DATTAPRASAD COOPERATIVE SOCIETY LTD Vs. H SHENOY

JUDGEMENT

(1.) Heard Sri.N.D.Sathishchandra, learned counsel for the appellant, Sri.S.N.Prashant Chandra, learned counsel for respondent No.1 and Smt.M.V.Adithi, learned AGA for respondent No.2.

(2.) These four appeals are preferred against the common Judgment passed in O.S.No.2340/2004, O.S.No.2342/2004, O.S.No.2343/2004, O.S.No.2344/2004 and O.S.No.2345/2004 dtd. 27/2/2006, whereunder the learned Trial Judge entertained the applications filed by the first defendant under Order VII Rule 11 of CPC and allowed the same and rejected the plaint and directed the plaintiff to approach the relevant authority under Sec. 70 of the Karnataka Co-Operative Societies Act, 1959 (herein after referred to as 'Act' for short), for the redressal of the grievance.

(3.) Brief facts which are utmost necessary for disposal of these appeals are as under.