KUSUM VERMA Vs. PRITAM SINGH GULATI

JUDGEMENT

(1.) Feeling aggrieved by the order passed by the trial Court deciding issue No. 7 against the defendant/applicants holding that the suit was not barred in view of the provisions contained in the Madhya Pradesh Co-operative Societies Act, 1961, and was entertainable and maintainable in the Civil Court; the defendant/applicants have now approached this Court seeking redress praying for reversal of the order.

(2.) I have heard the learned counsel for the defendant/applicants as well as the learned counsel for the plaintiff/respondent, and have also carefully perused the record.

(3.) The facts in brief, shorn of details, and necessary for the disposal of this revision lie in a narrow compass. The suit giving rise to this revision was filed by Pritam Singh Gulati, the plaintiff/respondent No. 1, wherein the Rastriya Adarsh Grah Nirman Sahkari Sanstha, Dr. Smt. Kusum Verma and Dr. S. K. Verma, have been impleaded as defendants Nos. 1 to 3, respectively.