JALAJA GOPAN Vs. THE JOINT REGISTRAR

JUDGEMENT

(1.) Petitioner is a member of the Managing Committee and elected President of Punukannur Service Co-operative bank, a society registered under the provisions of the Co-operative Societies Act and Rules, 1969. Petitioner was elected as member of the Managing Committee of the bank on

(2.) 7.2017 and now holding the post of President. Petitioner availed a personal loan from the 3rd respondent society in the year, 2013 and the term of repayment was 5 years. Since there was default, the 3rd respondent society initiated proceedings under the Co-operative Societies Act as ARC No.42/2013 and an award was passed on 20.6.2017.

(3.) I have heard learned counsel for the petitioner, learned Special Government Pleader and perused the pleadings and the documents on record.