VANDANA DWIVEDI Vs. DEPUTY REGISTRAR, FIRMS SOCIETIES & ORS
LAWS(ALL)-2018-3-314
HIGH COURT OF ALLAHABAD
Decided on March 21,2018

Vandana Dwivedi Appellant
VERSUS
Deputy Registrar, Firms Societies And Ors Respondents

JUDGEMENT

Attau Rahman Masoodi, J. - (1.) Heard learned counsel for the parties who are present in person.
(2.) The society known as Gramodyog Seva Sansthan, Town Area-Musafirkhana, district-Amethi as per the documents placed on record has sixteen members in its general body including one Ramadevi. There is no dispute regarding the membership of any other person except Ramadevi. The membership of Ramadevi is disputed on account of the fact that the name of her husband was Ram Chandra and the said Ramadevi had already died in the year 2006.
(3.) The person Ramadevi whose name is continued in the membership list is justified by the opposite party no. 2 on the ground that she is legally wedded wife of opposite party no. 2 and had been a member of the society since the year 2002.;


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