Kurian Joseph, J. - (1.) Leave granted.
(2.) The crucial issue raised in this appeal pertains to the steps taken by the appellant-Association for expulsion of certain members from its membership.
(3.) The aggrieved respondents had taken up the matter before the civil court which went in their favour. This order was challenged before the First Appellate Court as well as before the High Court and both orders are in favour of the respondents; and thus appellant-Association is before this Court.;