K SHANMUGHASUNDARAM Vs. DEPUTY REGISTRAR COOPERATIVE SOCIETIES MANNARGUDI

JUDGEMENT

(1.) THIS revision filed under Article 227 of Constitution of India is directed against the judgment and decree in Co.Op.CMA.No.48 of 2002, dated 16.06.2003, confirming the order of the Deputy Registrar of Co-operative Societies, Mannargudi passed in Rc.No.623/97/Ku.Na. Dated 05.03.2002.

(2.) HEARD the learned counsels for the parties and perused the materials available on record.

(3.) THE above finding of the Tribunal, has been rendered after considering the documents which were exhibited before the Deputy Registrar. In fact, 24 documents were marked in the surcharge proceedings and after careful consideration of the materials, the Tribunal after assigning independent reasons, has confirmed the order passed in the surcharge proceedings.