- (1.) Defendants No.1 & 2 i.e. S.S.Jain Maha Sabha, Punjab (Uttari Bharat) registered 118-D, Sunder Nagar, Ludhiana (in short 'Maha Sabha') and its President Rakesh Jain have filed this revision petition under Article 227 of the Constitution of India assailing judgment dated 23.06.2012 passed by learned Additional District Judge/Vacation Judge, Ludhiana thereby granting interim injunction to respondents No.1 and 2/plaintiffs i.e. S.S.Jain Sabha, Sunder Nagar, Ludhiana and its President Sanjay Jain.
(2.) Respondents No.1 and 2/plaintiffs have filed suit against defendants No.1 and 2/petitioners and against proforma respondents No.3 to 44 as defendants No.3 to 44. The dispute relates to election of President of defendant No.1 Maha Sabha. Defendant No.1 consists of various S.S.Jain Sabhas of different places known as Local Sabhas. The plaintiffs alleged that defendant No.2 is holding election of President of Maha Sabha without finalising the voters list and by committing various irregularities. Plaintiffs accordingly sought permanent injunction restraining defendants No.1 and 2 from conducting the general election of President of Maha Sabha, which was scheduled to be held on 24.06.2012. Some other injunctions were also sought. Plaintiffs also moved application for grant of interim injunction to the same effect during pendency of the suit.
(3.) Defendants No.1 and 2 contested the suit and the application for temporary injunction and raised various objections and controverted the averments made by the plaintiffs.;