VINODCHANDRA H DOSHI Vs. ECHJAY FORGINGS PRIVATE LIMITED

JUDGEMENT

(1.) AFFLUENT have tremendous capacity to litigate even for a frivolous point. They have a great ability to occupy very large part of valuable time of the courts. The present is one of such litigating activity carried on by the members of one and the same family. The present fued is between three uncles on one side and five nephews on the other. It has shocked me when I perused the proceedings to note the subject matter of the group of the present petitions. It is over the small office or post in the managing committee of the co-operative society which is wholly occupied by the aforesaid uncles and the nephews and nobody else. There appear to be nine members of the society and they being blood relations, they are not able to see eye to eye. My efforts to resolve the controversy with the help of both the learned Counsel proved to be a shocking failure on account of an uncompromising and adament attitude on both the sides of the parties. The Counsel of course were helpless.

(2.) THE petitioners in the above petitions are aggrieved by the order dated 13th February, 2002 passed by the Deputy Registrar of Co-operative Societies in appeal under section 152-A of the Maharashtra Co-operative Societies Act, 1960. (hereinafter referred to as the Act ).

(3.) THE elections for the Managing Committee of the society were declared and were to be held by the Election Officer. It appears that the nomination papers of the respondent Nos. 1 to 4 and 6 were rejected by the Election Officer by his order dated 4th March, 2002 on two grounds viz. , (i) The respondent No. 1 was a defaulter as it had not paid maintenance bill dated 5th October, 2001 for the period of October, 2001 to March, 2002 and (ii) the respondent No. 1 did not satisfy the eligibility criteria of two years membership of the society.