R.P.SINHA Vs. S.K.SINGH

JUDGEMENT

(1.) Heard Sri P.Sri Raghuram, learned Senior Counsel for the appellant in W.A.No.1698 of 2008, Sri C.V.R.Rudra Prasad, learned counsel for the appellant in W.A.No.1725 of 2008 and respondent No.4 in W.A.No.1698 of 2008 and Sri Sunil B Ganu, learned Senior Counsel appearing for Sri T.S.Praveen Kumar, learned counsel for respondent No.1 in W.A.Nos.1698 and 1725 of 2008. Perused the record.

(2.) The above intra-court appeals are preferred aggrieved by the order dtd. 26/11/2018 passed by the learned Single Judge in W.P.No.3574 of 2001, whereby the judgment passed by the Co-operative Tribunal, Hyderabad (for short, 'the Tribunal') in CTA No.182 of 1997 dtd. 30/11/200 was set aside confirming the order passed by the Arbitrator in ASRC No.4 of 1994, dtd. 10/5/1995 by transferring plot No.1012 and the writ petitioner's membership in favour of respondent Nos.4 and 5 is vitiated by fraud and the ownership of plot No.1012 and the membership in the Jubilee Hills Co-operative House Building Society Limited, Hyderabad (for short, 'the Society') was directed to be restored in favour of the writ petitioner.

(3.) The parties hereinafter referred to as they are arrayed in the writ petition.