LAWS(MAD)-1990-9-57

E AMBALAM SAKTHIVEL THEVER PETITIONER IN BOTH THE C R PS Vs. SECRETARY Q 1253 NAGARKUDI RESPONDENT IN 1ST CO OP AGRICULTURAL CREDIT SOCIETY

Decided On September 01, 1990
E. AMBALAM SAKTHIVEL THEVER Appellant
V/S
SECRETARY, Q. 1253 NAGARKUDI RESPONDENT IN 1ST CO-OP. AGRICULTURAL CREDIT SOCIETY Respondents

JUDGEMENT

(1.) THESE two Civil Revision Petitions arise out of a common order of the special Tribunal, Cooperative Societies, Madurai, in C.M.A. Nos. 161 of 1981 and 89 of 1982 respectively.

(2.) THOUGH notice was served on the respondents, the Society has not taken any steps to contest the matter. None appears for the respondent-Society.

(3.) IN 89 Law Weekly page 641 (supra) Ramanujam. J., after noticing number of earlier cases, has taken the following view:? ? The above decisions clearly indicate that the use of the phrase ?wilful negligence' in S. 71 of the Act is for the purpose of holding a person in management liable if he has caused loss to the society by his intentional and purposeful omission. Therefore, the learned Counsel for the petitioners is right in his submission that mere negligence, however, gross it may be, may not be sufficient to attract the section?.(Para 10)