N. RAJATHI Vs. MANAGER - CANARA BANK

JUDGEMENT

(1.) The instant writ petition has been filed seeking to quash the impugned letter dtd. 19/4/2013 issued by the first respondent and to consequently direct the first respondent to lift the lien on all the petitioner's loan accounts and release the petitioner's jewels pledged in agricultural gold loan Ac.No.1059842014424.

(2.) Heard M/s.P.Jessi Jeeva Priya learned counsel for the petitioner and Mr.C.Jawahar Ravindran, learned counsel for the first respondent.

(3.) The learned counsel for the petitioner would submit that the petitioner hails from an agricultural family and in order to carry on the the agricultural activities, she had pledged the gold jewelry with the first respondent Bank on 4/10/2011 for a sum of Rs.68,000.00 and that on 11/9/2012, she had paid the entire gold loan amount together with interest, totally a sum of Rs.73,060.00. On receipt of payment, the first respondent had released the jewels in the gold loan account dtd. 4/10/2011.