O.N.KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions have been filed by the petitioner, who was earlier working as Manager of the 4th respondent-Kottayam District Co-operative Bank Limited, Chembu Branch. In these writ petitions, the petitioner challenges Exts.P1 to P5 attachments, the Awards passed by the Arbitration Court and judgments delivered by the Kerala Co-operative Tribunal.

(2.) The petitioner states that while working as Manager of the Bank, a Board Member of the Bank approached the petitioner and introduced the 5th respondent. He requested the petitioner to do the needful to advance some gold loans to the 5th respondent for her business purpose.

(3.) The petitioner arranged several loans on ornaments bought by the 5th respondent. One of the loans was in the name of the petitioner. On 1/6/2002, the 4th respondent filed arbitration cases to realise amount covered by three loans. The case was numbered as ARC No.9/2002. The 3rd respondent-Arbitrator attached four items of property belonging to the petitioner and one property belonging to his wife. The attachments were to secure ?9,79,854/-. Exts.P1 to P5 are Mahazars prepared in connection with the attachments. The Arbitrator passed Ext.P6 Award in ARC No.9/2002.