T. Mannan vs Chennai Kancheepuram ...
2021 Latest Caselaw 24538 Mad

                                                                    C.S. No.701 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :13.12.2021

                                                   CORAM:

                             THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                              C.S. No.701 of 2019

                     1. T. Mannan
                     2. K.Krishnan                         ...          Plaintiffs

                                                          vs
                     1. Chennai Kancheepuram Thiruvallur District
                     Film Distributors Association
                     Rep. By its Secretary J.Jayakumar

                     2. T.K. Arulpathi
                     President
                     Chennai Kancheepuram Thiruvallur District

                     3. J.V. Rukmanthagan
                     President
                     Election Committee
                     Chennai Kancheepuram Thiruvallur District

                     4. Pipin H.Shah,
                     Secretary,
                     Election Committee
                     Chennai Kancheepuram Thiruvallur District
                     Film Distributors Association



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                                                                               C.S. No.701 of 2019

                     5. N.Krishnamurthy
                     Member
                     Election Committee
                     Chennai Kancheepuram Thiruvallur District
                     Film Distributors Association

                     6. P.B. Pathi
                     Member
                     Election Committee
                     Chennai Kancheepuram Thiruvallur District
                     Film Distributors Association

                     7. L.Purusothaman
                     Member
                     Election Committee
                     Chennai Kancheepuram Thiruvallur District
                     Film Distributors Association                       ...       Defendants



                     Prayer: Civil Suit filed under Order IV, Rule 1 of OS Rules r/w order VII
                     Rule 1 CPC to pass a judgment and decree for the following reliefs:-


                                  a) For declaration that the appointment of Election committee
                     viz., defendants 3 to 7 for conducting the election of the first defendant
                     association for the period 2019 to 2021 as null and void.
                                  b) For a Mandatory injunction directing the 1st defendant
                     association to conduct the elections of the first defendant office bearers in
                     accordance with the bye-laws of the 1st defendant Association and the


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                                                                                C.S. No.701 of 2019

                     Tamil Nadu Societies Registration Act 1975 for all the subsequent
                     election thereto.
                                  c) Directing the defendants to pay the plaintiffs the cost of the
                     suit and may pass any such or other orders that may be necessary in the
                     circumstance of the case.


                                    For Defendants      : Ms.Archana
                                                          for
                                                          M/s.Waron & Sairams
                                                          for D1 to D7.

                                                  JUDGMENT

The matter is listed under the caption “for dismissal”, today.

There is no representation on the side of the plaintiffs once again. The

learned counsel for the defendants 1 to 7 is present. Even on the last

hearing date i.e., on 06.12.2021, the learned counsel for the defendants

submitted before this Court that the suit has now become infructuous,

since the election pertains to the year 2019 and the office bearers have

already taken charge. Since there is no representation on the side of the

plaintiffs, it can now be inferred that the plaintiffs are not interested to

https://www.mhc.tn.gov.in/judis C.S. No.701 of 2019

prosecute this Civil Suit. Accordingly, the Civil Suit is dismissed as non

prosecution. No costs.

13.12.2021

Index:Yes/No Internet : Yes / No Speaking Order: Yes/No

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https://www.mhc.tn.gov.in/judis C.S. No.701 of 2019

ABDUL QUDDHOSE, J.

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C.S. No.701 of 2019

13.12.2021

https://www.mhc.tn.gov.in/judis