SURENDER SINGH Vs. BANK OF BARODA

JUDGEMENT

(1.) THIS is an appeal against the order of 30th May, 1992 passed by the State Commission of Uttar Pradesh in Case No. 98/SC/91. The appellant here has beensanctionedinl988asumofRs.l3,500/-for developing a fisheries pond and granted the lease of the pond for a period of 10 years under 20 Point Programmes. The amount sanctioned consisted of loan amounting to Rs. 10,125/- and subsidy Rs. 3,375/-. The amount was sanctioned by the Fishery Development Authority, Kanpur and released to the opposite party-Bank.

(2.) AGAINST the sanctioned amount, the bank released Rs. 7,206/- as loan and Rs. 2,294/- as subsidy during 1989 and 1990.

(3.) THE State Commission has found that there was no delay in release of the loan/subsidy by the bank and that the certificate from the Chief Fishery Officer was essential for release of funds after the first instalment. In the absence of the certificate, the opposite party cannot be held responsible for any deficiency in service.