C GENGARI Vs. CANARA BANK

JUDGEMENT

(1.) This action came up before us for admission today. The complainant is one C. Gengari. Learned Counsel appearing for the complainant namely, M/s. A. Immanuel and G. Helina Prathiba were called absent and no representation is made on their behalf. The complainant is also called absent and no representation is made on his behalf.

(2.) We perused the averments in the complaint and other connected documents filed alongwith it.

(3.) The sum and substance of the complaint is to the effect that the opposite parties Canara Bank officials did not sanction a loan of Rs.6,00,000/- towards purchasing machinery for the flour and rice mill he was installing, despite the fact he cleared of all the existing loans due by him to the opposite parties.