RAM SEWAK Vs. GRAMIN BANK

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 29.1.1993 passed by District Forum, Shahjahanpur in Complaint Case No.202/1992.

(2.) The facts of the case stated in brief are that the complainant obtained a loan of Rs.10,000/- for electricity connection and construction of a Kothri and installation of a tubewell. The tubewell was sanctioned to him under a scheme in which a discount of Rs.1,500/- was given to the complainant by the Government. The boring was also to be done. It is further alleged that the Shahjahanpur Area Gramin Bank agreed to advance the loan and the first instalment of Rs.3,600/- was given for construction of a 'kothri' and for obtaining electricity connection. The complainant completed electricity connection on 31.7.1991 on which the opposite party was requested for the second instalment. The opposite party told that it shall be disbursed after the electricity connection is given. The complainant wrote a letter to opposite party No.2, Hydel Department for giving electric connection. The electric connection was obtained on 29.7.1991. Therefore the complainant applied to the Bank for release of Rs.6,500/- as second instalment of the loan. The Bank Authorities demanded bribe which the complainant refused and the loan was not disbursed to him. The complainant requested several times but nothing was done. Hence the complainant has prayed for disburement of the second instalment of the loan amounting to Rs.6,400/- and Rs.13,000/- as compensation.

(3.) The opposite party contested the case of the complainant alleging therein that Rs.10,500/- was granted as loan on 26.10.1989. It is further alleged that a sum of Rs.2,800/- was paid in cash for purchase of bricks and Rs.800/- was paid for purchase of cement and expenses of labour. The rest of the loan was to be disbursed after the construction of the 'kothri' and obtaining electricity connection by the complainant.