BINDU DILEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) This intra-court appeal is filed by the petitioners in W.P.(C) No. 6719 of 2026 challenging the dismissal of the writ petition by the learned single Judge as per judgment dtd. 18/5/2026.

(2.) Heard Sri. George Mathew, the learned counsel for the appellants, Sri. Saneej E.S., the learned Government Pleader for respondents 1 to 5, Sri. P.C. Sasidharan, the learned Standing Counsel for respondents 6 and 7 and Smt. Daisy Philipose, the learned counsel for the 8th respondent.

(3.) In connection with two separate loans availed by the appellants from the 6th respondent Service Co-operative Bank in the year 2013, the Bank initiated arbitration proceedings under Sec. 69 of the Kerala Co-operative Societies Act, 1969 ( 'Act, 1969 ' for short) as ARC Nos. 150 and 151 of 2014. As per Exhibit P1 award dtd. 19/11/2014, the 6th respondent Bank is allowed to recover the balance amount of Rs.20,01,029.00 (Rupees Twenty Lakhs One Thousand and Twenty Nine only) as follows:-