Section 77F(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)In such cases, the disputants shall, in addition to the normal averments in Form P, make the following averments, namely ;-(a)that the claim of the disputant is for recovery of liquidated sum of money only and no other relief beyond the scope of this rule is claimed in this dispute;(b)that the disputant believes that there is no valid or bona fide defence to his claim.
