ELSI AUGUSTINE Vs. RAJAN

JUDGEMENT

(1.) The petitioners seek to review the judgment of this Court dated 04.09.2019, in the above original petition.

(2.) Heard the learned counsel for the petitioners and the learned counsel for the respondents.

(3.) The petitioners herein were guarantors for a loan transaction availed by the respondent from Paravoor Co-operative Bank. The property of the 1st petitioner was offered as security. Respondents failed to pay the instalments due. Hence the Co- operative Society initiated recovery proceedings. The first respondent was constrained to clear the debt. For recovery the amount from the respondent. Petitioner moved the Registrar of the Co-operative Societies under Section 69 of the Co- operative Societies Act in Arc Nos.2754/2018, 2755/2018 and 2756/2018. The Arbitrator dismissed the above applications. It was challenged in revisions under Section 84 of the Co-operative Societies Act before the Co- operative Tribunal. Co-operative Tribunal set aside the impugned orders and remanded the matters for fresh consideration. Those orders were challenged in their original petitions. This Court dismissed the original petitions confirming the order of the Co-operative Tribunal. Contending that there was an error apparent on the face of that order, these review petitions are filed