RAJASTHAN KHADI AND GRAMUDHYOUG BOARD Vs. MANVENDRA DEV

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the impugned order dated 14.06.2011 passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, 'the State Commission ') in Appeal No. 2173 of 2008 - Manvendra Dev and Ors.v. Rajasthan Khadi and Gramudhhyoug Board and Anr. by which while accepting appeal set aside the order of learned District Forum and allowed complaint against OP Nos. 3 and 4.

(2.) BRIEF facts of the case are that complainant/Respondent No.1 submitted application for loan with petitioner/OP NO. 4 under KVIC project for Bees Farming Industries and petitioner/OP -4 recommended sanction of loan for Rs.2,63,200/ - to the OP Nos. 1 and 2/Respondents No. 2 and 3 and also approved that on payment of the first instalment of the loan, 30% of the total loan by way of margin money will be deposited in term deposit. Opposite party sanctioned loan of Rs.2,00,000/ - and it was incumbent upon the opposite party No. 2 -Bank to inform OP No. 4/petitioner and demand 30% of the margin money which they failed and in such circumstances, claiming deficiency on the part of opposite parties filed complaint with a prayer/direction to Opposite party to deposit Rs.78,960/ - along with interest. Opposite party resisted claim and filed their reply. Learned District Forum after hearing both the parties dismissed complaint against which this revision petition has been filed.

(3.) LEARNED Counsel for the petitioner submitted that as no information was given by the bank authorities to the petitioner, margin money could not have been released and learned State Commission has committed error in allowing complaint against them, hence, petition be accepted and impugned order be set aside. On the other hand, learned Counsel for the respondent submitted that order passed by the learned State Commission is in accordance with law, hence, petition be dismissed.