UMANATH PANDEY Vs. SRIPUR AREA OFFICE EMPLOYEES CO

JUDGEMENT

(1.) This revisional application is directed against an Order No. 57 dated 25.9.2008 passed by the Civil Judge (Senior Division), Asansol in Money Suit No. 23 of 1999 by which an application challenging the maintainability of the suit was rejected.

(2.) The suit is at the instance of the Cooperative Credit Society, praying for a decree for recovery of money lent and advance to the defendants therein for purchase of the immovable property.

(3.) The defendant No. 1/petitioner raised objection as to the maintainability of the suit in view of an embargo created under the provisions of West Bengal Cooperative Societies Act, 1983.