MADELINE PEREIRA Vs. GOMANTAK MAZDOOR SANGH

JUDGEMENT

(1.) Petitioner is the representative of a dissolved society which was registered under Societies Act. The said representative is pursuing the case of dissolution of said Society which was an association of stevedores.

(2.) A Petition for dissolution and settlement of debts is filed for dissolved Society under Section 13 of Societies Registration Act. Said Petition is registered as Civil Suit No. 1/1999, in which, in all, 13 defendants were arrayed.

(3.) All the defendant Nos. 1 to 10 filed application for rejection of plaint under Rule 11 of Order VII read with Section 151 of C.P.C., contending that the claim for dissolution and disposal of assets does not fit into Section 13 of Societies Registration Act and that no cause of action is disclosed against them and, prayed for rejection of plaint.