Section 27 in Maharashtra State Co-operative Tribunal Regulations, 1962
27. Signing of Judgements.
(1)Where the decision is unanimous the judgement shall be signed by all the members who had heard the appeal or application.(2)Where the decision is not unanimous, it shall be signed by all the members whose decision is to prevail under sub-section (6) of Section 149. Every dissenting member may also write his judgement and record his opinion on the points on which he dissents. If a dissenting member does not write his judgement separately, he shall state below the judgement which prevails ; that the dissents and sign an endorsement to that effect. Whether a dissenting member complies with the" foregoing provisions or not, the decision of the members which prevails under sub-section (6) of Section 149 shall operate as the decision of the Tribunal.
