- (1.) Animadverting upon the order dated 08.12.2009 passed in I.A.No.923 of 2009 in A.S.No.74 of 2009 by the First Additional Sub Court, Erode, this civil revision petition is focussed.
(2.) Heard both sides.
(3.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of this revision would run thus: (i) R7 and R8 herein filed the suit O.S.No.482 of 2004 seeking the following reliefs: "(a) To declare that the General body meeting and election to the General council, executive committee and office bearers of the 1st defendant Trust held on 24.05.2000 are not valid, illegal, arbitrary under law; (b) To grant permanent injunction restraining the defendants 3 to 15, 17 to 33 from functioning as General council and executive committee members and office bearers of the 1st defendant Trust in pursuance of the election held on 24.05.2000. (Amended as per order in I.A.No.752 of 2003 dated 28.07.2003) (c) To grant mandatory injunction directing to conduct a fresh election to the general council members, Executive committee members and the office bearers of the 1st defendant Trust as per Bye-law by appointing a Advocate commissioner or Registrar of Societies under Tamil Nadu Societies Registration Act; and (d) For costs." (extracted as such) (ii) After contest, the trial Court decreed the suit and granted the following reliefs: ...(Other Language Omited)...;