RANJANA KAPOOR Vs. MANI RAM

JUDGEMENT

(1.) Petitions have been filed assailing the impugned order dtd. 19/2/2019, passed by the Delhi Co-operative Tribunal ('DCT') in Appeal No.140/2014/DCT. By the impugned order, DCT had dismissed the appeal filed by the petitioner herein against the award dtd. 18/6/2014 passed by the Arbitrator, Registrar of Co-operative Society ('RCS') in Case No.225/09/DCT.

(2.) Based on submissions of parties, the sequence of events which form the crux of the dispute are as under:

(3.) On the issue of limitation, the Arbitrator held that petitioner's/Ranjana Kapoor's claim that respondent no.1's/Mani Ram's plea was barred by limitation, had already been addressed by Joint Registrar vide order dtd. 12/1/1987, which was not challenged by any of the parties, therefore, the issue now stood closed.