V.P. YADAV Vs. THE REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) The writ petitioner assails the order dated 20th May, 2014 passed by the Delhi Cooperative Tribunal in Appeal No. 30/2010/DCT rejecting the petitioners challenge to the award dated 21st December, 2009 passed by the Arbitrator in Arbitration Case No. 4148/06 -07 under Section 71 of the Delhi Cooperative Societies Act, 2003.

(2.) One Smt. Chandana Devi was a member of Sukhdham Cooperative Group Housing Society Limited, respondent No. 2 herein (referred to as ,,Society hereafter). The Society sought reference of disputes under Section 60 of the Delhi Cooperative Societies Act, 1972 against Smt. Chandana Devi and two other persons for recovery of loan along with interest payable to Delhi Cooperative Housing Finance Corporation Limited (,,DCHFC) which by an order dated 8th January, 2001, was referred to for adjudication under Section 61 of the Delhi Cooperative Societies Act, 1972.

(3.) According to the society, Smt. Chandana Devi was owing a sum of Rs.84,184/ - upto the quarter ending 31st December, 1999. The claim was made in the year 2000. Smt. Chandana Devi, unfortunately expired on 8th November, 2001, during the pendency of the arbitration proceedings. It is pointed out by Mr. Sandeep Kumar, learned counsel for the Society, that the present petitioner Mr. V.P. Yadav, son of the deceased member made an application on 5th February, 2002 for his impleadment as legal heir of Smt. Chandana Devi in the said arbitration proceedings.