Kunjunjamma George vs The Madras Medical Mission
2022 Latest Caselaw 8691 Mad

                                                                     C.S.No.204 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 25.04.2022

                                                       CORAM:

                                    THE HON'BLE Mr. JUSTICE P.VELMURUGAN

                                                C.S.No.204 of 2021
                                                        &
                                                O.A.No.369 of 2021


                     Kunjunjamma George,
                     W/o, late P.V.George                                 ... Plaintiff


                                                    Vs.


                     1. The Madras Medical Mission,
                        (a Society registered under the
                         Tamil Nadu Societies Registration
                         Act, 1975)
                         Having its registered office at
                         No.4-A, Dr.J.Jayalalitha Nagar,
                         Mogappair,
                        Chennai – 600 037.

                     2. M.M.Philip,
                        Hon.Secretary (Interim)
                        The Madras Medical Mission,
                        Residing at 29 College Road,
                        Chennai – 600 006.                            ... Defendants



                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                     C.S.No.204 of 2021

                      Prayer:

                                  Civil Suit filed under Order VII Rule 1 of the Code of Civil

                     Procedure 1908 read with Order IV Rule 1 of the High Court O.S.Rules, to

                     declare that notice dated 02.06.2021 issued by the second defendant

                     captioned ' Notice of 38th Annual General Meeting 2020' is illegal, null and

                     void as the same is contrary to the by-laws of the first defendant Society and

                     has been issued in a malafide manner with ulterior motives and permanent

                     injunction restraining the second defendant from calling or conduction any

                     Annual General Body Meetings of the first defendant Society.



                                        For Plaintiff      : Mr.Hari Radhakrishnan

                                        For Defendant 1    : Mr.Hallel Ben

                                        For Defendant 2   : Mr.Thomas T.Jacob


                                                        JUDGMENT

Learned counsel for the plaintiff has filed a memo stating that the

relief sought for in the suit has become infructuous. The said memo is

recorded.

https://www.mhc.tn.gov.in/judis C.S.No.204 of 2021

In view of the same, the Civil Suit is dismissed as infructuous.

Consequently, connected application is closed. No costs.

25.04.2022

mfa Index:yes/No Internet:yes/No

https://www.mhc.tn.gov.in/judis C.S.No.204 of 2021

P.VELMURUGAN, J.

mfa

C.S.No.204 of 2021 & O.A.No.369 of 2021

25.04.2022

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