Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 285 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 16102 OF 2011]
PATTABIRAM NADARGAL IYYAKIYA SANGAM & ORS Appellant(s)
VERSUS
N.NATESAN NADAR & ORS Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellants' main apprehension appears to be
that on account of injunction granted by the
Additional District & Sessions Judge, Fast Track
Court No. III, Poonamallee, Tamil Nadu in the
Judgment and decree dated 29.02.2008 that they may
not be in a position to participate in the affairs of
JUDGMENT
the society including the elections thereof of the
Pattabiram Nadargal Iyyakiya Sangam.
3. Having heard the learned counsel appearing for
the other side also, we do not find any justification
for the apprehension. The Trial Court only dealt
with the situation prevailing as in the years 2005 to
2008. That period is over.
4. It is informed that fresh elections to the
Society have not been conducted so far. The
Registrar of the Society is Respondent No. 5 before
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this Court.
5. We direct the Registrar of the Society to conduct
fresh elections to the Society referred to above, in
case the registration is renewed, within a period of
six months from today.
6. In case, steps are taken for renewing the
registration of the Sangam within two months from
today, the needful, in accordance with law, shall be
done in that regard within another one month
thereafter.
7. The civil appeal is disposed of as above with no
order as to costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
January 18, 2016.
JUDGMENT
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