B M BALIGA Vs. VIJAYA BANK

JUDGEMENT

(1.) unsuccessful plaintiff is the appellant. His suit for declaration that the order of termination of service dated 3-2-1972, was illegal and for compensation of Rs. 20,000/- is dismissed by the impugned judgment and decree.

(2.) plaintiff was bank manager in birur branch of respondent. He had been appointed on 3-6-1967. One Sri B.P. Uttappa S.I. of police applied for loan of Rs. 3,900/-. The plaintiff, after scrutiny recommended his case for sanction of loan. The administrative office by its letter, dated 26-10-1970 intimated the plaintiff that loan has not been sanctioned and application was rejected. Subsequently the loanee approached the head office of the bank and got the loan sanctioned.

(3.) plaintiff took it as personal insult so he addressed a letter on 26-11-1970, to the chairman, administrative office, Bangalore, calling upon the latter to inform the grounds regarding their satisfaction to accept the proposal, having rejected it earlier. To quote his own words, he stated thus: