- (1.) THE matrix of the facts and material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, petitioner -plaintiff Haryana State Kho -Kho Association, through its Secretary Satpal Singh (for brevity "the 1st Association"), has instituted the civil suit (Annexure P3) against the respondent -defendants Kho -Kho Federation of India, through its General Secretary Suresh Sharma and Haryana State Kho Kho Association, through its General Secretary Rajpal Kadyan (for short "the 2nd Association"), for a decree of declaration to the effect that Kho Kho Association of Haryana, headed by Surender Singh Barwala and its Secretary, was illegally constituted Association, with a consequential relief of permanent injunction, restraining the respondents -defendants 2nd Association from interfering in its (1st association) peaceful, normal functioning and to allow its players to participate in the forth coming championship Tournaments. The 1st Association has also filed an application for ad interim injunction under Order 39 Rules 1 & 2 read with Section 151 CPC. The 2nd Association contested the claim of 1st Association, filed the written statement & reply to the stay application, stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.
(2.) TAKING into consideration the facts and entire material on record, the trial Court accepted the injunction application and directed the defendants to permit the players of 1st Association to participate in the forthcoming championship Tournaments, by virtue of order dated 4.12.2012 (Annexure P4).
(3.) AGGRIEVED thereby, the appeal filed by the defendant -2nd Association was accepted by the Appellate Court, by means of impugned judgment dated 27.9.2013 (Annexure P5). The petitioner -plaintiff -1st Association did not feel satisfied and has preferred the present revision petition, to challenge the impugned judgment (Annexure P5) of appellate Court, invoking the jurisdiction of this Court under Article 227 of the Constitution of India.;