SHANTHI Vs. V RAJAMANICKAM

JUDGEMENT

(1.) THIS review application has been filed against the order dated 10. 02. 2009 passed in CRP (PD) No. 3541 of 2008 on the file of this Court.

(2.) A 'resume' of facts which are absolutely necessary and germane for the disposal of this review application would run thus: earlier this Court passed order dated 10. 02. 2009 in CRP (PD) No. 3541 of 2008. The said order was passed after hearing both sides. However, this revision application has been focussed on the following main grounds:

(3.) THE learned counsel for the plaintiff placing reliance on the aforesaid grounds would develop his argument to the effect that the bar contained in Section 156 of the Tamil Nadu Co-Operative Societies Act ousting civil Court jurisdiction, would not be attracted, because the Award passed was a nullity. Any order passed against a dead person is a nullity.