Section 119(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)Where the application is for the recovery of any amount due under a decree or an order of a Civil Court, the Registrar shall apply to the Civil Court which passed the decree, or order for the transfer to him of the said decree or order and the records specified in rule 6 of Order XXI in the First Schedule to the Code of Civil Procedure, 1908 (Central Act V of 1908) and on receipt of such application, the Civil Court shall transfer them to the Registrar.
