KUNDANSINGH DOLATRAM Vs. STATE OF M P

JUDGEMENT

(1.) THIS is a revision filed by the plaintiffs-applicants under section 25 of the Provincial small Cause Courts Act against the decision passed by the Small Cause Judge (Additional District Judge, Guna) in Small Cause suit No. 7 of 1971, whereby the suit of the plaintiff applicants has been dismissed.

(2.) THE facts so far material for the purposes of this revision are as. under:-

(3.) THE defendant non petitioner contended inter alia that the suit is not maintainable in the Small Cause Court, but reference of the dispute could be made only to the Registrar of Co-operative Societies, in view of the provisions of the M. P. Co-operative Societies Act, 1960 (hereinafter referred to as the Act ).