- (1.) The present appeal has been filed by the appellants/plaintiffs challenging the order dated 10/10/2013 passed by the Additional District and Session Judge, Sambhar Lake, District Jaipur (hereinafter referred to as 'the Trial Court'), in Temporary Injunction Application No.17/2013, whereby the Trial Court has dismissed the said application of the appellants.
(2.) It appears that the appellants/plaintiffs had filed the suit seeking declaration to the effect that the executive committee dated 28/2/2011, 28/5/2012 and 4/2/2013 formed by the respondents of the Dadu Dayal Gramin Vikas Sansthan may be declared as null and void. The appellants had also filed the application seeking temporary injunction pending the suit in respect of the properties of the society, which application has been dismissed by the Trial Court vide the impugned order.
(3.) It has been submitted by the learned counsel Mr. Sudhir Jain for the appellants that the appellants were the President and Treasurer respectively of the first executive committee formed by the Society, and the respondents, without any notice to the appellants or without following the procedure under the bye laws of the Society, constituted the Committees, which are illegal. According to him, the respondents have also no right to deal with the properties of the society.;