RAM KRIPAL BHARGAVA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) -This is an appeal against the order dated 25th September, 1989 of the Consumer Disputes Redressal Commission, Rajasthan, Jaipur. The State Commission has while setting out the facts of the case stated that the complainant had sought assistance from the respondent Bank in the form of a long term loan under banking norms, the short- term loan sanctioned in September 1987 be converted into mid-term loan and its repayment rescheduled, and that afresh short-term credit limit be sanctioned for the ensuing crops. The State Commission has cited the orders of this Commission passed in the cases of M/s. Jayal Iron and Steel v. State Bank of India & Ors., dated 31st August, 1989, The Society of U.P. Consumers for Education and Action v. Bank of Baroda, Lucknow, dated 23rd August, 1989, M.L. Joseph v. State Bank of India, dated 23rd August, 1989, and in the light of these precedents, the State Commission has held that no relief, as prayed for by the complainant, can be granted to him under the Consumer Protection Act.

(2.) For considering the appeal, it may be worthwhile to set out, briefly, the facts of the case, as alleged by the complainant, in sequence :-

(3.) The appellant has contended that the failure of the bank in providing him with a loan for construction of a bore and installation of pump-sets and its failure to convert his short-term loan of September, 1987 into mid-term loan and also to grant him a fresh short- term loan in May/June, 1988 is in violation of the policy for giving credit to the agricultural sector laid down by the Government of India and the Reserve Bank of India and this has put him to enormous loss.