SAMIR KUMAR PATTANAIK Vs. BANK OF BARODA

JUDGEMENT

(1.) This is an appeal by the complainant whose complaint petition has been dismissed by the District Forum, Puri.

(2.) Complainant had applied for a loan for Rs.1,00,000/- under the P. M. R. Y. Scheme for the year 1997-98. His application was duly recommended by the D. I. C. and his select list number was found at Sl. No.9 as a general category candidate. The Bank received the recommendation from the D. I. C. but did not sanction the loan. Hence he moved the District Forum which dismissed the complaint petition holding that the complainant did not comply with certain requirement as asked by the Bank.

(3.) The Bank took the stand when the D. I. C. had recommended the case subject to the complainant satisfying the eligibility criteria that the family income of the complainant was less than Rs.24,000/- per annum.