S.SAPNA Vs. THE BRANCH MANAGER

JUDGEMENT

(1.) The petitioner is aggrieved against the order of the respondent denying the educational loan to the petitioner on the ground that there is a over due from the father of the petitioner in respect of a credit facility availed from another financial institution.

(2.) The petitioner, after completion of her Higher Secondary Education, joined the Engineering Course at Sri Krishna College of Engineering and Technology (Autonomous) Sugunapuram, Kuniamuthur, Coimbatore District. She applied for educational loan with the respondent bank making her father as a co-applicant. The respondent bank rejected her application only on the ground that there is a over due from her father, who availed some credit facility in another financial institution, to the tune of Rs.4,60,997/- as per the report submitted by CIBIL.

(3.) This writ petition is filed by raising very many grounds upon which, the main ground is to the effect that return of the petitioner's application on the ground that the co-applicant, namely, petitioner's father, is a defaulter, is legally unsustainable.