PARKASH SINGH Vs. STATE OF H P

JUDGEMENT

(1.) The petitioner, who is a member of the respondent-Co-operative Bank, was allowed the facility of a Cash Credit Over Draft Account to the extent of Rs. 30,000/- by the respondent-Co-operative Bank. The petitioner availed of the facility and failed to make payment of the sum due at the foot of the Over Draft Account. The dispute between the parties was referred to arbitration under S.72 of the Himachal Pradesh Co-operative Societies Act, 1968 (hereinafter referred to as "the Act").

(2.) On July 5, 1985, the Arbitrator made the impugned award, Annexure-P-4, which reads as follows :

(3.) The petitioner, feeling aggrieved by the award preferred an appeal before the Registrar, Co-operative Societies, under S.93 of the Act, on Sept. 3, 1985. The appeal was heard and dismissed by an order dated March 3, 1986, passed by the Assistant Registrar, Co-operative Societies Mandi, Annexure-P7, which reads as follows :-