A.SARASWATHI Vs. DEPUTY REGISTRAR OF COOP

JUDGEMENT

(1.) This revision petition has been filed seeking to set aside the Judgment and Decree made in Coop.C.M.A.No.99 of 2010 dtd. 6/7/2016 passed by the learned Principal District Judge / Tribunal for Cooperative Cases, Coimbatore, confirming the order of Surcharge passed by the 1st respondent/ Deputy Registrar of Cooperative Societies, Coimbatore, made in Ma.Vee.Tha.Thee.No.3/97-98/Sa.pa.1 dtd. 29/12/2009

(2.) During the earlier hearing, it was represented by the learned Counsel for the petitioner that the petitioner was willing and ready to settle the matter out of Court and that she is prepared to pay an amount of Rs.6.00 lakhs as full and final settlement towards the surcharge claim.

(3.) Based on the submission, an affidavit of undertaking has been filed today before this Court offering to settle the amount of Rs.6.00 lakhs and the learned Counsel would submit that if time of 12 weeks is given, the petitioner will be able to settle the amount.