B.SRINIVASAN Vs. DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) This Civil Revision Petition is directed against the judgment and decree dated 23.11.2012 made in C.M.A.(C.S.)No.8 of 2009 on the file of the learned Special Tribunal for Cooperative Cases [Principal District Judge], Krishnagiri, confirming the Surcharge Order dated 29.09.2008 passed by the first respondent in Surcharge Order No.2/2005/Sa/Pa/1 and to set aside the same.

(2.) This Civil Revision Petition is dismissed as against the 1st petitioner is concerned, vide order dated 21.11.2019.

(3.) Brief facts leading to the filing of this Petition are that, the appellants in C.M.A.(C.S.)No.8 of 2009 on the file of the learned Special Tribunal for Cooperative Cases [Principal District Judge], Krishnagiri, are the petitioners herein. Originally, based on the 81 Enquiry Report given by the Enquiry Officer, the first respondent herein initiated proceedings under Section 87 of the Tamil Nadu Cooperative Societies Act [hereinafter called as "the Act"] in No.2/2005/Sa/Pa/1 dated 29.09.2008 and passed an award, by holding that the petitioners are also liable for the loss sustained to the second respondent Society.