D.V.Sridharan vs The Thyagraya Nagar Social Club
2021 Latest Caselaw 25253 Mad

                                                                                  C.S.No.309 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 22.12.2021

                                                  CORAM
                                  THE HONOURABLE Mr.JUSTICE ABDUL QUDDHOSE

                                                  C.S.No.309 of 2021
                                                and O.A.No.631 of 2021

                     D.V.Sridharan                                                  ... Plaintiff
                                                              Vs

                     1. The Thyagraya Nagar Social Club
                     (T.Nagar Social Club),
                     Regd.S.No.12/1931-32,
                     No.1, Nageswara Road,
                     Off: Venkatanarayana Road,
                     Panagal Park,
                     T.Nagar, Chennai 600 017,
                     Rep by its Hony.Secretary.

                     2. P.Arun Kumar                                               ...Defendants


                             Plaint under Order VII Rule 1 of C.P.C read with Order IV, Rule 1 of
                     Original Side Rules praying to pass a judgment and decree against the
                     defendants and in favour of the plaintiff.
                     (a) Declaring that the Agenda / Notice dated 28.09.2021 circulated by the
                     2nd defendant seeking to conduct the EGM of the 1st defendant club on
                     24.10.2021 in the premises of the 1st defendant club, as illegal and opposed
                     to the constitution and byelaws of the 1st defendant Club;



https://www.mhc.tn.gov.in/judis
                                                                                  C.S.No.309 of 2021

                     (b) Permanent injunction restraining the 1st defendant club as well as its
                     members, the 2nd defendant, his men, servants, agents or any person
                     claiming under him from conducting the EGM of the 1st defendant Club on
                     24.10.2021 as sought for in the notice dated 28.09.2021 circulated by the
                     2nd defendant;
                     c) To pay the costs of the suit.

                                           For Plaintiff         : Mr.K.S.Saravanan
                                                                   for Mr.V.Vijay Shankar

                                           For Defendant-1       : Mr.S.Thanka Sivan

                                                      JUDGMENT

Learned counsel for the plaintiff submits that since the election

has been conducted on 31.10.2021 and the Office bearers have also taken

charge, the suit has now become infructous. He has also made an

endorsement to that effect in the Court bundle.

2. Recording the said statement, the suit is dismissed as

infructuous. No costs. Consequently, connected application is closed.

22.12.2021

srn

https://www.mhc.tn.gov.in/judis C.S.No.309 of 2021

ABDUL QUDDHOSE.J

srn

C.S.No.309 of 2021 and O.A.No.631 of 2021

22.12.2021

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