YOGENDRA NATH TEWARI Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This is an appeal under Sec.15 of the Consumer Protection Act (hereinafter called the 'act') against the judgment and order dated 5.6.1999 passed by District Consumer Forum, Deoria in Complaint Case No.357 of 1996.

(2.) A complaint was preferred by the appellant/complainant before the learned District Consumer Forum, Deoria with the allegations that the complainant applied for a loan for carrying out business under Unemployment Scheme of the District Industries Centre, Deoria and after approval of the aforesaid application it was referred for sanction of the loan for carrying out business of manufacturing of cement jalli, nad, etc. under the self-employment scheme of the Bank and sum of Rs.34,000/- was sanctioned in the year 1986.

(3.) In the account, after execution of the loan agreement, only a sum of Rs.6,000/- was credited and the remaining sum out of Rs.34,000/- was never deposited. In lieu thereof on blank papers printed and non-printed signatures were obtained which were subsequently shown as disbursement of money and on account of non-availability of funds the complainant suffered great loss of business and precious time of his life and as such a sum of Rs.3,51,500/- was claimed as compensation.