SRIRANGAM COOPERATIVE BUILDING SOCIETY LIMITED Vs. N. SRINIVASAN

JUDGEMENT

(1.) As this matter involves a very short point, we shall dispose of the revision today at the admission stage itself. The Srirangam Co -operative Building Society Limited/defendant in O.S. No. 1693 of 2007 has directed this revision.

(2.) The Plaintiff, who rose to the position of a Secretary from the post of Clerk, was dismissed by way of disciplinary proceedings. He filed O.S. No. 1693 of 2007 seeking:

(3.) The revision Petitioner/Cooperative Society filed written statement, contested the suit, inter -alia, it had also contended that the suit is barred by the provisions of Sec. 156 of the Tamil Nadu Cooperative Societies Act. An issue as to the jurisdiction of the trial (Civil) Court also has been framed. Evidence let in, both sides argued. Ultimately on 16.10.2014, the trial Court ruled the said issues as against the Petitioner and decreed the suit as prayed for.