MANUBHAI K MAHIDA Vs. MANORAMABEN GUNVANTRAI OZA

JUDGEMENT

(1.) Rule. Mr.Munshi waives service of rule on behalf of respondent Nos 1-1/2. Shri Rajendra Patel, Chairman, Chairman of respondent No.2 society waives service of rule. With the consent of parties matter is taken up for final hearing.

(2.) The present petition is preferred by the petitioner against the order dated 30.10.2000 passed by the Gujarat State Cooperative Tribunal in Appeal No.451/00 and the order, dated 19.6.2000 passed by the Registrar, Board of Nominees in Lavad Suit No.170/00.

(3.) The short facts of the case are that one Manoramaben Gunvantrai Oza preferred Lavad Suit No.170/00 (Old No.1642/63) before the Registrar, Board of Nominees for the relief to set aside the resolution dated 6/1/63 of the society and in the said suit it was also prayed that the possession of Bungalow No.24 be handed over to the plaintiff by the defendant. It appears that on 28.4.2000 one settlement purshis came to be produced in the proceedings of Old case No.1642//63 and the learned nominee has decreed the suit upon the said settlement purshis by passing order below plaint on 19.6.2000.