- (1.) This writ petition has been filed by the petitioners aggrieved against the order dated 6.8.2014 passed by the Additional Civil Judge (Jr. Div.) No. 1, Jodhpur Metropolitan as upheld by order dated 26.8.2014 passed by the Additional District Judge No. 3, Jodhpur Metropolitan, whereby the application filed by the respondents under Order XXXIX, Rule 1 & 2 CPC has been accepted and the appeal filed by the petitioners has been rejected.
(2.) The respondents No. 1 to 29 filed a suit for declaration and injunction in relation to their membership of the petitioner-Society - Shri Mewara Kshtriya Samaj. It was inter-alia claimed in the suit that the plaintiffs were entitled to be indicated as members of the Society being eligible. However, the respondents were wrongly denying the plaintiffs' right of membership and consequential right to vote at the elections scheduled to be held on 17.8.2014.
(3.) The following reliefs were prayed for in the suit:-;