VISHWAKARMA NAGAR COOP BUILDING SOCIETY LTD Vs. DISTRICT JUDGE CUM COOPERATIVE TRIBUNAL TIRUCHIRAPPALLI

JUDGEMENT

(1.) This petition has been filed challenging the impugned judgment and decree dated 25.08.2008 of the first respondent made in C.M.A(CS) No.45 of 2007.

(2.) The petitioner Society is a Cooperative Society governed by the Tamil Nadu Cooperative Societies Act, 1983 (hereinafter referred to as 'the Act;) and its main object is to grant loan to its members. The third respondent herein was appointed as a Special Officer of the petitioner Society and she was looking after the affairs of the Society. The third respondent was acting as a Special Officer and granted loans for construction of the houses to its members.

(3.) It is the case of the petitioner that out of the loans disbursed by the third respondent, some were found to be disbursed without following the rules and regulations as per the bylaws of the Society. Therefore, the Registrar of Cooperative Societies, Perambalur was directed to enquire into the matter and submit a report under Section 81 of the Act as per the direction of the 2nd respondent. Accordingly, the Sub Registrar submitted his report dated 20.10.2003 to the 2nd respondent levelling certain allegations against the third respondent, which are as follows: