DAYA WANTI DASUJA Vs. REGISTRAR CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) Rule D.B.

(2.) In this petition the prayer is that the letter terminating the membership of the membership of the petitioner by respondent No. 2 and the rejectionof the representation by respondent No. 2 should be quashed.

(3.) The husband of the petitioner, namely, Shri Shiv Dayal Dasuja, isstated to have been a member of respdt. No. 2 which is a house building society.The husband of the petitioner died in 1965. The petitioner was the nomineewith the respondent Society and after her husband's death, had been paying torespondent No. 2 various sums of money, totalling Rs. 7.283.00. In proof thereof, the petitioner has annexed with the petition a receipt of July 1977 for anamount of Rs. 3.700.00 and thereafter a demand was received vide notice dated 4/08/1985 and a sum of Rs. 3,500.00 was paid by the petitioner in thatmonth itself,