LAWS(NCD)-1994-8-69

NAND RAO SOORVE Vs. STATE BANK OF INDIA

Decided On August 10, 1994
NAND RAO SOORVE Appellant
V/S
STATE BANK OF INDIA Respondents

JUDGEMENT

(1.) It is an application filed by one Mr. Nand Rao and Navind School against the State Bank of India for a direction to the opposite party for payment of damages of Rs.4,05,300.00 mainly on the ground that the opposite party is not justified in rejecting the application of the complainant for sanction of loan having processed it. It is submitted that the said rejection was for extraneous considerations.

(2.) On the other hand, the learned Counsel for the opposite party, Mr. K. V. Subramanya Narsu, submitted that after due consideration of various reports with regard to the valuation and with regard to the availability of water and the financial capacity, the opposite party rejected the application.

(3.) This Commission cannot sit over a judgment of the decision of the Bank, as its decision is based on the material before it.