PRADEEP KUMAR SINGH BAGHEL,J. - (1.) This is defendant's appeal under section 100,C.P.C.
(2.) The plaintiff was a practising lawyer in civil courts, Jalaun. He instituted a civil suit for declaration and damages. His case was that the defendants had issued a notification dated 5.11.2011 notifying date for election of office bearers of the bar. It is stated that a list of members was issued by the elder committee wherein name of the plaintiff was not shown, therefore, he moved an application before the appropriate authority- the third defendant to correct the electoral roll. It is averred in the plaint that the third defendant assured him that the mistake would be rectified. Along with the plaintiff, several other lawyers whose names were not included in the electoral roll, had also similarly approached the elder committee for rectifying the mistake. The elder committee has rectified the electoral roll in respect of other advocates except the plaintiff.
(3.) The trial court decreed the suit partly and awarded compensation of Rs. 5000/- against all the defendants. Aggrieved by the said order, the defendants preferred regular appeal before the District Judge which has also been dismissed.;