KARUPPASAMY GOUNDAR Vs. K.T. KRISHNASWAMY GOUNDAR

JUDGEMENT

(1.) THE only point that was argued in the Courts below was that the Registrar of Co -operative Societies had no power to sell the properties in pursuance of the mortgage decree without an order of transfer of the decree from the Civil Court which passed the decree. The language of Section 57 -A of the Cooperative Societies Act is clear and so far as I am able to see, there does not seem to be any necessity for a transfer of the decree. The section says:

(2.) THE result is the appeal fails and is dismissed with costs.