SHOBHATAI DAULATRAO TALEKAR Vs. BRANCH MANAGER, MAHARASHTRA RAJYA SAHAKARI KRISHI & GRAMIN DEVELOPMENT BANK

JUDGEMENT

(1.) WE are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available before us and on hearing the learned Advocate for the appellant and Manager/employee of the respondent.

(2.) COMPLAINANT has filed this appeal against the order dated 29.7.2003 passed by the District Forum, Beed, dismissing her complaint with a view that it had no jurisdiction to entertain the dispute, since the complainant was the member of the Bank which was registered under Maharashtra Co -op. Societies Act, 1961 and that being so, the jurisdiction would lay before the Co -operative Court, especially under Maharashtra Co -operative Societies Act, 1961.

(3.) AT the outset, we wish to state that the view of the District Forum cannot be sustained in view of settled position of law in this regard.