SHIV KUMAR Vs. SOHAN LAL

JUDGEMENT

(1.) This is an appeal filed by Sri Shiv Kumar, resident of Asandra, District Barabanki, against the judgment and order dated 19.2.2000 passed by District Consumer Forum, Barabanki in Complaint Case No.39/1994.

(2.) The case of the complainant before the District Consumer Forum was that he had taken loan from Gramin Bank, Asandra, under the Scheme of Special Component Plan for upliftment of Schedule Caste. Under the plan margin money @ 25% of the project was allowed by the U. P. Schedule Caste Finance Corporation and a loan of Rs.5,000 /- was advanced by the Gramin Bank at interest @ 4% per annum. Subsidy was also admissible on the 50% part of the loan. Accordingly on 16.2.1984 a loan of Rs.5,000/- was sanctioned to the complainant. The Gramin Bank did not credit into the account of the complainant the amount of subsidy admissible to the loan and the complainant deposited an amount of Rs.7,471 /-. Recovery proceedings for recovery of Rs.9,154/- alongwith collection charges have been taken against him and a recovery certificate was issued to this effect. Since the recovery proceedings had been initiated against the complainant, he filed a claim before the District Consumer Forum.

(3.) The opposite parties did not contest the claim before the District Consumer Forum and an ex-parte order on merit was passed by the Forum. The Forum dismissed the complaint as not maintainable.