THE SALEM FIARLANDS CO-OPERATIVE HOUSE BUILDING SOCIETY LTD. BY ITS SECRETARY Vs. R. SUGUNALEELAVATHI AMMAL AND ORS.

JUDGEMENT

(1.) THE Salem Fairlands co -operative House Building Society Limited has by its Secretary, filed this writ petition to call for the records in C.M.A. No. (C.S.) 1 of 1963 on the file of the co -operative Tribunal, Salem (District Judge, Salem) and quash the order dated 20th November, 1964.

(2.) THE Salem Fairlands co -operative House Building Society Limited is a Society registered under Act VI of 1932. The object of the Society is to carry on for the benefit of its members the trade of building and of buying, selling, hiring, letting and developing land in accordance with co -operative principles and to give loans to members for construction of new dwelling houses. In respect of it, the Society has framed by - -laws, and By -law 37(b), with which we are concerned in this petition, provides:

(3.) DEALING with bye -laws, Edward Beal in his book on Cardinal Rules of legal Interpretation (1908 Edition) says at pages 405 -406: