A N RAJU Vs. MANAGING DIRECTOR APSFC

JUDGEMENT

(1.) - The complainant submitted a complaint about the deficiency in service on the part of the opposite party on the 5th October, 1991. The case was heard on 31.1.1992. At the hearing he submitted written arguments which has also been taken on record.

(2.) The facts of the complaint are that the complainant claim to have invented a machine called "Transplanters-cum-Injectors for Rice and other crops" which can revolutionize Indian agriculture and India's rural life. According to the complainant it enables line planting with controlled density instead of broad-casting and reduces the application of fertilizers and pesticides. It also facilitates inter-cultivating weeding, moving and harvesting by improved tools. It is claimed by the complainant that this could lead to considerable increase in food production and labour efficiency and thus increase the earnings of agricultural labour.

(3.) For the purpose of commercial production of this machine, the complainant had obtained a term loan of Rs. 87,500/- from the A.P. State Financial Corporation (for short A.P.S.F.C.) under the SSI Scheme. The grant of term loan was, however, linked with the complainant obtaining a working capital loan of Rs. 2 lacs from the Andhra Bank as per the SSI Scheme.