ALI MOHD REASHI Vs. SONAWARI FRUIT GROWERS CO-OPERATIVE MARKETING AND PROCESSING SOCIETY LTD THROUGH ADMINISTRATOR

JUDGEMENT

(1.) IN this revision petition, petitioner challenges judgment and decree dt. 7 -10 -81 o. District Judge Baramulla whereby he basset aside the final & preliminary decrees in appeal passed in a suit for rendition of account.

(2.) THE petitioner basically filed a second appeal against the judgment, which by court order dt. 12 -3 -1982 has been treated as a revision petition.

(3.) THE facts which gave rise to this revision are that the petitioner, member of the respondent -Society, brought a suit for rendition of accounts in respect of fruit boxes supplied, before Munsiff Sumbal. The respondent appeared through authorised attorney Manager - -cum -Accountant to defend the suit and in his written statement admitted the claim o!" the plaintiff/petitioner unconditionally, with the result the learned Munsiff Sumbal, vide his order dt 8 -5 -80 passed a preliminary decree in favour of the plaintiff/petitioner and appointed a commissioner to go into the accounts of the parties. The commissioner submitted his report dt 25 -6 -80 on which final decree dt 26 -6 -80 followed for an amount ofRs. 18, 800/ -in favour of the plaintiff/petitioner against the defendant/respondent. The Respondent/defendant challenged the the final decree before District Judge, Baramulla who accepted the appeal set aside both preliminary and the final decree and remanded the case to the Munsiff which judgment his been challenged in this revision petition.