PARAMDAS ZAMA RATHOD Vs. DEOKABAI D PATIL

JUDGEMENT

(1.) This petition takes exception to the judgment and order dated 31st August, 1989 passed by the Minister of State for Co-operation in Revision Application No. RVA 2777/56550/CR-248-15C and also the order dated 26th October, 1977 passed by the Divisional Joint Registrar, Cooperative Societies, Bombay Division, New Bombay.

(2.) One Mr. Dayaram Ramu Patil was defaulter of Vividh Karyakari Seva Sahakari Society of Chincholi Pimpri. The outstanding amount due towards said Dayaram Patil was about 3880/-. The said Dayaram died on 29th December, 1973, leaving behind him Gitabai wife and three daughters who are also party respondents in the present petition.

(3.) The respondent Nos. 1 to 3 herein raised objection by way of filing an application to the Assistant Registrar not to confirm the auction sale. The said application was filed on 23rd July, 1976. The said application came to be rejected by confirming the auction sale on 9th September, 1976.