MANAGER, SYNDICATE BANK Vs. T.BRAHMANANDA KUMAR

JUDGEMENT

(1.) Aggrieved by the order dated 26.2.1997 passed by the Prakasam District Forum at Ongole whereby it directed the Manager, Syndicate Bank, Tangutur, Prakasam District (opposite party No.

(2.) ) to pay to the complainant a sum of Rs. 10,000/ - with interest at 18% per annum from the date of the order till the date of payment and also costs of Rs. 300/ -, the 2nd opposite party in the said OP preferred this appeal. 2. The case of the respondent herein who is the complainant before the District Forum was that he being an unemployed graduate approached the General Manager, The District Industries Centre, Ongole (opposite party No. 1) for financial assistance to start some ˜supply company to eke out his livelihood, that he was selected by the District Industries Centre under Prime Ministers Rozgar Yojana Scheme and was directed to approach the 2nd opposite party - Bank for a loan of Rs. 65,000/ -, that accordingly he made an application to the 2nd opposite party for sanction of loan of Rs. 65,000/ -, that the 2nd opposite party asked him to furnish security for the loan, and that though he furnished the security, the 2nd opposite party refused to sanction the loan. Therefore, he filed this present complaint before the Prakasam District Forum against 1. The General Manager, The District Industries Centre, Ongole, and 2. The Manager, Syndicate Bank, Tangutur, Prakasam District requesting for a direction to sanction the loan amount of Rs. 50,000/ - and also to pay compensation of Rs. 10,000/ -.

(3.) Though he was served with the notice of this complaint, the 1st opposite party did not appear before the District Forum. An Advocate filed appearance for the 2nd opposite party but he has not filed any counter for the 2nd opposite party.