THE PRESIDENT Vs. S.CHINNASAMY

JUDGEMENT

(1.) The Revision petitioner/President, M.D.Spl.121, Pasukkaranpatty Primary, Agricultural Cooperative Credit Society Limited, has preferred this Civil Revision Petition to set aside the impugned fair and decreetal order, dtd. 1/12/2018 in C.M.A.(CS)No.28 of 2011 passed by the learned Principal District Judge, Madurai.

(2.) The 1st respondent herein has filed C.M.A.(CS)No.28 of 2011 under Sec. 152(1) of the Tamil Nadu Co-operative Societies Act, on the file of the learned Principal District Judge, Madurai, to set aside the Surcharge order in Tha.Va.2/2010 Sa.Pa/Na.Ka 1437/09/Sa/P, dtd. 28/7/2010 passed by the 2nd respondent herein, for recovery of Rs.30,32,283.00with 18% interest and the same was allowed. Aggrieved over the same, the revision petitioner is before this Court.

(3.) Heard Mr.R.R.Kannan, learned counsel appearing for the revision petitioner and Mr.V.R.Venkatesan, learned counsel appearing for the 1st respondent. Perused the material documents available on record.