TAMIL NADU CHAMBER OF COMMERCE AND INDUSTRY REPRESENTED THRO. ITS HONY. SECRETARY AND ANR. Vs P MAHENDRAVEL AND ORS.
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-007421-007421 / 2018
Diary number: 25743 / 2014
Advocates: KSN & CO. Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). 7421 OF 2018 (Arising out of SLP(C)No.22402 of 2014)
TAMIL NADU CHAMBER OF COMMERCE AND INDUSTRY REPRESENTED THR. ITS HONY. SECRETARY AND ANR. Appellant(s)
VERSUS
P MAHENDRAVEL AND ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
Leave granted.
(2) The crucial issue raised in this appeal pertains to the
steps taken by the appellant-Association for expulsion of
certain members from its membership.
(3) The aggrieved respondents had taken up the matter before
the civil court which went in their favour. This order was
challenged before the First Appellate Court as well as before
the High Court and both orders are in favour of the
respondents; and thus appellant-Association is before this
Court.
(4) The categorical finding in all the judgments is that steps
taken by the appellant-Association for expulsion of its members
were in violation of the principles of natural justice. There
is also a contention on jurisdiction.
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(5) When the matter came up for hearing before this Court on
14th July, 2017, the following order was passed :
“Learned senior counsel appearing for the
petitioners submits that the issue regarding the
expulsion can be decided by a retired District Judge,
in case the opposite side also agrees.
The respondents are directed to get instruction
on the above submission.
List on 24.07.2017.”
(6) On 24th July, 2017, the Court passed the following order:
“When this matter came up before this Court, on
14.07.2017, this Court passed the following order:-
“Learned senior counsel appearing for the petitioners submits that the issue regarding the expulsion can be decided by a retired District Judge, in case the opposite side also agrees.
The respondents are directed to get instruction on the above submission.
List on 24.07.2017.”
Learned counsel on both sides submit that a former
Judge of the High Court would be better in the fitness of
things.
Therefore, we appoint Hon'ble Mr. Justice A.R.
Ramalingam, Former Judge of the High Court of Madras for
the purpose.
We leave it to the Hon'ble Judge to fix his
remuneration. The expenses and the remuneration will be
shared by the petitioners and the respondents in the
proportion of 67:33 per cent.
The expelled members will file their reply to the
show cause notice dated 5.3.2009, within four weeks.
The Hon'ble Judge is requested to send a Report
within four months thereafter.
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List after five months.”
(7) Hon’ble Mr. Justice AR Ramalingam, Former Judge of the
High Court of Madras, has accordingly conducted an inquiry and
submitted a report to this Court. We do not propose to go into
the merits of the said Report. In case the respondents are
of the view that the said Report is otherwise faulty, it is for
them to pursue their remedies in appropriate proceedings before
the appropriate forum.
(8) However, we hasten to make it clear that the objection
that the said Report cannot override the judgment of the
court(s), cannot be appreciated since all the parties
voluntarily agreed to refer the dispute to Hon’ble judge for an
appropriate inquiry after complying with the principles of
natural justice.
(9) We also make it clear that this judgment shall not stand
in the way of the respondents otherwise taking appropriate
recourse open to the respondents under the law for membership
in the appellant-Association.
(10) It will also be open to the respondents to offer an
unconditional apology for whatever inappropriate conduct on
their part and seek membership in the appellant-Association in
which case we are sure that the appellant-Association will
magnanimously consider their applications.
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(11) We further make it clear that we have otherwise considered
the matter on merits.
(12) The appeal is accordingly disposed of.
..........................J. (KURIAN JOSEPH)
..........................J. (SANJAY KISHAN KAUL)
NEW DELHI, AUGUST 1, 2018.