S B B J , NAROLI DANG Vs. RAMKESH

JUDGEMENT

(1.) THIS appeal has been filed by the appellant under Section 15 of the Consumer Protection Act, 1986 (hereinafter referred to as 1986 Act ) against the order dated 18.11.1997 passed by the learned District Forum, Sawai Madhopur whereby the complaint of the complainant -respondent was allowed.

(2.) THE brief facts giving rise to this appeal are that the complainant -respondent had applied for a loan of Rs. 10,000 under the drip scheme to the District Udyog Officer, Sawai Madhopur. On this, in his letter dated 16.2.1996, the District Udyog Officer, Sawai Madhopur recommended the application to the appellant -Bank for grant of loan to the complainant. Accordingly, the respondent approached the appellant on 15.3.1996 for disbursement of loan that refused to advance loan to the respondent. The respondent, therefore, filed a complaint in the learned District Forum claiming the loan amount and damages of Rs. 25,000.

(3.) IN reply, the appellant -bank replied that although loan was recommended, it could not be sanctioned to the respondent because its Regional Manager had imposed general ban on providing loans. As such, the file of the complainant was returned to the District Udyog Officer, Sawai Madhopur on 22.3.1996 so that he could consider the question of sanctioning loan to the complainant by some other Bank.