USUF ALI Vs. AZAD BIDI WORKERS CO OPERATIVE SOCIETY BUNDI

JUDGEMENT

(1.) THIS is an appeal by the defendants against an order of the appellate court holding that the civil court has jurisdiction to try the present suit

(2.) THERE is a co-operative society named Asad Bidi Workers Co-operative society, Bundi. THERE is a managing committee of this society of which Shri Usuf Ali, defendant No. 1 was the Chairman. It is alleged by the plaintiffs that a special general meeting of the society was held on 21-5-65 under sec. 16 of the Rajasthan Co-operative Societies Act, 1953 (hereinafter referred to as the Act) at which a resolution was passed removing Shri Usuf Ali from the office of Chairman and appointing in his place Shri Mohammed Usman, plaintiff No. 2. It is further alleged that Shri Usuf Ali along with the other defendants interferes with the management of the business of the society by officers who are entitled to manage it.