- (1.) The respondents-plaintiffs filed suit for injunction restraining the appellant society from effecting the recovery of amount said to have taken as loan by late Jeeta Ram. The suit was contrasted and it was pointed out that Jeeta Ram was a cashier of the Society and a sum of Rs. 10481.01 was outstanding against him as per award dated 15.9.1975.
(2.) The trial Court dismissed the suit holding that the award passed against late Jeeta Ram without impleading the plaintiffs in the said proceedings could not be executed against the plaintiffs, but the suit was not maintainable for want of notice under Section 80 C.P.C., and under Section 79 of the Punjab Co-operative Society Act . The appellate Court reversed the finding of the trial Court regarding requirement of notice and bar of in- jurisdiction of civil Court.
(3.) None has appeared when the appeal was called for hearing. Dismissed in default.;