AMBATTU GOPALAKRISHNAN Vs. K GOVINDAN

JUDGEMENT

(1.) HEARD Mr. P. Santhalingam for appellant, Mr. Alexander thomas, Government Pleader for respondents 1 to 3, Mr. P. K. Vijaya Mohan for respondent No. 4 and Mr. Asok M. Cheriyan for respondent No. 5

(2.) THE above appeal is directed against the Judgment of k. S. Radhakrishnan, J. in O. P. 10946/98 dated 28th August 1998 dismissing the original Petition filed by the appellant and respondents 6 to 11 in the appeal to set aside Ext. P-12 Judgment passed by the Cooperative Appellate Tribunal, thiruvananthapuram and to declare that the said Judgment had been passed in violation of R. 100 of the Cooperative Societies Rules and for other incidental reliefs.

(3.) RESPONDENTS 4 and 5 have also filed counter affidavits and statements respectively opposing the claim made by the appellants. The appellant filed a reply affidavit.