RAJASTHAN KHADI AND GRAMODYOG BOARD Vs. GEETA MANTRI

JUDGEMENT

(1.) Respondent no.1/complainant had applied to petitioner no.1/O.P. No.1 (in R.P. No.1095 of 2011) for approval of project for installing a stone crasher value of which was Rs.23,45,000/- approximately. For that purpose she deposited Rs.23,450/- as 1% of the project value under the Margin Money Scheme. Respondent no.1 was given Rs.3,00,000/- as margin money instead of Rs.4,34,500/-. Respondent no.1 was allowed eligibility certificate to this effect, but the entire amount was not paid. Accordingly, respondent no.1 filed a complaint before the District Forum praying for the balance margin money of Rs.1,34,500/- with interest and Rs.20,000/- for mental agony, Rs.20,000/- by way of financial loss and Rs.2000/- by way of cost.

(2.) Petitioners in their written statement took the plea that they had sent the loan application of respondent no.1 for issuing of eligibility certificate to the Central Cooperative Bank, Bundi. The rejection or approval is done by the Bank. The Nodal Bank refused to pay more amount to respondent no.1. Since, petitioners had not given any loan or received any interest thereupon so there is no relationship of consumer between them and respondent no.1.

(3.) Petitioner/O.P. No.2 (in R.P. No.1099/2011) in its written statement has admitted that certain information was sought from respondent no.3 which it failed to furnish. In absence thereof, second instalment of margin money scheme to respondent no.1 could not be paid, for which respondent no.3 is answerable.