V. JANARTHANAN Vs. THE DEPUTY REGISTRAR

JUDGEMENT

(1.) The petitioner has filed this Civil Revision Petition to set aside Decree and Judgment dated 30.03.2012 made in C.M.A. No. 17 of 2008 on the file of the Learned Principal District Judge at Krishnagiri and to allow the above civil revision petition.

(2.) The revision petitioner's case is that while he was working as Special Officer and was holding additional charge D.D.100, Kondamandapatti Primary Agricultural Co-operative Bank, a surcharge proceeding was initiated under section 87 of the Tamilnadu Cooperative Societies Act by the 1st respondent herein.

(3.) The charge against the petitioner herein is that he sanctioned two loans to the tune of Rs. 40,000/- and Rs. 45,000/- for planting turmeric plant. For the said loan a bogus documents were produced. The petitioner herein without verifying the documents sanctioned the loan and thereby caused loss to the bank and therefore he is liable to repay the said loan amount with interest. For the said irregularities an enquiry was initiated as contemplated under Section 81 of the Tamilnadu Co-operative Societies Act.