MANMOHAN NATH N. PURI Vs. MADAN JHA

JUDGEMENT

(1.) THE Petitioner is aggrieved by an order dated 30th May, 1989 passed by the Delhi Cooperative Tribunal in Case No.41/1989-CA being an appeal under Section 76 of the Delhi Cooperative Societies Act, 1972.

(2.) BROADLY , the facts of the case are that the Petitioner is the nominee of his father, who was a member of the Cooperative Industrial Estate Ltd. (for short the Society). As a result of his membership, the Petitioners father was allotted a plot bearing number J-3 in the draw of lots held on 25th May, 1969.

(3.) WE were told by learned counsel for the Respondents that the Petitioner's father defaulted in payments but it has also come on record that while the Petitioner's father was allotted a plot of 500 square yards, he had asked for a reduction in size. It is not clear whether the request was granted and if so, whether as a result of a reduction in the size, short payment persisted or not.