R. ANANDASELVI Vs. REGIONAL MANAGER, INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The petitioner has approached this Court seeking for the relief of refund of the loan amount collected by the respondent Bank with interest on the ground that the petitioner is entitled/eligible for a complete waiver of the loan under the Loan Waiver Scheme that was implemented in the year 2008.

(2.) The case of the petitioner is that she is the owner of agricultural lands totally measuring an extent of 4.28 acres. She availed loan facilities from the respondent Bank to the tune of Rs.1,60,000/-.

(3.) The further case of the petitioner is that a Debt Relief Scheme was introduced by the Government under the Agricultural Department Debt Waiver and Debt Relief Scheme, 2008(hereinafter called as the Scheme). According to the petitioner, she will fall within the category of a small farmer since she was holding less than 5 acres of land and under the Scheme, she is eligible for the waiver of the entire loan outstanding.