SURENDRA NATH PATHAK Vs. JAI PRAKASH SINGH

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 6.1.2000 passed by District Consumer Forum, Siddharth Nagar in Complaint Case No.24/1995.

(2.) The facts of the case stated in brief are that the complainant filed a complaint for recovery of Rs.55,000/- as compensation for mental tension and torture etc.

(3.) It is alleged that a loan was taken from Sadhan Sahkari Samiti, Mahdani, Post Birwa, District Siddharth Nagar in 1975 and the said loan has already been repaid, but the opposite party has filed the complaint for payment of the loan amount by issuing notice.