TRILOKI NATH JAISWAL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Sri Triloki Nath Jaiswal, the complainant, having failed to get an order in his favour from the District Forum, Deoria, has referred this appeal against the dismissal of his complaint by the order of the District Consumer Forum, Deoria dated 28.2.1997.

(2.) Mr. B. K. Upadhyay, learned Counsel for the appellant as also Sri Triloki Nath Jaiswal, complainant himself have been heard at length. On behalf of State Bank of India, Mr. Puneet Chandra has also been heard at length. The entire record has been scrutinised. The complainant has also filed written arguments and has placed reliance on some decisions. Mr. Puneet Chandra has relied upon the decision of the Hon'ble Supreme Court in Viswalakshmi Sasidharan V/s. Branch Manager, Syndicate Bank, 1997 3 CPJ 8, and also the finding recorded by the District Forum and has contended that on the facts and circumstances there was no question of paying any further sum towards the loan amount sanctioned for the complainant and there was no deficiency in service at all.

(3.) The admitted facts are that the complainant. Triloki Nath Jaiswal, applied for a loan of Rs.25,000/- for establishing an oil industry. Since the complainant was an educated unemployed youth, the District Industries Officer recommended loan of Rs.25,000/- which was sanctioned by the State Bank of India. Out of this sanctioned amount, a sum of the Rs.8,200/- at the first instance and another sum of Rs.1,385/- were released. The admitted position is that a total sum of Rs.9,500/- stood released in favour of the complainant.