SPECIAL OFFICER Vs. KUPPUSAMY

JUDGEMENT

(1.) This civil revision petition has been filed as against the order of the District Co-operative Tribunal, wherein, the learned Principal District Judge has allowed the appeal filed by the first respondent herein, challenging the surcharge proceedings initiated against him under Section 87 of the Tamil Nadu Co-operative Societies Act, on the basis of the enquiry conducted under Section 81 of the Tamil Nadu Co-operative Societies Act.

(2.) Surcharge was levied as against the first respondent herein and one another Appraiser of the Primary Co-operative Society, on the basis of the enquiry under Section 81 of the Tamil Nadu Co-operative Societies Act and surcharge order has been passed for recovery of a sum of Rs.58,000/- as against the first respondent herein and one another. A challenge has been made against the surcharge proceedings by the first respondent herein.

(3.) The learned Principal District Judge, District Co-operative Tribunal, Dharmapuri, has allowed the appeal filed by the first respondent herein on the ground that there is absolutely no material available to hold that the first respondent herein has wilfully committed the act and that there was no wilful negligence on his part in causing loss to the society. As against which, the present revision has been filed.