R.D.Shukla, J. - (1.) This appeal is directed against the judgment and order dated 26-3-1981 of the and Additional District Judge, Ujjain passede in Civil Appeal No. 23-A/81 whereby while accepting the appeal the learned 1st Appellate Court has held that Civil Court has jurisdiction in the matter and thereby remanded the case.
(2.) The brief history of the case is that the respondent-plaintiff was an employee of District Central Co-operative Bank Ltd. Ujjain. He filed a suit for relief of injunction against the deduction of amount of salary and against the decision taken by the committee regarding pay-fixation.
(3.) The defendant-appellants took an objection that the suit of this nature is barred in view of the provisions of Section 64 read with Section 82 of the M. P. Co-operative Societies Act, 1960,;