Q. What are the equivalent citations for Boppana Rukminamma and Another vs Maganti Venkata Ramadas ?

The equivalence citation are(1940) 2 MLJ 554 ; 1940 MWN 1015 ; AIR 1940 MAD 949 ; LQ/MadHC/1940/241 ;

Boppana Rukminamma And Another Vs. Maganti Venkata Ramadas On 16 August, 1940

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Boppana Rukminamma And Another v. Maganti Venkata Ramadas

Boppana Rukminamma And Another
v.
Maganti Venkata Ramadas

(High Court Of Judicature At Madras)

Civil Revision Petition No. 1673 Of 1938 | 16-08-1940

[His Lordship after dealing with the other points in the case proceeded as follows:]

The third point relates to the application of Act IV of 1938. The lower Court found that as the plaintiff was really a registered society formed under the Societies Registration Act, the debt could not be scaled down. It is contended that this society is not a corporation; but I am unable to see why. A perusal of the Societies Registration Act makes it clear that a society formed under that Act is a corporation and that it has a separate existence apart from its members and can sue and be sued in its corporate capacity. On all the points therefore this petition fails and is dismissed with costs of the plaintiff.

Advocates List

For the Petitioners D. Suryaprakasa Rao, Advocate. For the Respondent A. Lakshmayya, Advocate.

Bench List

HON'BLE MR. JUSTICE HORWILL

Eq Citation

(1940) 2 MLJ 554

1940 MWN 1015

AIR 1940 MAD 949

LQ/MadHC/1940/241

HeadNote

Companies — Scaling down of debts — Societies Registration Act, 1860, Ss. 20 and 21 — Held, a society formed under the Societies Registration Act is a corporation and has a separate existence apart from its members and can sue and be sued in its corporate capacity — Debt of plaintiff society, a registered society under the Societies Registration Act, could not be scaled down — Civil Procedure Code, 1908, Or. 22 Rr. 10 and 11 (Paras 10 and 11)