, who were allegedly declared as elected executive members of ANYA was initially appointed illegally to the post is also illegal.