ANAND AGENCY Vs. INDIAN BANK

JUDGEMENT

(1.) PRT (sident Complainant is a builder. He sought various facilities from the opposite parties -bank. Lt is stated that opposite parties -bank vide letter dated 24 -7 -1990 did sanction the limit of Rs. 140 lakhs. Complaint is that the bank allowed withdrawal of only small amount from the sanctioned limit and after the complainant had withdrawn about Rs. 47 lakhs facilities were suddenly stopped by the opposite parties -bank on 9 -6 -1991. Complainant was not allowed to withdraw any further amount. It is not necessary for us to refer to other details given in the complaint except to note that opposite party -bank filed a suit for recovery of the amount due to it in the Debt Recovery Tribunal. That was in May. 1999. Complainant also filed writ petition in the Madras High Court against the suit filed by the bank.

(2.) THIS complaint was filed on 31 -10 -2001 seeking the following reliefs:

(3.) THERE is nothing on the record to show how the complainant is going to prove his allegations. It appears to us that this complaint is only by way of counter blast. It is barred by limitation and remedy if any of the complainants will lie before the Debt Recovery Tribunal or any other authority as complainant may consider appropriate. This complaint is dismissed. Complaint dismissed.