NAND KISHORE BHARDWAJ Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THIS is an appeal under Sec.15 of the Consumer Protection Act, 1986 (hereinafter called the 'act') against the judgment and orders dated 17.4.1997 and 8.7.1999 passed by District Consumer Forum, Lakhimpur Kheri in Complaint Case Nos.203/1996 and 299/1997 respectively.

(2.) THE case of the complainant/appellant is that initially a loan for Rs.1,00,000/ - was applied for in the year 1994 under the Prime Minister's Self Employment Scheme and in response thereof the respondent No.1 sanctioned the loan of Rs.85,000/ - on 25.1.1995 against the application of the appellant for establishing the Cotton Bandage Industry. As desired, all the necessary formalities were complied with but the respondent No.1 deliberately and intentionally delayed in providing the sanctioned amount with the result the business of the appellant got damaged and ruined and the scheme of the Government for employment of educated unemployed youth in question could not be completed. On the other hand, the stand of the Bank is that whatever recovery is being made, is made according to the procedure and in view of the terms and conditions.

(3.) THE learned District Forum after perusing the material and hearing the submissions allowed the Complaint No.203/1996 directing the respondent to make a payment of Rs.13,224/ -.