Madras High Court
Mr.Joseph Abraham vs The Madras Medical Mission on 22 August, 2023
C.S. No.389 of 2020
and A.Nos.3840, 3841, 4471 to 4478 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.08.2023
CORAM
THE HONOURABLE Ms. JUSTICE R.N.MANJULA
C.S.No.389 of 2020
Mr.Joseph Abraham
... Plaintiff
-Vs.-
1. The Madras Medical Mission
(a Society registered under the Tamil Nadu
Societies Registration Act, 1975),
No.4-A, Dr.J.Jayalalitha Nagar, Mogaippair,
Chennai-600 037.
2. Mr.M.M.Phillip,
Hon.Secretary (Interim),
The Madras Medical Mission,
Residing at: 29, College Road,
Chennai-600 006.
3. Mrs.Achamma Kurien
4. Mrs.Ambika Mammen
5. Mrs.Annama Mathai
6. Ms.Annu Thomas Philip
7. Mrs.Annykutty Y.,
8. Mrs.Babitha Thomas
9. Mrs.Chinnamma Thomas
10. Mrs.Deepa Joseph,
11. Mrs.Divya Mariam Zachariah
12. Mrs.Elizabeth Alexander
13. Mrs.Elizabeth Alexander
14. Ms.Karen Elsa Thomas
15. Ms.Kripa Mathew
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https://www.mhc.tn.gov.in/judis
C.S. No.389 of 2020
and A.Nos.3840, 3841, 4471 to 4478 of 2022
16. Mrs.Manju Varghese
17. Mrs.Mariamma George
18. Mrs.Mary Varghese
19. Mrs.Mini Sajan Varghese
20. Mrs.Prema Mammen Mathew
21. Mrs.Roshin Elsa Thomas
22. Mrs.Sarasu Eapen
23. Mrs.Seba Thomas
24. Mrs.Suseela Vergis
25. Mrs.Susha Alex
... Defendants
Civil Suit is filed under Order 7 Rule 1 of C.P.C read with Order IV
Rule 1 of O.S.Rules to pass judgment and decree in favour of the plaintiff
and against the defendants as follows:-
a) Declare that the decision taken by the Governing Board of the 1 st
defendant Society in Agenda item No.7 in the meeting held on 12.02.2020
and Agenda item no.11 in the meeting held on 15.10.2020 and the
consequential Members list issued by the 2nd Defendant dated 30.10.2020 in
and by which the Defendants 3 to 25 have been added as life members of the
1st Defendant Society are illegal, null and void;
b) Permanent injunction restraining the Defendants 3 to 25 from acting
as members of the 1st Defendant Society;
c) Permanent injunction restraining the Governing Board of the 1 st
Defendant Society from inducting any persons as life members of the Society
pending consideration of the proposed amendment to by-law 28 of the By-
laws of the society;
d) For the costs of the suit.
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https://www.mhc.tn.gov.in/judis
C.S. No.389 of 2020
and A.Nos.3840, 3841, 4471 to 4478 of 2022
For Plaintiff : Mr.Hari Radhakrishnan
For Defendants : Mr.V.Hallel Ben for D1
Mr.Thomas T.Jacob for D2
Mr.J.Cini for D5, D6, D8, D11 to D14,
D19, D21 to D23 & D25
Mr.P.Ambili Menon for D20
D4, D10, D16 & D24-Unserved
D15, D17 & D18-No appearance
*****
JUDGMENT
The learned counsel for the plaintiff filed a memo to withdraw the suit
in view of the subsequent developments in the 1st Defendant-Society and that
the prayer has become infructuous as of now.
2. It is seen that the relief sought by the plaintiff pertains to some
meetings held on 12.02.2020 and 15.10.2020 and the list issued on
30.10.2020. Since the subject matter has become infructuous due to lack of
time, the matter is permitted to be withdrawn.
3. Accordingly, the suit in C.S.No.389 of 2020 is dismissed as
withdrawn. No costs.
22.08.2023
kmi
https://www.mhc.tn.gov.in/judis
C.S. No.389 of 2020
and A.Nos.3840, 3841, 4471 to 4478 of 2022
R.N.MANJULA, J
kmi
C.S. No.389 of 2020
22.08.2023
https://www.mhc.tn.gov.in/judis
