CHURU ZILA SAHAKARI BHOOMI Vs. YASEEM KHAN

JUDGEMENT

(1.) Both the appeals involved identical facts and these are disposed of by this common order.

(2.) In order to encourage agricultural production in the State the State Govt. had taken a decision that subsidised loan for purchase of pumping cum fountain set be made available to the needy agriculturists. The present respondent-complainants applied for such loan in order to purchase the above mentioned system of irrigation. The respondent complainants obtained such loan from the appellant Bank. They were to be given subsidy on the advanced amount of the loan but the appellant could not reduce the amount of loan sanctioned to him by the amount of subsidy as such amount was not allegedly received by the appellant Bank from the Rajasthan Rajya Sahakari Bhoomi Vikas Bank Ltd. (Development Bank) no reduction of the amount of subsidy could, therefore, be given by the appellant Bank to the complainant-respondents. Instead interest on the principal amount of loan was added to their accounts. It was under such circumstances that the respondent complainants approached the District Forum.

(3.) In the case of Zinkuram respondent-complainant (Appeal No.323/2001) the Forum held that the account of the complainant be credited with the amount of subsidy w. e. f.28.7.1997. The complaint was accordingly accepted with cost at Rs.1,000/- to the respondent-complainant.