DURAI PERIYASAMY Vs. BANGARAM PRIMARY AGRICULTURAL CO-OPERATIVE BANK REPRESENTED BY ITS SPECIAL OFFICER VILLUPURAM

JUDGEMENT

(1.) C .R.P.(NPD) No. 3517 of 2009 is filed against an order made in C.M.A No. 9 of 2005 on the file of the Principal District Judge (Co-operative Tribunal), Villupuram dismissing the appeal preferred under Section 152 of the Tamil Nadu Co-operative Societies Act thereby confirming the order of the second respondent made under Section 87 of the Tamil Nadu Co-operative Societies Act.

(2.) C .R.P.(NPD) No. 3518 of 2009 is filed against an order of attachment made by the second respondent herein, which is confirmed by the appellate Tribunal.

(3.) THE petitioner was the President of the first respondent Co-operative Bank during the period from October 1996 to 24th May 2001. The elected Board was abolished by the Government on 24.5.2001. The Deputy Registrar of Co-operative Societies, Tirukovilur ordered an enquiry under Section 81 of the Tamil Nadu Co-operative Societies Act. Based on the enquiry report, a surcharge notice dated 1.9.2003 was issued to the petitioner under Section 87(1) of the said Act. He submitted his explanation on 27.8.2004. The Deputy Registrar of Co-operative Societies passed the surcharge order against the petitioner and 24 others for realising a sum of Rs.17,37,437.17 with interest. Aggrieved against the said surcharge order, the petitioner filed C.M.A.No. 9 of 2005 before the Co-operative Tribunal/ District Judge. The appeal came to be dismissed on 30.1.2009. Aggrieved against the same, the present Civil Revision Petition in C.R.P.(NPD) No. 3517 of 2009 was filed.