R. BHARATHI Vs. CHIEF MANAGER INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The appeal is directed against an order dated November 6, 2019 by which the appellant's writ petition has been disposed of by noticing that an amount on account of subsidy due to the appellant had been paid by the third respondent bank and by giving liberty to the appellant to make a representation to the first respondent bank to consider waiver of interest on account of the delayed receipt of partial subsidy.

(2.) The appellant obtained a loan from the first respondent bank in 2012 under a scheme that apparently permitted the appellant to claim subsidy from the third respondent NABARD. There is a document on record to demonstrate that the first respondent Indian Overseas Bank wrote to NABARD on August 16, 2012 indicating that it had sanctioned a loan of Rs.40 lakh against a project outlay in excess of Rs.56 lakh for which a subsidy claim of about Rs.18.88 lakh had been made. The letter was issued to NABARD for the subsidy that the appellant was eligible to receive to be released.

(3.) The appellant claims that the relevant scheme envisaged the subsidy to be made over immediately to the farmer so that the loan obtained from the bank could be repaid therewith. According to the appellant, the amount of subsidy ultimately released by NABARD in January, 2017 was to the tune of Rs.8,46,625/-.